LAWS(KER)-2021-5-115

PRADEEP K. P. Vs. STATE OF KERALA

Decided On May 07, 2021
Pradeep K. P. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) In a manner of speaking, the wheel has now come a full circle!

(2.) The public health situation today is no less grave if not worse than it was last year this time, thanks to the resurgent wave of COVID-19 pandemic.

(3.) The seemingly unbridled and unrestrained euphoria of an inevitable and vital democratic exercise the local body and State Legislature elections was in full display in the last few months and one can only rue in hindsight that, perhaps, if we had been collectively a little more careful, the present crisis could have been better contained.