UTKARSH MISHRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The issue raised in the present petition filed in public interest is that the government should restrain the devotees from participating in Magh Mela at Prayagraj.

(2.) Mr. Manish Goyal, Additional Advocate General submitted that government has already issued guidelines to be followed by the devotees who come to the Magh Mela. He submitted that a separate Prayagraj Mela Authority has been set up to monitor all the arrangements and check rush of people at one place. He further submitted that to advice people to take all precautions and not to create rush at Mela areas, they will issue public notices by different means of communication apprising the devotees and the prospective devotees about the restrictions and guidelines issued by the government for the purpose.

(3.) In view of the aforesaid stand taken by learned counsel for the respondents, this petition stands disposed of.