All India Muslim Council Thru Its ... vs State Of U.P.Through Its Prin. ...
2011 Latest Caselaw 6248 ALL

Citation : 2011 Latest Caselaw 6248 ALL
Judgement Date : 30 November, 2011

Allahabad High Court

All India Muslim Council Thru Its ... vs State Of U.P.Through Its Prin. ... on 30 November, 2011

Bench: Pradeep Kant, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 11288 of 2011
 

 
Petitioner :- All India Muslim Council Thru Its Secy. [ P.I.L.] Civil
 
Respondent :- State Of U.P.Through Its Prin. Secy. (Home ) Lucknow And Ors
 
Petitioner Counsel :- A.P.Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pradeep Kant,J.

Hon'ble Devendra Kumar Upadhyaya,J.

Heard the learned counsel for the parties.

The petitioner admits that the procession in question is being taken out in pursuance of an agreement between the parties and the same is continuing for the last several years from the year 1998. The procession marches with the permission of the District Administration from the route carved out for the purpose.

We do not find any good ground to interfere with the matter for prohibiting the said procession. Nevertheless to mention here that the management of law and order is responsibility of the District Administration which is competent to issue necessary direction for the route etc. as may be required.

Accordingly, the writ petition is dismissed.

Order Date :- 30.11.2011

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