SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) On 19th May, 2021, we passed a detailed interim order, in the matter of all the proceedings before this Court, as well as in lower courts/Tribunals, and issued directions that, no coercive action be taken till 31.05.2021.

(2.) The said interim order expired and thus, this suo motu writ petition is listed today. Government have issued G.O.(Rt) No.444/2021/DMD dated 29th May, 2021, extending the lockdown in the State of Kerala from 31.05.2021 to 09.06.2021, subject to the conditions set out in the said Government Order.

(3.) As lockdown continues, the difficulty of the litigants/learned counsel to approach the courts also continue and, therefore, the need to extend the interim orders.