SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) On this day, when the matter came up for hearing, inviting the attention of this court to the following Government Orders - G.O.(Rt)No.487/2021/DMD dated 29.6.2021 and G.O.(Rt)No.500/2021/DMD dated 6.7.2021 Mr.K.Gopalakrishna Kurup, learned Advocate General submitted that taking note of the average weekly test positivity rates, re-categorization of Local Self Government Institutions has been done and additional guidelines have been issued. For brevity, the abovesaid Government Orders are extracted below.

(2.) G.O.(Rt)No.500/2021/DMD dated 6.7.2021 reads as under:

(3.) G.O.(Rt)No.487/2021/DMD dated 29.6.2021 reads as under: