On Wednesday, the Supreme Court deferred for two weeks hearing on a PIL seeking imposition of financial emergency in India to deal with the situation arising out of Covid-19 outbreak.
Filed by the Centre for Accountability and Systemic Change (CASE), the PIL contended that Covid crisis can’t be managed as per Section 144 of the Criminal Procedure Code or a notification under the Disaster Management Act, 2005 or provisions of the Epidemic Disease Act, 1897.
The plea read:
CASE contended that if Centre issued orders under Article 360 (3) of the Constitution, then it may be binding on the states.
Picture Courtsey: eHealth Magazine - Elets Technomedia
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