The High Court by the impugned judgment held that theADM did not have jurisdiction to issue the order inpurported exercise of power under Section of the Code It further held ... that serene communal atmosphere of the Statewas an example of communal harmony and hope was expressedthat the sensible and knowledgeable people of the Statewould not get swayed by any speeches touching communalissues Accordingly the order passed by the ADM wasquashed