SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) Earlier, since normal court proceedings could not be carried out, it was felt necessary to extend the interim orders granted by the High Court and the custody orders, in respect of children issued by the Family Courts, which were due to expire during the period of lockdown restrictions. Accordingly, a Full Bench of this Court has passed an order dated 25 th March, 2020, which was later on modified as per order dated 30 th March, 2020. The said orders were periodically extended on various dates. The applications filed by Banks and other Organisations, to vacate the interim order, were also considered by this Court.

(2.) Consequent to the improvement of pandemic situations, the Hon'ble Supreme Court, as well as other High Courts, have either vacated or disposed of the writ petitions registered suo motu, thus permitting the aggrieved persons on either side to proceed in the pending applications and other matters to be proceeded in accordance with law.

(3.) But, during the first week of May, 2021, since there was surge in Covid-19 pandemic situation, State Government have declared a lockdown with effect from 08.05.2021 till 17.05.2021 as per Government order dated 06.05.2021, and issued directions and guidelines for managing the pandemic situation and also for alleviating the grievance of the public in regard to their essential and unavoidable activities.