Rajiv Gupta, J. - (1.) The petitioner Ali Hasan, S/o Masur Ahmad, R/o Village and Post Nakati Narayanpur, Bhadpura, Police Station Qyoladiya, Tehsil Nawabganj, District Bareilly, has filed the present writ petition with the following prayers :- (i). Issue a writ order or direction in the nature of mandamus commanding the Respondent No.3 to issue necessary directions for re-installing loudspeaker in the Mosque and direct the Respondent No.4 to submit a report on the application dated 15.01.2018 and Respondent No.3 may be directed to pass appropriate order on the application of the petitioner, within stipulated period as fixed by this Hon'ble Court. (ii). Issue any other writ order or direction in the like nature which this Hon'ble Court may deem fit and proper in the circumstances of the case. (iii) Award the costs of the writ petition to the petitioner.
(2.) It is stated that the Mosque was constructed about 30 years back and persons of Muslim Community have been offering prayer five times in a day, for which purpose, a loudspeaker was installed on the roof of the Mosque. No person of any community had taken any objection in offering prayer by the persons of Muslim Community.
(3.) However, in the year 2007, some anti-social elements tried to uninstall the loudspeaker from the Mosque. Regarding the aforesaid anti-social act, an application dated 15.11.2007 was moved by the villagers of Village Nakati Narayanpur before the District Magistrate, Bareilly, who had directed to take the suitable action against the anti-social elements.;