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Kar HC | State of Karnataka to place measures being taken to implement National COVID guidelines & SOPs governing places of religion, hotels, malls, etc.

Karnataka High Court: A Division Bench of Abhay Shreeniwas Oka, CJ and E.S. Indiresh, J. posed question to the State of Karnataka as to:

“what measures State proposes to take for implementation of the guidelines of the Government of India as well as SOPs governing the places of religion, hotels, restaurants, shopping malls etc.?”

Petitioners contention was that the National Directives of COVID-19 Management not being followed.

In addition to the above, it was submitted that, in the State of Karnataka places of religion/ places of worship, hotels, restaurants and shopping malls have also been opened.

Court posed the question before State on what measures it proposes to take for implementation of the guidelines of the Government of India as well as SOPs governing the places of religion, hotels, restaurants, shopping malls etc.

Further, the bench asked the State to record :

Petition is to be listed on 12th June, 2020.[Letzkit Foundation v. UOI, 2020 SCC OnLine Kar 544 , decided on 09-06-2020]

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