VINOD RAMSHANKER PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, in public interest, the writ applicants have prayed for the following reliefs:

(2.) The writ applicant No.1 claims himself to be a social activist and is the General Secretary of the Gujarat State Trained Graduate Committee, Convener of the Save Education Movement, Convener of the RTI Award Committee and the Coordinator of India against Corruption Movement. The writ applicant No.2 is a practicing advocate in the High Court of Gujarat.

(3.) This writ petition, in public interest, seeks to challenge the order dated 6th May 2020 issued by the respondent No.2 in exercise of Regulation 11 of the Gujarat Epidemic Diseases, COVID?19 Regulations, 2020 framed under the provisions of the Epidemic Diseases Act , 1897.