Writ Petition before HC against non-compliance of social distancing norms outside liquor shops (Read Order)

The Hon’ble High Court of Calcutta while hearing a petition against non- compliance of norms of social distancing while purchasing liquor offline, listed the matter for hearing in June.  

The Hon’ble High Court of Calcutta was approached in a Writ Petition against the non-compliance of social distancing norms by people assembling in lines outside liquor shops for purchasing liquor.

In response to the contentions advanced by the Petitioner, the learned Additional Advocate General, apprised the Court of the fact that all the social distancing norms were being observed and the administration was fully conscious of the necessity of compliance of such norms. It was also submitted that no such shops were opened in Containment-A zones and that the police and other authorities were keeping strict vigil in all respects to ensure enforcement of all necessary restrictions.

Therefore, in view of the aforesaid, the Court ordered listing of the matter in three weeks from May 19.

Case Details

Before: High Court of Calcutta

Bench: Hon’ble the Chief Justice Thottathil B. Radhakrishnan and Hon’ble Mr. Justice Arijit Banerjee

Case Title: Islam Nasreen v State of West Bengal and ors

Decided On: May 19, 2020

Read Order @LatestLaws.com