K. SREE KRISHNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Application seeking permission to appear and argue in person is allowed.

(2.) The petitioner, who is a practicing advocate, filed a public interest litigation aggrieved by the executive instructions issued by the Government of Telangana on 27/3/2021 in exercise of powers conferred under the Disaster Management Act, 2005 requiring masks to be worn at all public places, work spaces and public means of transport as mandatory. He sought to make out a case that face masks do not provide any protection from COVID-19 and making masks mandatory for general public and penalizing the general public for not wearing masks is an obsolete condition.

(3.) Further submissions which was made was that the Government of India and the State of Telangana are subjecting the citizens to unnecessary plotted measures in the name of health precautions. He seeks to also assail the carrying out of the tests.