On Thursday, the Apex Court declined permission for carrying out Muharram procession across the Country & asked Lucknow-based petitioner to move before the High Court of Allahabad with his petition.
The Supreme Court said how can it pass a general order for the whole country.
A bench comprising CJI S A Bobde and Justice A S Bopanna and Justice V Ramasubramanian said it would lead to chaos & targeting of a particular community.
“You are asking for a general order & then if we allow this there will be chaos. Particular community will be targetted for spreading Covid. We don't want that. We as a court cannot risk the health of all the people,” the bench, which heard the matter through video conferencing, said.
The bench allowed the petitioner to withdraw the plea with the liberty to approach the HC with limited prayer of holding procession in Lucknow.
The Supreme Court was hearing a PIL was filed by Shia leader Syed Kalbe Jawad.
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