HAIDRY JAMA MASJID TRUST Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This order will dispose of both Writ Petition No. 5815 of 2021 and Writ Petition (L) No. 21518 of 2021.

(2.) In Writ Petition No. 5815 of 2021, Haidry Jama Masjid Trust is the Petitioner whereas in the other writ petition All India Idara-E-Tahafuz-E-Husainiyat is the Petitioner.

(3.) Haidry Jama Masjid Trust in its Writ Petition has sought for a direction to the respondents to take out 'Chehlum ' procession marking the 40th day of the martyrdom of Imam Hussain by carrying out 'Tazias ' and 'Taboot ' bare-feet, on the shoulders of mourners, from 'Haideri Chowk ' to the 'Shia Graveyard ' at Mira Road covering a distance of two kilometers from 4:30 p.m. to 7:30 p.m. on 28th September 2021 by members of the Petitioner and representatives of the Shia community in the district of Thane.