SWAMI GYAN SWAROOP SANAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner is 86 years old Sanyasi. He was Scientist and Professor of IIT, Kanpur. He has devoted his life to preserve, protect and conserve the holy river Ganga. He has undertaken fasts and protested for holy river Ganga earlier also. He has also raised his voice against the construction of power projects on holy river Ganga. The construction of four hydroelectricity projects on the Rivers Bhagirathi, Palmanery, Lohari Nagpal and Bhaironghati was shelved.

(2.) He is on fasts since 22nd June, 2018 at Maitri Sadan, Haridwar for protecting and preserving the holy river Ganga. He has asked for Central Legislation to protect the holy river. He was on fast inside the premises of Maitri Sadan. However, on 10.07.2018, the police forcibly barged into the premises of Maitri Sadan and he was forcibly removed/taken away by the Police to some unknown destination. The entire incident was recorded in CCTV camera and photographs were taken on the spot. Petitioner has placed on record the photographs.

(3.) The petitioner is aggrieved by the inhuman manner, in which he was forcibly removed from the spot. It is further averred that the petitioner was removed from the spot by the respondent no. 6.