IRFAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) Learned counsel for the petitioner has filed this petition for following reliefs:-

(3.) Learned counsel for the petitioner sought to argue that the order impugned is wholly illegal and violates the fundamental and legal rights of the petitioner to run loudspeaker from the mosque.