- (1.) HEARD learned counsel for the appellants-plaintiffs.
(2.) BY the concurrent findings, the two courts below have dismissed the suit of the plaintiffs-appellants, claiming right of route of religious procession on the occasion of "Moharram" etc., which was changed by the District administration without consulting the present plaintiffs-appellants. Both the courts below have found that there was no vested or fundamental right of the plaintiffs to take out the procession of the entire community from a particular route, and such route could be changed or diversified in the larger public interest by the District Administration, and the suit for mandatory injunction was dismissed. Having heard learned counsel for the appellants and upon perusal of reasons given in the impugned judgments of the courts below, this Court does not find any substantial questions of law to be arising in the present second appeal for determination by this Court. The present appeal is accordingly dismissed. No costs. A copy of this order be sent to the respondent and both the courts below forthwith.;