On Monday, the Bombay High Court has asked for an explanation from the State Government on its decision to impose a blanket ban on door-to-door delivery of newspapers and magazines, even though the Court has exempted Print Media from the ongoing nationwide lockdown observed.
The Court took suo-motu cognizance of news reports concerning notification signed by Ajoy Mehta, Chief Secretary of Maharashtra in which restrictions were imposed.
The Notice read:
The Court called out for the logic behind allowing printing of newspapers and its sale in stalls and shops already established on one hand and the prohibition on door-to-door delivery on the other.
Following this, Govt Pleader DR Kale filed an affidavit in reply on behalf of the State and also apprised the Court about an amendment to the State's order which states that wherever door to door delivery is done, it shall be with the knowledge of receiver and the delivery of newspaper personnel, shall bear mask and use hand sanitizer and maintain social distancing. However, door to door delivery of newspapers and magazines is prohibited in Mumbai Metropolitan Region (MMR), Pune Municipal Corporation (PMC) and in all containment zones as may be decided by the District Magistrates.
An affidavit has been produced by Kale to justify blanket ban on door-to-door delivery in these three regions:
Although the explaination didn't go down with the Court and it thus observed:
The Court further noticed:
The Court stated that it received no logical explaination and thus held:
Amicus Curiae Stayajeet Bora submitted that a petition has been filed in the Madras High Court in seeking directions to ban the newspapers distribution and it was dismissed. Bora pleaded before the Court for an amendment to the petition so as to place on record a copy of the order of the Madras High Court as well as to raise certain grounds and accordingly. The oral prayer for amendment was allowed.
A copy of the order of the nagpur bench on the same issue dated April 20 was also submitted in Court.
GP DR Kale then sought more time to file another affidavit and Court accordingly granted him three weeks time.
The matter has now been adjourned to June 11.
The order has been passed by Justice PRASANNA B. VARALE on 27-04-2020.
Read Order Here:
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