HC seeks State’s response on high probability of COVID-19 spread by use of Hookas in Hooka Bars (Read Order)

The Allahabad High Court has taken a suo moto action against the use of hookas in hookas bars situated in different cities of the Uttar Pradesh through which there is high probability of spread of corona virus.

The Allahabad High Court bench comprised of Chief Justice Govind Mathur and Justice Saumitra Dayal Singh has asked the state government to show cause why the filed petition for writ not to be accepted and why the service of hookas should not be stopped.

The Allahabad High Court has taken cognizance based on a letter petition sent by one Sri Hari Govind Dubey, a student of LLB (Integrated), Faculty of Law, University of Lucknow. By this petition for writ, he has agitated the cause relating to spread of Corona Virus through Hookah Bars. He has prayed to restrict the service of Hookas in Hookah bars and restaurants,

The bench has treated the letter as Public Interest Litigation and asked the state government to give their response on the petition by August, 2020.

Case Details:

Case: - Public Interest Litigation (PIL) No. - 716 of 2020

Petitioner: - Suo Moto

Respondent: - State of U.P. and Others

Quorum: - Hon’ble Chief Justice Mr. Govind Mathur and Justice Saumitra Dayal Singh

Read Order @LatestLaws.com