A.N. SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS petition was filed in the backdrop of the unfortunate incident of stampede occurred at the shrine of Mata Naina Devi Mandir on 3rd August, 2008. Following reliefs have been claimed in the present petition:

(2.) THE respondents contend that each of the facilities demanded by the petitioner is already provided in and around the Temple complex. According to them, nothing more is required to be done. Even then, if the petitioner were to point out any deficiency or make any suggestion regarding improving the facilities, those suggestions will be examined and necessary corrective measures will be taken.

(3.) THE petition is disposed of on the above terms, leaving all questions raised in the present petition open. Pending application(s), if any, also stands disposed of. Copy dasti.