QURBAN ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) This application pertains to the event which has already taken place from 17/4/2022 to 19/4/2022 in the State of Himachal Pradesh.

(2.) Learned counsel for the State of Himachal Pradesh, on instructions, submits that necessary preventive measures were taken and after the event, corrective steps as required in terms of the decisions of this Court in Shakti Vahini v. Union of India and Ors. (2018) 7 SCC 192 (paragraph 55), Tehseen S. Poonawalla v. Union of India and Ors. (2018) 9 SCC 501 (paragraphs 40 and 41) and Kodungallur Film Society and Anr. v. Union of India and Ors. (2018) 10 SCC 713 (Paragraphs 20 and 21) have also been taken by the concerned authorities. He prays for some time to place the same on record by way of affidavit.

(3.) We direct that the affidavit of Secretary, Home Department, State of Himachal Pradesh be filed in that regard on or before 7/5/2022.