ANI GEORGE Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition has been filed by the petitioners who are proprietors of a 'Home Stay', seeking to direct the respondents to return the keys and restore possession of the rooms taken over by the respondents for the COVID-19 Quarantine purpose.

(2.) The learned Government Pleader on instructions submits that the third respondent has already instructed the Panchayat Authorities in a meeting held on 07.09.2020, to hand over the remaining five rooms on completion of the quarantine period of the presently occupied persons in the 'Home Stay' of the petitioners.

(3.) In the circumstances, the writ petition is disposed of directing the 4th respondent to release the five rooms taken over by the respondents as and when the COVID-19 patients are vacated. If the five rooms in question are already vacant now, the possession should be handed over within one week. The Panchayat shall also take effective steps to remove bio-waste if any remaining in the premises of the petitioners within one week, observing COVID protocols.