AJAY GAUTAM Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Prayers in Writ Petition (P.I.L) No. 146 of 2014 read as follows:

(2.) We heard Mr. Shashank Upadhyaya, Amicus Curiae, Mr. Rakesh Thapliyal, Assistant Solicitor General with Mr. V.K. Kaparwan, Standing Counsel for the Union of India and also Mr. J.P. Joshi, Additional Advocate General with Mr. Pradeep Joshi, Standing Counsel for State of Uttarakhand.

(3.) These two writ petitions have projected the problems, which arise out of natural disaster and the case of the petitioner appears to be the lack of preparedness, absence of necessary equipments to effectively deal with the natural disasters. There is also the case that the recommendations, which have been made by the C.A.G., have been implemented.