October 11, 2018:
On Thursday, Kerala High Court has rejected the petition filed by Akhil Bharatiya Hindu Mahasabha demanding that Muslim Women should be allowed entry into mosques after the Supreme Court granted permission to Hindu Women to enter in Sabarimala Temple.
High Court observed that the case does not have any connection with the Sabarimala Case and also no Muslim Women had come forward with the petition.
Judge also observed that the petitioners did not produce enough evidence to prove that Muslim women are not allowed entry into mosques.
Division Bench of Chief Justice Rishikesh Roy & AKJ Nambiar observed that the petitioner had failed to establish that Muslim Women are denied entry to Kerala Mosques.
Swamy Dethathreya Sai Swaroop Nath, State President of Akhila Bharatha Hindu Maha Sabha, Kerala unit had filed the petition.
Meanwhile, a Kerala-based Muslim Women's Rights Group is planning to approach the Supreme Court to demand the entry of women in all Mosques across the country, taking inspiration from the SC verdict on Sabarimala Temple.
NISA which is a progressive Women's Forum, will soon move the Top Court.
The group will not just seek permission for Women to offer prayers in the Mosques, but also fight for appointing them as 'Imams' (clerics).
The outfit has been campaigning for Gender Equality within Islam and also wants to restrict the practices of Polygamy & 'Nikah-Halala', a law under which a Muslim woman who wants to remarry her former Husband can do so by marrying another person and consummating the wedding with him.
Source: TimesNowNews.com
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