SUO MOTO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The above matter, registered as Suo Motu Public Interest Litigation on 13th March, 2020 after being taken up on 20th March, 2020 and 27th March, 2020 was fixed for 3rd April, 2020 for further consideration.

(2.) However, in view of the incident of mass congregation in Delhi and highlighting of its aftermath not only in the news channels yesterday but also in all the leading newspapers today, by an administrative order of date, the matter was fixed at 12.00 Noon today after due notice to the top Law Officers of the State of Gujarat and learned Assistant Solicitor General of India representing the Union of India.

(3.) According to news reports, there are at least 200 members of the congregation who have travelled to Gujarat, may be infected with the deadly virus. The news reports further confirmed the death of one person in Gujarat out of a total of 8 deaths all over the country who had participated in the congregation at Delhi. More than two dozens participants in the congregation have been confirmed positive for the deadly Virus. No one knows where all these 200 or more members of the congregation are now based in the State of Gujarat.