December 10, 2018:
On Monday, Delhi High Court issued notices to the Centre, State Govt. and the Hazrat Nizamuddin Dargah trust on a petition seeking entry of women into the sanctum sanctorum.
The court also said that they were awaiting the Sabarimala review verdict before further hearing the case. The next date of hearing is April 11.
The Supreme Court had allowed the entry of women of all ages into Kerala’s Sabarimala temple and is currently hearing a review petition in the case.
The petition in Hazrat Nizamuddin Dargah case was filed on Thursday by a group of women law students from Pune requesting the Centre and other authorities to remove the ban on the entry of women into the shrine.
The petition claimed that the law students tried to reach out to authorities over the matter, including the Delhi Police but decided to move the court after not receiving any response.
In their petition the women contended that Nizamuddin Dargah is a public place and prohibiting women from entering the shrine is gender discrimination and thus highly unconstitutional.
The petition cited the example of two major Muslim shrines — Haji Ali Dargah in Mumbai and Khwaja Moinuddin Dargah in Ajmer — that allow entry of women.
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