M. JAYABHARATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been preferred as a public interest litigation seeking a writ of mandamus directing the respondent to issue a Standard Operating Procedure to be followed while re-opening all religious places of worship by considering the petitioner's representation dated 22.05.2020.

(2.) This Court does not find any merit in this writ petition, inasmuch as, the Government itself has not taken any decision as to when the temples are to re-opened. That apart, this Court cannot, now, issue any direction to the Government to issue a Standard Operating Procedure as prayed for by the petitioner as that would amount to encroaching into the domain of the executive.