JAYANANDA K.R. Vs. UNION OF INDIA

JUDGEMENT

(1.) Seeking for a direction to the respondents, to allow the passengers having Covid vaccination certificate for at least one dose, to enter the State of Karnataka, to remove the restrictions imposed by the 3rd respondent, viz., State of Karnataka, represented by its Chief Secretary, Bangalore, to permit entry from the State of Kerala and reopen all the borders of the State of Karnataka connecting the State of Kerala, W.P. (C) No.16833 of 2021 is filed with the following reliefs:

(2.) W.P.(C) No.17071 of 2021 is filed challenging the requirement of mandatory RT-PCR certificate insisted by the State of Karnataka, irrespective of having been vaccinated. The reliefs sought for in the writ petition are as under:

(3.) Facts relevant for consideration are that the petitioner in W.P.(C) No.16833 of 2021 is the Secretary of Rastrakavi Manjeshwara Govinda Pai Smaraka Samithi, a trust operating in the District of Kasaragod. He is also a member of the Kasaragod Legal Aid Committee and a member of the District Tourism Promotion Council, Kasaragod.