SC allows Jagannath Puri Rath Yatra on certain conditions

On Monday, the Supreme Court said it can't "micro-manage" Lord Jagannath's Rath Yatra in Puri, and will leave it to the wisdom of state, Centre and temple management to take a call.

The top court was hearing petition seeking modification of its June 18 order staying this year's Lord Jagannath Rath Yatra in Puri due to Covid-19 pandemic.

Earlier during the day, the Centre told the Supreme Court that the historic Lord Jagannath's Rath Yatra in Puri can be allowed to be held this year without public participation in view of the coronavirus pandemic.

"The tradition of centuries may not be stopped," the Centre said, while seeking modification of the apex court’s June 18 order staying the yatra.

"It is a matter of faith for crores. If Lord Jagannath will not come out tomorrow, he cannot come out for 12 years as per traditions," Solicitor General Tushar Mehta, who mentioned the matter before a bench headed by Justice Arun Mishra, said.

The Puri Rath Yatra is attended by lakhs of people from across the world and is scheduled from June 23.

The top court had on June 18 said that in the interest of public health and safety of citizens, this year's Rath Yatra, cannot be allowed and that "Lord Jagannath won't forgive us if we allow" it.

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