- (1.) Heard Sri Puneet Bhadauria, learned counsel for the petitioners and Sri Amit Verma, learned Standing Counsel for the respondents.
(2.) The petitioners who are Muslims by religion have preferred this petition for the quashing of the order dated 12.06.2019 (wrongly mentioned as 21.06.2019 in the petition) passed by respondent No.4 Sub-Divisional Magistrate, Shahganj, District Jaunpur (wrongly mentioned as respondent No.3 Superintendent of Police, Jaunpur in the writ petition).
(3.) The aforesaid order disposes off the representations of the petitioners filed pursuant to the directions of the Court for permission/renewal of the license to use amplifiers and loudspeakers on religious places on the ground that such use of sound equipments is likely to cause animosity between the two religious groups of the village creating law and order situation.;