SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) Considering the lock-down declared by the Government of Kerala and the periodical Government Orders, we extended the interim orders passed in suo motu writ petition No. 11316 of 2021 upto 29/6/2021. We directed the Registry to post the said writ petition on 28/6/2021. Thus it is listed today.

(2.) Placing reliance on G.O. (Rt) No. 479/2021/DMD dtd. 22/6/2021, and in particular to the variation in the criteria, namely Test Positivity Rate in certain areas, and the additional guidelines set up in the abovesaid Government Order, Mr. Gopalakrishna Kurup, learned Advocate General submitted that lock-down continues with variation in the criteria and the guidelines. For brevity, G.O. (Rt) No. 479/2021/DMD dtd. 22/6/2021 is extracted hereunder:-

(3.) Placing on record the submission of the learned Advocate General that the lock-down continues with changes as set in the Government Order dtd. 22/6/2021, we are inclined to extend the interim orders up to 13/7/2021.