RAJNEESH BHASKAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This petition, styled as a Public Interest Litigation, has been preferred with the following prayers:

(2.) Having heard the petitioner in person and looking to the facts and circumstances of the case, it appears that this petitioner is in search of several prayers including:

(3.) This petitioner has also submitted that this Court should give direction to modify the guidelines regarding containment zone to allow exit and entry of private technical persons under essential goods and services for repairing and purchasing of Air Conditioners/ Fridge/ Cooler/ Fan/ TV/ Mobile/ internet Wi-Fi etc. However, it appears that this writ petition has been preferred before this Court without any representation to the Government for varieties of prayers as stated hereinabove.