IN RE Vs. STATE OF U.P.

JUDGEMENT

(1.) By the order dated 18th March, 2020, 19th, 20th and 21st March, 2020 were declared as holidays in the High Court of Judicature at Allahabad as well as at Lucknow. The period aforesaid was extended upto 25th March, 2020 on 21st March, 2020. Subsequently, vide order dated 23rd March, 2020, keeping in view of gravity of the situation arising due to outbreak of novel coronavirus (COVID19), the holidays were extended upto 28th March, 2020.

(2.) An address to the nation was made by the Hon'ble Prime Minister of India on 24th March, 2020 declaring nationwide lockdown for a period of 21 days. A consequential order dated 24th March, 2020 came to be issued by the Ministry of Home Affairs Government of India. Considering the same, this Court is held at the Chief Justice's Home Office at 10:30 a.m.

(3.) As per the address of the Hon'ble Prime Minister and the order of the Home Ministry dated 24th March 2020, stringent measures will be implemented from midnight which will make it difficult for citizens to approach Courts of law and take recourse to legal remedies.