Madhya Pradesh High Court: In a writ petition challenging the alleged discriminatory action whereby Muslim civilians are being stopped from offering prayers at Masjid Noor, situated at Old Grant B-3, Land behind the Controller of Defence Account (CDA), Ridge Road, Jabalpur, M.P., a Division bench of Suresh Kumar Kait, CJ., and Vivek Jain, J., issued notice and sought clarification from respondents.
The petitioner submitted that civilians from the Hindu and Christian communities are allowed to offer prayers at the Temple and Church situated within or in the vicinity of the same defence land, whereas Muslim civilians are being specifically barred from praying at the Masjid.
The Court took a prima facie view of the matter and issued notice to all respondents. The counsel, accepted notice on behalf of respondents 1 to 6 & 8. The Court issued specific directions requiring the concerned respondents to submit an affidavit clarifying “whether the civilian public is allowed to offer prayer in Temple and Church” and “why civilians of the Muslim community are not allowed to offer prayer in Masjid Noor.” The Court directed to list the matter after two weeks.
[Masjid Noor v. Union of India, Writ Petition No. 10096 of 2025, Decided on 01-04-2025]
Advocates who appeared in this case :
Shri Saurabh Sunder, Counsel for the Petitioners
Shri Ishan Soni, Counsel for the Respondent No. 1 to 6 and 8
Shri Manhar Dixit, Counsel for the Respondent No. 7
It’s ok to offer prayer in masjid ,but not okay for roadside namaaz.
This is not the only case. Most of the masjid under ASI too denied permission for prayer.
It all culminates to rise in ill will on community basis. Not good for Bharat.