JOHN NUMPELI JUNIOF Vs. STATE 0F KERALA

JUDGEMENT

(1.) The Kerala Epidemic Diseases Ordinance, 2020, has empowered the Government to issue a notification in the official gazette, to notify any disease as epidemic disease, for the purpose of the Ordinance, either throughout the State or in such part or parts thereof, as may be specified in the notification, and that, in exercise of the powers conferred, the Health and Family Welfare (F) Department, Government of Kerala, have issued notification dated 02.07.2020 prescribing certain regulations.

(2.) Government of India, Ministry of Home Affairs, New Delhi, have issued order dated 29.06.2020 to re-open more activities in a calibrated manner, in areas outside the Containment Zones and to extend the lockdown in the Containment Zones upto 31.07.2020; but certain activities are permitted during Unlock 2 period outside the Containment Zones, except the following:

(3.) It is also stated therein that national directives for COVID-19 Management, as specified in Annexure-I, shall continue to be followed throughout the country. Guideline No. I deals with activities permitted during Unlock 2 period outside the Containment Zones and Annexure-I thereto deals with National Directives for COVID-19 Management, which include 'social distancing. and 'gatherings'. The said directives read thus: Amonre I