Allahabad High Court: A Division Bench of Govind Mathur, CJ and Siddhartha Varma, J. denied to interfere with the petition for seeking opening of Mosque for offering Jamaat/Namaj of Eid-Ul-Fitr in State of Uttar Pradesh.

Petition sought direction for respondent-State to open Mosque/Idgah situated in Uttar Pradesh for offering Jamaat/Namaj of Eid-Ul-Fitr and Dova in congregation for 1 hour and future Namaj till June, 2020.

Court noted that the petitioner before approaching the Court did not first approach to authority competent for redressal of grievance which they should have.

Thus, Court refused to interfere and asked the petitioner to approach the State and if denied of relief from the authority concerned then, may approach the Court.

Petition stands disposed of.[Shahid Ali Siddiqui v. State of U.P., 2020 SCC OnLine All 612 , decided on 19-05-2020]

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