Madarsa Moinul Islam Qasmiya Samiti And ... vs State Of U.P. Thru. Addl. Chief Secy. ...
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Allahabad High Court

Madarsa Moinul Islam Qasmiya Samiti And ... vs State Of U.P. Thru. Addl. Chief Secy. ... on 21 August, 2025

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:49102
 

 
Court No. - 6
 
Case :- WRIT - C No. - 5521 of 2025
 
Petitioner :- Madarsa Moinul Islam Qasmiya Samiti And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Govt. Lko And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Ashutosh Verma
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5551 of 2025
 
Petitioner :- Madarsa Razviya Ahle Sunnat Kanzul Uloom And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare U.P. Lko. And 4 Others
 
Counsel for Petitioner :- Ali Moid,Ashutosh Verma,Aviral Raj Singh,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5552 of 2025
 
Petitioner :- Madarsa Arbiya Darul Quran And Another
 
Respondent :- State Of U.P.Thru. Addl. Chief Secy. Minority Welfare Govt. Lko And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Alok Kumar Singh,Ashutosh Verma,Palash Banerjee,Vaibhav Tiwari
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5554 of 2025
 
Petitioner :- Madarsa Jamiya Masudiya Darul Uloom Distt. Shrawasti And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Lko. And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Alok Kumar Singh,Ashutosh Verma,Palash Banerjee,Vaibhav Tiwari
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5556 of 2025
 
Petitioner :- Jamia Aaisha Lilabanat Shiksha Samiti And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Govt. Lko And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Ashutosh Verma,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5558 of 2025
 
Petitioner :- Madarsa Baitul Uloom Tehsil Bhinga Shrawasti And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Lko. And 4 Others
 
Counsel for Petitioner :- Ali Moid,Ashutosh Verma,Aviral Raj Singh,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5559 of 2025
 
Petitioner :- Madarsa Hidayatul Uloom Samiti And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Govt. Of U.P. Lko. And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Alok Kumar Singh,Ashutosh Verma,Palash Banerjee,Vaibhav Tiwari
 

 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5567 of 2025
 
Petitioner :- Madarsa Hameediya Rayazul Uloom And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Lko. And 4 Others
 
Counsel for Petitioner :- Ali Moid,Alok Kumar Singh,Ashutosh Verma,Aviral Raj Singh,Palash Banerjee,Vaibhav Tiwari
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5578 of 2025
 
Petitioner :- Madarsa Ahle Sunnat Val Jamaat Gausul Uloom Distt. Shrawasti And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Lko. And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Ashutosh Verma,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5580 of 2025
 
Petitioner :- Madarsa Majahre Hak And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Govt. Lko. And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Ashutosh Verma,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5583 of 2025
 
Petitioner :- Madarsa Gausiya Gulshane Ghazi Mukhtarul Uloom And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Govt. Of U.P. Lko. And 4 Others
 
Counsel for Petitioner :- Ali Moid,Ashutosh Verma,Aviral Raj Singh,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5584 of 2025
 
Petitioner :- Madarsa Masoodiya Faizane Ahmad Raza Khairi Tarai Shrawasti And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Lko. And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Ashutosh Verma
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5599 of 2025
 
Petitioner :- Darul Uloom Gausia Chishtiya Tajul Uloom And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Lko. And 4 Others
 
Counsel for Petitioner :- Ali Moid,Ashutosh Verma,Aviral Raj Singh
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5600 of 2025
 
Petitioner :- Madarsa Masoodiya Darul Uloom Yateem Khana And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Govt. Lko And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Ashutosh Verma,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5602 of 2025
 
Petitioner :- Jamiya Abu Bakra Anwarul Quran Distt. Shrawasti And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Lko. And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Alok Kumar Singh,Ashutosh Verma,Palash Banerjee,Vaibhav Tiwari
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5604 of 2025
 
Petitioner :- Madarsa Irshadul Uloom And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Lko. And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Ashutosh Verma,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5606 of 2025
 
Petitioner :- Madarsa Misbahul Uloom And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Miniority Welfare Lko And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Ashutosh Verma,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5608 of 2025
 
Petitioner :- Madarsa Islamiya Darul Uloom Majeediya And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Govt. Of U.P. Lko. And 4 Others
 
Counsel for Petitioner :- Ali Moid,Ashutosh Verma,Aviral Raj Singh,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5609 of 2025
 
Petitioner :- Madarsa Imadul Uloom Qasmiya And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Govt. Sectt. Lko And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Ashutosh Verma,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5611 of 2025
 
Petitioner :- Madarsa Irfania Tehfizul Quran And Another
 
Respondent :- State Of U.P. Thru. Addl Chief Secy. Minority Welfare Lko And 4 Others
 
Counsel for Petitioner :- Ali Moid,Alok Kumar Singh,Ashutosh Verma,Aviral Raj Singh,Palash Banerjee,Vaibhav Tiwari
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5613 of 2025
 
Petitioner :- Madarsa Ahle Sunnat Gausiya Imam Ahmed Khan And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Govt. Of U.P. Lko. And 4 Others
 
Counsel for Petitioner :- Ali Moid,Ashutosh Verma,Aviral Raj Singh
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5633 of 2025
 
