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In high court of Kerala a petition was filed by four women to get police security to visit Sabarimala temple.
The petitioners Advocate Maya Krishnan, Advocate Rekha S, Jalajamol P.S and Jeejamol P.s state that they are Hindu devotee women who are below 50 years having faith in Lord Ayyappa of Sabarimala. In Indian Young Lawyer Association case, that invalidates the ban on women between ages 10 to 50 years to enter the temple as unconstitutional. Beside this judgement several people and organization opposes female to enter the temple.
As per the petitioner the protest are carried out to protect such privileges enjoyed by the royal family of Thanthri and Pandalam. Petitioners stated that the royal family have hidden agendas behind protest.
Hence petitioner wants police protection to the petitioners so that their right to visit and worship at Sabarimala temple. They also direct the state govt to legal action against respondent and prevent them from indulging in unconstitutional and illegal acts.
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