PRADEEP GANDHY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Court convened through video conferencing. The impugned interim order by the learned Single Judge of the Bombay High Court dated 27.04.2020 has denied ad interim relief in the writ petition filed.

(2.) Concerning the fact that the writ petitioner and his family members are worried about the spread of COVID 19 thanks to burials taking place in the immediately adjacent burial ground, we feel that this is a matter in which the Motion itself should be taken up and disposed of at the earliest, preferably within a period of two weeks from today.

(3.) The special leave petition stands disposed of.