Petitioner :- Madarsa Dai Haleema Lilbanat Shiksha Samiti And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Gvt. Lko And 4 Others
 
Counsel for Petitioner :- Ali Moid,Ashutosh Verma,Aviral Raj Singh
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5637 of 2025
 
Petitioner :- C/M Of Madrsa Darul Uloon Ahle Sunnat Gause Aajam Thru. Secy. Ziyauddin Khan
 
Respondent :- State Of U.P. Thru. Addl. Secy. Minority Welfare Govt. Lko And 4 Others
 
Counsel for Petitioner :- Nripendra Mishra,Dinesh Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 
alongwith
 
Case :- WRIT - C No. - 5659 of 2025
 
Petitioner :- Madarsa Gajiya Gulshane Raza Ahle Sunnat Thru. Manager Shrawasti And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare U.P. Lko. And 4 Others
 
Counsel for Petitioner :- Aviral Raj Singh,Ali Moid,Ashutosh Verma,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5721 of 2025
 
Petitioner :- Madarsa Islamiya Anwarul Islam Samiti Thru.Manager And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Govt. Of U.P. Lko. And 4 Others
 
Counsel for Petitioner :- Ali Moid,Aviral Raj Singh,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5723 of 2025
 
Petitioner :- Madarsa Gausiya Sultanul Uloom Thr.Manager Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Lko. And 4 Others
 
Counsel for Petitioner :- Ali Moid,Aviral Raj Singh,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 5725 of 2025
 
Petitioner :- Madarsa Arabiya Darul Uloom And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Lko. And 4 Others
 
Counsel for Petitioner :- Ali Moid,Aviral Raj Singh,Mohd. Yasir
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
alongwith
 
Case :- WRIT - C No. - 6097 of 2025
 
Petitioner :- M.P. Maktab Islamiya Shivtara Thru. Manager,Mohd.Zafar Alam And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Deptt. Lko And 3 Others
 
Counsel for Petitioner :- Umesh Singh
 
Counsel for Respondent :- C.S.C.
 
alongwith
 
Case :- WRIT - C No. - 6778 of 2025
 
Petitioner :- C/M Madarsa Darul Uloom Ahle Sunnat Mahbube Subhaani Thru. Member Mehmud Hasan
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Deptt. Lko. And 4 Others
 
Counsel for Petitioner :- Sayyed Farooq Ahmad,Vinod Kumar Yadav
 
Counsel for Respondent :- C.S.C.,Afzal Ahmad Siddiqui
 
AND
 
Case :- WRIT - C No. - 7702 of 2025
 
Petitioner :- Madarsa Arbiya Ameer-Ul-Uloom Dargah Thru. Manager Gufran Farooki And Another
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Minority Welfare Lko. And 4 Others
 
Counsel for Petitioner :- Ratnesh Singh,Rahul Kumar Shukla
 
Counsel for Respondent :- C.S.C.,Kumar Ayush
 
Hon'ble Pankaj Bhatia,J.
 

1. Heard Shri Prashant Chandra, learned Senior Advocate assisted by Shri Aviral Raj Singh, Shri Ali Moid and Shri Mohd. Yasir, learned counsels for the petitioners, Shri Nripendra Mishra, learned counsel appearing in Writ-C No. 5637 of 2025, Shri Umesh Singh, learned counsel appearing in Writ-C No. 6097 of 2025, Shri Ratnesh Singh, learned counsel appearing in Writ-C No. 7702 of 2025 as well as Shri Ashok Shukla, learned Additional Advocate General and Shri Sanjeev Singh, learned Standing Counsel representing the State-respondent(s) and Shri Kumar Ayush, learned counsel representing the B.S.A. in some of the connected writ petitions and perused the material brought on record.

2. In the entire group of petitions, the challenge is that, the orders have been passed stoppling the functioning of the Madarsas without giving any opportunity of hearing, in some cases, the orders have been annexed, in the other cases, it has been alleged that although, no orders were passed, however, the petitioners were being restrained from running the Madarsas without even providing an opportunity of hearing.

3. This Court had considered a similar matter and had passed a Judgment in Writ-C No. 4464 of 2025, decided on 14.05.2025, subsequent also some writ petitions were disposed of on the same terms and conditions quashing the orders of stopping the functioning of the petitioners with a liberty to pass fresh orders in accordance with law.

4. The attention of this Court has also drawn towards some of the orders, whereby, directions were also given for de-sealing the premises in case, they were de-sealed, in the light of the said facts and considering that in the present case, primafacie, orders have been passed without giving an opportunity of hearing in some of the cases and in some cases, as per the petitioners they are not being permitted to run the institutions without there being an opportunity of hearing, the petitions are disposed of quashing the orders passed in the cases of the petitioners, which are without affording an opportunity of hearing with liberty to pass fresh orders in accordance with law, after giving an opportunity of hearing.

5. In respect of the cases, where the orders have not been annexed, the respondents are permitted to pass fresh orders, in accordance with law, after giving an opportunity of hearing, if so advised.

6. It is further made clear that in case of the petitioners whose premises have been sealed, they shall be de-sealed immediately by the authorities concerned.

7. All the above petitions stands disposed of with the aforesaid observations.

[Pankaj Bhatia, J.]

Order Date :- 21.08.2025

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