The Allahabad High Court while considering the precautions and measurers which were being taken for upcoming Magh Mela, is inadequate directed the state government to prepare a comprehensive guideline to prevent the spread of Covid-19.
The division bench comprised of Justices Siddharth Verma and Justice Ajit Kumar while pursuing the report of guidelines for upcoming Magh Mela has considered it inadequate and said that,
“We are not satisfied with the guidelines which have been issued by the Chief Medical Officer, Prayagraj. The Court desires to have a more comprehensive guidelines which would ensure that people who enter the city of Prayagraj during the Mela, are in no manner going to bring in the infection of Covid-19.”
Considering the guidelines filed by the CMO for the upcoming Magh Mela in Prayagraj, the court has asked the state government to prepare a comprehensive guideline so that people coming from outside in the fair do not carry the corona infection. If people from outside are allowed to come into the city without a negative report, It will be dangerous for the safety of people living in city as well as outsiders.
The court said that the guidelines presented by the CMO are intended to motivate people to take all precautions but this is not enough for this critical situation. State has to take special and stringent action to curb the spread of Covid-19.
With this, the court has suggested to the state government that not only the fair area should be monitored but also attention should be paid to the entire city and the Ganges-Yamuna ghats.
The court said that the entire city would have to be fortified. Outsiders would have to restrict entry into the city without a Corona negative report. The court has directed the state government to prepare and present a detailed guideline for upcoming Magh Mela.
Case Details:
Case:- PUBLIC INTEREST LITIGATION (PIL) No. - 574 of2020
Petitioner: - In-Re Inhuman Condition At Quarantine Centres And For Providing Better
Treatment To Corona Positive
Respondent: - State of U.P.
Counsel for Petitioner :- Gaurav Kumar Gaur, Aditya Singh Parihar, Amitanshu Gour,
Jitendra Kumar, Katyayini,Rahul Sahai, Rishu Mishra, S.P.S. Chauhan, Satyaveer Singh,
Shailendra Garg, Sunita Sharma, Swetashwa Agarwal, Uttar Kumar Goswami
Counsel for Respondent: - C.S.C., Dhiraj Singh, Hari Nath Tripathi, Purnendu Kumar Singh,
Satyavrat Sahai, Sunil Dutt Kautilya
Quorum: Justice Siddhartha Varma and Justice Ajit Kumar
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