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Supreme Court: Long-Standing Religious Rituals Must Not be Changed for Administrative Convenience - (03 Nov 2025)

TRUSTS AND SOCIETIES

Supreme Court observed that long-standing religious rituals should not be disrupted due to public inconvenience. The remark arose during a dispute over the Udayasthamana Pooja at Guruvayur Sree Krishna Temple, Kerala, traditionally performed on Vrishchikam Ekadasi for many years.

Tags : RELIGIOUS RITUALS   ADMINISTRATIVE   PUBLIC  

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