ELA GANAPATHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners including those who are permitted to make submissions and the learned Advocate General appearing for the State.

(2.) These writ petitions have been filed to quash the Press Release No. 583, dated 13.08.2020 of the second respondent and consequently direct the first respondent to permit installation and procession of Vinayaka idols by following social distancing norms.

(3.) By the impugned release in Release No. 583, dated 13.08.2020, which is a publication of the Government Order passed in G.O. Ms. No. 418, dated 14.08.2020, the procession during Vinayagar Chathurthi scheduled on 22.08.2020 and the consequential activities sought to be controlled/regulated keeping in view of the pandemic situation prevailing.