XXXX Vs. ADVOCATE GENERAL, ASSAM

JUDGEMENT

(1.) Our country, and in fact the entire world is facing the worst pandemic in our living memory. The second wave of this pandemic, i.e. COVID-19, has been many times more severe and devastating than the first. It has crippled our daily life. Like many other institutions, judiciary is also battling with this crisis, and trying new means and methods to keep the Courts functional under these strange and difficult times.

(2.) In order to control the spread of Coronavirus in our Courts and our Registries, the Full Court has already taken a few decisions, which restrict the working in the High Court as well as our subordinate district Courts. Notifications to this effect were given on May 1; 2021 and May 9; 2021.

(3.) Now by our own orders we have restricted the functioning of all Courts, which are now functioning to deal with extremely urgent matters alone. Under these circumstances, there may be cases where great and irreparable harm may be caused due to the obvious hindrance to the access to justice.