In Re In The Matter Of Improvements ... vs State & Ors
2022 Latest Caselaw 882 UK

        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL

                Writ Petition (PIL) No. 80 of 2019

In Re in the matter of improvements required at the
Chardhams                           .......Petitioner

                                   -Versus-
State & Ors.                                     .......Respondents

Present:
      Mr. S.S. Chauhan, the learned Dy. Advocate General for the State.
      Mr. Ravi Babulkar, the learned counsel for respondent no. 3.

                      Date of hearing : 23.03.2022
Coram:       Sri S.K. Mishra, ACJ.
             Sri R.C. Khulbe, J.

Upon hearing the learned counsel for the parties, this Court made the following judgment:

Heard Mr. S.S. Chauhan, the learned Dy. Advocate General for the State and Mr. Ravi Babulkar, the learned counsel for respondent no. 3.

2. This PIL registered suo motu on the grievance raised by Hon'ble Justice K.R. Shriram, Judge, High Court of Bombay, ventilating the difficulties he has faced and other common pilgrims are facing during their visit at Chardham in the State of Uttarakhand.

3. Counter affidavit has been filed. But we are of the opinion that the State Government should look into the problem that has been raised by the learned Judge in his letter to the Chief Justice of this High Court. Hence, a copy of the letter dated 15.06.2019, on the basis of which this PIL has been initiated be sent to the Chief Secretary, Government of Uttarakhand , directing him to consider the matter and to bring into the notice of

the Government to take appropriate steps to mitigate the difficulties faced by the pilgrims who visit Chardham in the State of Uttarakhand within a period of two months from now and Government shall take decision on the same.

4. This PIL stands disposed of accordingly.

5. Free copy of this order along with letter on the basis of which the PIL has been filed be handed over to Mr. S.S. Chauhan, the learned Dy. Advocate General for early compliance. Registry is also directed to send a copy of this order along with copy of the brief to the Chief Secretary, Government of Uttarakhand, Dehradun.

(Ramesh Chandra Khulbe, J.) (Sanjaya Kumar Mishra, ACJ.)

PV