SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) Taking note of the order in G.O(Rt).No.500/2021/DMD dated 6.7.2021, we extended the interim order dated 19.05.2021 and directed the Registry to post the writ petition on 23.07.2021.

(2.) On this day, when the matter came up for hearing, inviting attention of this Court to G.O(Rt). No.524/2021/DMD, Mr. K. Gopalakrishna Kurup, learned Advocate General, submitted that vide order dated 13.07.2021, additional guidelines for implementation by the enforcement authorities from 15.07.2021, were issued.

(3.) Subsequently, having regard to the Bakrid (Eid-ul-Azha), celebrated in the State on 21.07.2021, orders were issued on 17.07.2021 exempting certain restrictions imposed in the State, to contain COVID-19 pandemic. Both orders stated supra are extracted hereunder: