Madras High Court: A Division Bench of P.N. Prakash and B. Pugalendhi, JJ., addressed a petition wherein writ of mandamus was sought to direct the respondent to issue a Standard Operating Procedure to be followed while re-opening all religious places of worship in physical function.
Bench dismissed the above stated issue on not finding any merit as the government did not take any decision as to when the temples are to be reopened.
Thus, Court in view of the above, cannot issue any direction to the Government to issue a Standard Operating Procedure. [M. Jayabharathi v. State of T.N., 2020 SCC OnLine Mad 1137 , decided on 08-06-2020]