MRINALINI PADHI Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The issue of public importance highlighted in this petition relates to the difficulties faced by the visitors to Shri Jagannath Temple at Puri, and their harassment or exploitation by the Sevaks of the temple. It is also pointed out that the environment of the surroundings is not hygienic as it ought to be. There are encroachments. It is also mentioned that there are deficiencies in the management of the Shrine. Rituals are commercialised.

(2.) The issue raised involves enforcement of fundamental right under Article 25 and Directive Principles under Article 38, 49 and 51A(f) and (g) of the Constitution of India and other rights.

(3.) Issue notice returnable on 05.07.2018.