AMIT BHARGAVA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This matter has been taken up for hearing by video conferencing.

(2.) The petitioner, undisputedly, came, on 24th March, 2020, in contact with a person, who was home delivering pizzas and who, subsequently, tested positive for the COVID-2019 virus, on 14th April, 2020.

(3.) According to the averments in the writ petition, the petitioner was placed under home quarantine, vide notice dated 15th April, 2020, for the period 24th March, 2020 till 20th April, 2020, i.e. for a period of 28 days. Subsequently, vide a second notice, dated 17th April, 2020, the period of home quarantine of petitioner, was renotified as 14th April, 2020 to 28th April, 2020.