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Karnataka HC Quashes GO 2018 on Sree Dattatreya Babbudhan Swamy Dargah in Chikkamagaluru - (29 Sep 2021)

CIVIL

Karnataka High Court has quashed the GO which had authorised only the Mujawar appointed by Shah Khadri to perform prescribed religious practices and rituals of both the communities by entering the santum sactorum, observing that the Government Order of 2018 on Sree Dattatreya Bababudan Swamy Dargah in Chikkamagaluru infringes the rights of both Hindus and Muslims.

Tags : KARNATAKA HIGH COURT   SREE DATTATREYA BABBUDHAN SWAMY DARGAH IN CHIKKAMAGALURU  

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