SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) On 19.5.2021, in suo motu Writ Petition No.11316 of 2021, we granted interim orders. Taking note of G.O.(Rt) No.444/2021/DMD dated 29.5.2021, extending lockdown in the State of Kerala from 31.5.2021 to 9.6.2021, subject to the conditions set out in the said Government Order and after hearing the learned counsel, we extended the interim order till 15.6.2021 and directed the Registry to post the suo motu Writ Petition on 14.6.2021.

(2.) Government have issued G.O(Rt.) No.459/2021/DMD dated 7.6.2021 extending the lockdown till 16.6.2021 subject to the conditions set out in the above said Government Order.

(3.) Thus, lock down continues till 16.6.2021. Interim orders granted earlier requires to be extended. However, Mr.K. Gopalakrishna Kurup, learned Advocate General submitted that Government is reviewing the situation and that there is every likelihood of a Government Order being issued at the earliest. He further submitted that details of the same would be furnished to the High Court.