JAMIYA ILAHIYATENOORIA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition has been filed seeking the following relief:

(2.) Today, when the matter is taken up for hearing, learned counsel on either side have drawn attention of this Court to the order dtd. 3/9/2025 passed by this Court in W.P.No.24877 of 2025 and submitted to pass similar orders in view of the similarity in the facts and circumstances of the cases. For better understanding of the case, the relevant portion of the said order is extracted as under:

(3.) Further, learned counsel for the respondent No.6 has placed a copy of the permission accorded by the Assistant Commissioner of Police, Chandrayangutta Division, Hyderabad on 19/9/2025 to celebrate events at Dargah Hazrath Syed Ahmed Mohiuddin Jeelani AI Maroof Syed Noori Shah Chisthi Qadri (RA) Noori Maskan, Bandlaguda, Hyderabad from 2/10/2025 to 7/10/2025 from 06:00 AM to 10:00 PM with certain conditions.