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Karnataka HC: Order Permitting Only Mujawar to Perform Rituals At Datta Peeta a Violation - (29 Sep 2021)

CIVIL

Karnataka High Court has observed that the Government's order permitting only a Mujawar (Muslim Priest) to perform the rituals at the Datta Peeta - a holy cave shrine in Chikmaguluru which is revered both by Hindus and Muslim communities - amount to "a flagrant violation of rights of both communities guaranteed by Article 25 of the Constitution of India".

Tags : KARNATAKA HIGH COURT   RITUALS AT DATTA PEETA  

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