BHARAT MUKTI MORCHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) The petitioner No.1 is a social organization espousing the cause of socially and economically backward classes of citizens of India. The petitioner No.2 is a member of petitioner No.1.

(3.) The petitioner No.1 decided to hold a giant rally described in Hindi as 'Vishal Maharally' of persons belonging to such categories as Scheduled Castes, Scheduled Tribes and Other Backward Classes and religion converts.Accordingly, an application was made by the petitioners on 13/9/2022 to Respondent No.3. Thereafter some queries were raised by Respondent No.3 which were answered by the petitioners. Ultimately, by the order passed on 28/9/2022 the permission was refused by Respondent No.3. It is this order dtd. 28/9/2022 which has been impugned in the present petition.