Allow Cookies!
By using our website, you agree to the use of cookies
A Public interest litigation (PIL) has been filed in Delhi High Court on December 6 that seeking to permit the entry of women into sanctum sanctorum of Hazrat Nizamuddin Dargah. The Plea was moved by a group of female law students from Pune, who on visiting the holy shrine in Delhi were aggrieved with ban on women entry.
The PIL, which is likely to be taken up in the Court, next week, mentions that when the law students visited the holy place, they were surprised when they were prohibited from entering the main dargah. Later, they found that women were not allowed to step inside the Dargah and were only permitted to watch from outside how men were praying inside. A notice proclaiming the same has been put up outside the sanctum sanctorum.
The petitioner state that in the wake of the entire nation professing and advocating the entry of women in all religious institutions and supreme court lending its support to the same in the recent Sabrimala Judgment.
They also contended that they took the matter to numerous authorities including the Delhi Police, but no one addressed their grievance and hence , they moved the high court. Filed through Advocate Kamlesh Kumar Mishra, the plea aims to direct the Centre, Delhi government , police and the trust managing the shrine to frame necessary guidelines for ensuring the entry of women into the Dargah and declare as “unconstitutional” the bar on their entry.They also stated that various other Dargah’s like Ajmer Sharif Dargah and Haji Ali Dargah do not have any ban on the entry of women.
86540
103860
630
114
59824