D. K. JOSHI Vs. STATE OF UTTARKHAND

JUDGEMENT

(1.) In this Writ Petition (PIL), the petitioner has prayed for the following reliefs :-

(2.) It is apparent from the record that this PIL has been filed to contain the spread of COVID-19 pandemic in the first wave itself. The prayers made therein relates to the first wave of the COVID-19 pandemic. In the meantime, the second and third waves of the COVID-19 pandemic have come and gone. In fact, by order dtd. 28/3/2022, the State of Uttarakhand has already declared that the Malls, Multiplexes and Cinema Halls in the State shall open with full capacity.

(3.) In that view of the matter, none of the prayers made in this Writ Petition (PIL) require to be attended at present. However, we are of the view that if the petitioner has any further grievances in case, god forbid, the fourth wave of COVID-19 pandemic hits the State of Uttarakhand, the petitioner shall be at liberty to file appropriate Writ Petition.