Bombay High Court, Nagpur: The Division Bench of Sunil B. Shukre and Anil L. Pansare, JJ., addressed a petition wherein a grievance was filed stating that an unreasonable classification resulting in impermissible discrimination had been made by the respondents as Cinema Halls, Theaters, Malls, Restaurants and also other establishments have been permitted to carry on their business or operations with 50% capacity of the customers or attendees, provided customers or attendees are armed with two doses of vaccination, and whereas, Mangal Karyalaya/ Banquet Halls and Lawns where marriage functions are held and solemnised are not being permitted to carry on their business and operations with the same capacity of persons who have taken both the doses of vaccination.
High Court issued notice for next date of hearing on 16-2-2022.
Though, Addl. G.P. and the Advocate for respondent 2, submitted that recently Collector, Nagpur had sent a proposal to the Principal Secretary, Disaster Management, Relief and Rehabilitation Department, Mumbai on 10-2-2022 recommending several relaxations in the restrictions imposed earlier on account of Covid-19 Pandemic and therefore, according to them, this petition has been prematurely filed. [Mangal Karyalaya & Lawn Assn. v. State of Maharashtra, 2022 SCC OnLine Bom 303, decided on 11-2-2022]
Advocates before the Court:
Shri Shyam Dewani, Advocate for Petitioners.
Shri S.S. Doifode, Addl.G.P. for Respondent Nos. 1 & 3. Shri S.M.Puranik, Advocate for Respondent No.2.