D.SUVAIDHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the above Writ Petition as a Public Interest Litigation to issue a Writ of Mandamus, directing the respondents 1 to 5 to enforce the lock down guidelines and to stop the religious election gathering of the sixth respondent and all 110 pastorate Chairmen under the sixth respondent during lock down period, based on the petitioner's representation, dtd. 29/7/2021.

(2.) It is the case of the petitioner that if the election is conducted on 16/8/2021 violating the Covid-19 protocol, the said act would affect not only the voters, but also the public at large.

(3.) Mr.V.Lakshmi Narayanan, learned counsel represented for Mr.J.Kingsly Solomon, taking notice for the sixth respondent, submitted that the sixth respondent would conduct the election on 16/8/2021 strictly following the Covid-19 protocol and there will not be any violation whatsoever on the election day.