VIJAY KATARA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard.

(2.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India seeking the following reliefs:-

(3.) The petitioner's grievance is that he belongs to Christian community, and is a resident of Village - Gadwada, Tehsil - Meghnagar, District - Jhabua. He had applied to the S.D.M., Meghnagar for conducting a New Year programme of Christian community. It was also mentioned in the aforesaid application that the programme shall be conducted strictly in accordance with the guidelines issued. The aforesaid application dtd. 12/12/2024 was allowed by the S.D.M., vide its order dtd. 19/12/2024, under certain conditions. However, the petitioner has been served yet another order dtd. 28/12/2024 issued by the S.D.M., Meghnagar informing that on account of certain objections raised by Vishva Hindu Parishad, Malwa Region, District Jhabua, it appears that the programme to be conducted by the petitioner, would cause disturbance and communal harmony, hence, the permission earlier granted to the petitioner on 19/12/2024 has been rejected.