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Unknown vs State Of Uttarakhand And Others
2025 Latest Caselaw 291 UK

Citation : 2025 Latest Caselaw 291 UK
Judgement Date : 9 May, 2025

Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 9 May, 2025

                                                       2025:UHC:3721-DB



IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR

                                 AND

       THE HON'BLE JUSTICE MR. ALOK MAHRA

                Writ Petition (PIL) No. 71 of 2025


                             9th May, 2025


  Swami Anand Swaroop                                  --Petitioner

                                 Versus


  State of Uttarakhand and Others                   --Respondents

  ----------------------------------------------------------------------
  Presence:-
  Mr. Shakti Singh and Ms. Shivangi Gangwar, learned counsel for
  the petitioner.
  Mr. B.S. Parihar, learned Standing Counsel for the State.
  Mr. Saurav Adhikari, learned counsel for respondent no.2.
  Mr. Ravi Babulkar, learned counsel for respondent no.3.

  ----------------------------------------------------------------------

  JUDGMENT :

(per Mr. G. Narendar C. J.)

The hearing was commenced by the learned

counsel for the petitioner raising concerns about the

security of the devotees visiting Holy Dhams/religious

sites.

2. On perusal of the prayer, it is apparent that

the petition seeks to achieve objectives other than

2025:UHC:3721-DB

security of the devotees. Neither the prayer nor the

pleadings relate to security or well-being of the devotees

visiting Holy Dhams/religious sites. The petition appears

to be more publicity oriented, rather than in the interest

of general public. Hence, writ petition stands rejected.

3. Notwithstanding the dismissal of the writ

petition, we permit the petitioner to submit a

representation to the competent authority concerned, as

the relief sought may also require legislation. If, any

such representation is made within six weeks from

today, the same shall be considered and disposed of

within twelve weeks thereafter.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 09.05.2025 BS

BALWANT

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

2.5.4.20=fbbd191c8bdb8b16e8ca7937deaf72a17c02fe 2eacbf28cdf4ba7ce8640c5820, postalCode=263001,

SINGH st=UTTARAKHAND, serialNumber=04E141DF4614F9A4D5F48346EB553DE5 185F418755DC00A7A13C14A680C3FA90, cn=BALWANT SINGH Date: 2025.05.26 13:26:19 +05'30'

 
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