On Friday that is July 24, 2020, The Allahabad High Court rejected a petition filed by Saket Gokhakle that was seeking a stay on bhoomi pujan that is to be held on August 5, ahead of commencement of Ram temple in Ayodhya. The pooja to be held was violating the guidelines laid down by the center for unlock 2.0 in view of COVID-19 pandemic according to the petition filed
‘’Based on fiction" , the High Court stated while dismissing the plea that was filed by the Delhi based lawyer on Wednesday .
In his plea Saket Gokhale stated that around 200 people will be attending the event of ram bhoomi poojan which is the violation of the guidelines of unlock 2.0 laid down by centre
Gokhale who is also a social activist and has worked with many news publication, in his plea also pointed out that there is high risk of corona virus infection spreading due to this religious gathering
Through microblogging site twitter he said, that he has filed the PIL in interest of public health during this time of pandemic.
He tweeted that "I've filed a Letter PIL with the Allahabad High Court seeking a stay on the Ram Mandir event in Ayodhya in view of the Unlock 2.0 guidelines & in the interest of public health during a pandemic. Dunno what comes out of it but we must not stop doing the right thing & speaking up.’’
Along with the Ram mandir trust, the centre was also the party in the petition filed by Gokhale .
To lay the foundation stone of the temple to be constructed, Prime minister Narendra Modi is invited by the Shri Ram Janmbhoomi Teertha Kshetra Trust which is overseeing the construction of Ram Mandir in Ayodhya
Around 200 people are invited for the pooja including union minister Amit Shah and Chief Minister of Maharashtra Udhav Thakrey.
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