SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) The Special Commissioner, Sabarimala has filed SSCR No.29 of 2023 pursuant to the directions contained in the order of this Court dtd. 21/1/2023 in SSCR No.23 of 2022 and DBP No.70 of 2022, regarding crowd management and other matters at Sabarimala, in connection with the Mandala-Makaravilakku festival season of 1199 ME (2023-24).

(2.) The Special Commissioner, Sabarimala, has filed SSCR No.36 of 2023 pursuant to the directions contained in the order of this Court dtd. 10/1/2023 in SSCR No.20 of 2022, regarding the steps to be taken to provide adequate facilities to pilgrims at Sabarimala Edathavalams, during Mandala-Makaravilakku Festival Season of 1199 ME (2023-24).

(3.) The Special Commissioner, Sabarimala has filed SSCR No.30 of 2023 pursuant to the directions contained in the order of this Court dtd. 25/8/2023 in SSCR No.20 of 2021 regarding the functioning of the Safe Zone Project, Sabarimala during Mandala-Makaravilakku festival season of 1199 ME (2023-24), which will commence on 16/11/2023.