SUNIL KUMAR P Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Sri. M.P. Ashok Kumar, Sri. V.A. Shaji, Sri. K.R. Rajkumar and Sri. Arun B. Varghese, the respective counsel who are appearing for the petitioners in the Writ Petitions. Also heard Sri. V. Manu, the learned Senior Government appearing for the State Authorities.

(2.) In pursuant to the court's order dated 11.12.2018, the statement has been filed by the District Police Chief, Pathanamthitta on behalf of the 4 th respondent in the W.P(C). No.36739 of 2018. The stand of the State as can be seen is that Police Passes are required only for those pilgrims to Sabarimala temple, where the journey is in a private vehicle. Besides depending on the rush of pilgrims, the following arrangements are made in the area. The paragraphs 7, 8, 9 and 10 of the statement being relevant are extracted:

(3.) On perusal of the arrangements made by the police for ensuring smooth passage for the pilgrims, and more particularly, the fact that Police Pass is made mandatory only for priority parking at Nilakkal and not in the ordinary course, it can be seen that the grievances raised in these writ petitions have been substantially redressed by the State authorities. The respective counsel for the petitioners too submit that arrangements made for controlling the vehicular traffic would allay the concern of the petitioners.