WPMS/637/2021
2021 Latest Caselaw 2169 UK

 IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL
               ON THE 1st DAY OF JULY, 2021

                              BEFORE:

     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


            Writ Petition (M/S) No.637 of 2021

BETWEEN:
  Sri Serveshwar Mahadev Vaikunth Dham Mukti
  Dwar Akhara Pari               .....Petitioner
       (None present)

AND:

     State of Uttarakhand & Ors.
                                                     .....Respondents

       (Mr. T.S. Phartiyal, Addl. C.S.C. and Mr. Pradeep Hairiya, Standing
       Counsel for the State of Uttarakhand/respondents)


                            JUDGMENT

There is no representation for the petitioner. Heard Mr. T.S. Phartiyal, Additional Chief Standing Counsel and Mr. Pradeep Hairiya, learned Standing Counsel appearing for the State of Uttarakhand/respondents through video conferencing.

2. By means of this writ petition, petitioner has sought the following reliefs:-

(i) Issue a writ, order or direction in the nature of certiorari for quashing or setting aside of order dated 11.02.2021 passed by Mela Adhikari, Kumbh Mela Haridwar, denying the allotment of land to the petitioner to provide facilities of

tent to female sadhvis and all other facilities including Shahi Snan during Ardhkumbh Mela scheduled to be held in the year 2021 in Haridwar.

(ii) Issue a writ, order or direction in the nature of mandamus directing the respondents for granting entire facilities to the petitioner society (i.e. the same facilities as being provided to the male sadhus/Akharas) at Melasthal including Shahi Snan during the forthcoming 2021 Kumbh Mela, Haridwar during the pendency of this writ petition.

3. Petitioner had requested for allotment of tents for female sadhvis and other facilities during Ardhkumbh Mela scheduled to be held in the year 2021. Petitioner's request was turned down by Melaadhikari Haridwar, Kumbh Mela, 2021, vide order dated 11.02.2021, on the ground that in view of the directions issued by the Central Government, it would not be possible to provide tents to private bodies/individuals.

4. Mr. T.S. Phartiyal, learned Addl. C.S.C. appearing for the State of Uttarakhand/respondents submits that the writ petition has become infructuous as the Kumbh Mela, 2021 is over, long back.

5. This Court finds substance in the submission made by learned Government Pleader. After

conclusion of Kumbh Mela, 2021, the relief as claimed in the writ petition, does not survive. Accordingly, the writ petition is dismissed as infructuous.

(MANOJ KUMAR TIWARI, J.) Rajni