ASHISH PRATAP SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the rival parties are heard through video conferencing. This Public Interest Litigation has been filed raising apprehension of further spread of Covid-19 infection due to congregations held frequently by various political parties due to bi-elections to the State Legislative Assembly in and around the district of Gwalior (M.P.) by citing various instances including photographs which give impression to this Court that Covid-19 protocol/restrictions/guidelines issued by the Central Government, State Government and the District Magistrates at the district level are being flouted with impunity.

(2.) These congregations have been alleged to be either political or social in nature.

(3.) This Court on 18.09.2020, as an interim measure, directed the political and as well as State functionaries to strictly abide by the Covid-19 protocol. The Court also appointed three advocates, namely, Shri Sanjay Dwivedi, Shri Raju Sharma, and Shri V.D.Sharma as Amicus Curiae to assist this Court and to point out any instances of breach of Covid-19 protocol and the interim order.