SACHDANAND DABRAL Vs. UNION OF INDIA

JUDGEMENT

(1.) In compliance of the order dated 22.02.2021, Mr. Deepak Rawat, the learned Mela Adhikari, is present before this Court. Mr. Deepak Rawat, has filed a compliance affidavit dated 02.03.2021; the same shall be taken on record.

(2.) According to the affidavit 4,219 Swiss Tents, European Tents, Darbari tents, would be erected for housing the medical staff, police personnel, and other staff members during the Kumbh Mela. Out of 4,219 tents, 2,822 tents have already been erected. He assures this Court that by 30th March, 2021 the remaining number of the tents would be erected.

(3.) Mr. Deepak Rawat, further informs this Court, through the affidavit, that the number of Hotels, Dharamshalas, Akhadas, Ashrams, home stays and private accommodation would be able to accommodate about 5.53 Lakhs pilgrims.