HAZRATH GHOUSEEAZAM WELFARE SOCIETY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:

(2.) Sri M. Rama Rao, learned counsel for the petitioner submits that the petitioner Society made an Application to the 3rd respondent on 23/7/2022 seeking permission for conducting procession of Gyarveen Shareef of Hazrath Ghouse-E-Azam Dastagir (REH) which carries the holy flag (Jhanda Mubarak) Nishan-E-Ghouse-E-Paak which is going to be scheduled on 10/8/2022. He submits that as the Forest Department failed to provide elephant, the petitioner has hired it from Karnataka by paying Rs.6.00 lacs and the police failed to grant permission in favour of the petitioner to take procession. He submits that the petitioner has been granted permission from a very long time. Learned counsel has filed the proceedings from 1995 and submits that now for the reasons best known to them, though the event is scheduled to be held on 10/8/2022, so far, the police have not granted permission. Hence, the petitioner has come up before this Court.

(3.) Sri Srikanth Reddy, learned Government Pleader for Home, on instructions, submits that the petitioner Society relates to Sunni community and the procession which is proposed is a festival of Sunni Community which is not performed in the month of Moharram and Moharram days are not festive days and they are generally mourning days of Shia community people, they perform Matham to their God to offer their condolence but the petitioner made an Application for celebrating the festival. It is submitted that pursuant to the orders passed by this Court, the Commissioner of Police has issued a Circular dtd. 29/5/2022 and last year, some untoward incident has happened and a crime is registered, the respondent police have resolved not to grant permission to the petitioner.