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Plea in High Court against relaxation of coronavirus curfew in this city


High Court of Punjab and Haryana
28 Mar 2020
Categories: Latest News

The Punjab and Haryana high court on Saturday issued notice to the Chandigarh administration on a petition challenging its decision to relax the curfew for eight hours.

The court sought a response from the UT by 9.30am on Sunday.

It was acting on a public interest litigation that challenges the relaxation in curfew on the ground that it defeats the purpose of social distancing.

Senior advocate DS Patwalia said that the high court was moved after the UT administration relaxed curfew in the city from 10am to 6pm after four days on Saturday to ensure door-to-door supply of essential commodities.

There were complaints of overcharging by vendors selling vegetables through Chandigarh Transport Undertaking (CTU) buses and scores of houses not getting the supply of essential items for the past four days.

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