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Bring Legislative means to Overcome SC’s verdict on Sabrimala, says Anto Antony, MP Kerala.
On the ongoing controversial decision by the Apex Court on “entry of women in Sabrimala Temple”, Indian National Congress Parliamentarian, Shri, Anto Antony demanded a Legislature ordinance on the Sabrimala issue. He is a Member of Parliament from Pathanamthitta, the constituency where Sabrimala temple is situatedin Kerala. He urged in his Lok Sabha speech on 3rd January that the Central Govt to bring an ordinance in current Session to override the verdict of SC on the Sabrimala issue. Mr. Antony further said that by this verdict the customs and traditions of the devotees of Lord Ayyappa has been hurted.
He further said that the pilgrimage season for the year has begun where more than 5 Crores devotee visit the temple during this season. He also said that this verdict has not only hurted the religious sentiments but also violates Article 21 of the Indian Constitution which endorses the right of every religious denomination to manage its own affairs.
On the other hand he also backed the verdict of the Apex court on the ground of equality, he said “the verdict is espousing gender equality, however the customs at Sabarimala are a matter of faith instead of a gender issue, the women themselves have opposed this verdict where they showed there opposition by not allowing other woman into the temple”.
Sabrimala temple has a belief that no women between 10 and 50 years should enter the temple as deity Lord Ayyappa is celibate. This belief of the devotees has been followed for past 50 years, which was overturned by the Supreme Court in its 4:1 majority decision.
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