HC: 'No mask No entry' the new motto of COVID-19 awareness programs [Read Order]

The Allahabad High Court has appreciated the action of the State Government and the Police for taking prompt action against the people who are violating the guidelines issued by the Government of India and Uttar Pradesh Epidemic Disease Covid-19 Regulations 2020 and the orders passed by the Court to prevent the spread of Coronavirus.

“We appreciate the action of the State Government and the Police for taking prompt action against such eateries/ restaurants where people are violating the guidelines issued by the Government of India and Uttar Pradesh Epidemic Disease Covid-19 Regulations, 2020 as also the various guidelines and mandamus which we have been issuing from time to time.” Observed by the Court.

The Division Bench of Justice Siddhartha Varma and Justice Ajit Kumar while dealing with the petitions related to issues of Covid-19 has passed the order that the hotels, restaurants and small outlets may be permitted but only if they give undertakings which shall be to the following effect;

• If a restaurant permits people to have food inside its premises then it should see that the social distancing is maintained.
• No eatery shall allow its customer to hang around its premises and have food openly.
• Within five yards of every eatery, no customer/ individual should be seen without a mask.
• No person near the eatery should be allowed to throw any used plate, spoon or glass.
• If any customer / individual is seen without a mask or having food within five yards of the eatery then definitely suitable action would follow.
•  No roadside eateries and open air restaurants shall sell potable water.
• As far as possible any eatery having a turn over of more than Rs.5,000/- per day should have CCTV cameras installed.
• All eateries would make arrangements for selling their food articles in tightly packed/ sealed boxes which definitely would not be openable with ease after the customer leaves the eateries and the customer should thereafter open only at his residence.
•  In case a customer misbehaves and does not listen to the owner, the owner shall be free to report the matter to the police, who shall be duty bound to take action.

The given instructions will remain operational for a period of six weeks from today and if anyone violates the prescribed instruction, the police administration will take action against them.

The Court has clearly instructed that the manufacturing of mask and sanitizer should be in accordance to the instructions issued by Indian Council for Medical Research (ICMR).

The Courts has also directed Nagar Nigam, Prayagraj to promote the awareness about the importance of mask and social distancing with the motto of “No mask No entry” in public and offices.

The matter has listed on 7th October, 2020 for next hearing.

Case Details:

Case:- PUBLIC INTEREST LITIGATION (PIL) No. - 574 of2020

Petitioner: - In-Re Inhuman Condition At Quarantine Centres And For Providing Better Treatment To Corona Positive

Respondent: - State of U.P.

Counsel for Petitioner :- Gaurav Kumar Gaur, Aditya Singh Parihar, Amitanshu Gour, Jitendra Kumar, Katyayini,Rahul Sahai, Rishu Mishra, S.P.S. Chauhan, Satyaveer Singh, Shailendra Garg, Sunita Sharma, Swetashwa Agarwal, Uttar Kumar Goswami

Counsel for Respondent: - C.S.C., Dhiraj Singh, Hari Nath Tripathi, Purnendu Kumar Singh, Satyavrat Sahai, Sunil Dutt Kautilya

Quorum: Justice Siddhartha Varma and Justice Ajit Kumar

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