SUO MOTU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the wake of the Pandemic of Corona Virus (COVID- 19), let suo motu Public Interest Litigation be registered giving title of Precautionary Measures In The Wake Of The Pandemic of Corona Virus (COVID-19).

(2.) Let the following be impleaded as party-respondents:-

(3.) Notice need not be issued as learned Advocate General along with Ms. Nisha Thakore, Ms. Krina Calla, Ms. Vrunda Shah and Mr. J.K. Shah, learned Assistant Government Pleaders are present. Copy of the order be served in the office of Advocate General, Government Pleader and office of Gujarat High Court Advocates' Association.