NAZIA ELAHI KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this public interest petition, the plea raised by the petitioner is that in Eid Ki Namaz only Muslims can enter mosque in order to offer the prayer but on 3rd of May, 2022, the respondent No. 6, Chief Minister of the State of West Bengal, on the occasion of Eid-Ul-Fitr had entered the religious congregation of the Read Road Namaz organized by the respondent No. 5 and had made political speech. A plea has been raised that the respondent No. 6 being a Hindu should be debarred from entering such religious congregation. In the relief clause, the petitioner has prayed for a direction to prohibit the respondent No. 6 from entering in such religious congregation and delivering the political speeches.

(2.) We have heard the learned Counsel for the parties.

(3.) On perusal of the record, we find that no authentic material has been enclosed with the public interest petition to substantiate the plea raised in the petition.