LAW KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. P.K. Sahi, learned Senior Advocate for the petitioner and Mr. Dr. K.N. Singh, learned Senior Advocate for the respondent/railways. The State is represented by Mr. Shankar Kumar.

(2.) We find that a public spirited citizen, nay, a devotee of a temple has come up before this Court for a direction to the Railway Authorities to allocate sufficient space near Mahavir Temple, located at Railway Station, Patna, so that the devotees may not face any difficulty in parking their vehicles while visiting the temple.

(3.) The further prayer is to prevent the Railway Administration from putting up any barrier/obstruction/hindrance near the eastern entrance of the temple so as to provide safe, secure and comfortable passage to the devotees, who may chose to visit the temple at any part of the day as also a direction to not only the respondent but the Temple Trust to utilize all the space under the possession of the temple for developing more devotee-friendly amenities to ensure comfortable 'darshan' to the devotees for them to perform the rituals with ease.