IMAMBARA OF MULNAPUR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri. M. S. Haq and Abrar Ahmad, learned counsel for the petitioner and Sri P. M. N. Singh, learned Additional Advocate General for the respondents.

(2.) The petitioner has prayed for a mandamus directing the respondents to protect the Tazia procession during Moharram and for a mandamus directing respondents to comply with the direction of the respondent No. 2 copy of which is Annexure-3 to the petition and to implement the report of the respondent No. 3 at the day of burial of Tazia from village Mulnapur to village Ghatupur. Tehsil Handia, district Allahabad.

(3.) It appears that there is an Imambara situated at village Mulnapur, Tehsil Handia, district Allahabad and the people of the said village used to perform the Fatiha on the 10th of Moharram and take out Tazia procession from the said place to the place of burial at Karbala situated at Ghatupur from times immemorial.