JOHN NUMPELI JUNIOR ADVOCATE Vs. STATE OF KERALA

JUDGEMENT

(1.) On this day, when the matter came up for further hearing, inviting attention of this Court to the order No.40-3/2020-DM-I(A) dated 29.07.2020, issued by the Ministry of Home Affairs (MHA), Government of india, MrRanjith Tampan, tearned Additionat Advocate General submitted that Unlock 3 has been extended upto 31.08.2020.

(2.) We have perused the guidelines for phase III of unlock process (Unlock 3). As regards, activities permitted during unlock 3 period outside the the containment zones, prohibiton of social/potiticat/sports/entertainment/academic/cuitural/retigious functions and other large congregations, continue to be in force and directed to be continued in force till 31.08.2020.

(3.) Earlier, in a common order dated 15.07.2020, we ordered thus: