A PIL has been filed in the High Court of Madras seeking a direction to the State Govt. to permit reopening of temples, mosques, churches, gurudwaras & other religious institutions which remain closed ever since a nationwide lockdown was implemented on March 24 to fight COVID-19.
The case has been listed before a Bench of Justice Vineet Kothari & Justice Pushpa Sathyanarayana on Monday. R.K. Jaleel, an activist from Chennai, had filed the case through his Lawyer M.L. Ravi, contending that there was no logic behind keeping religious institutions closed when the Govt. was desperate to open liquor shops.
Since the lockdown had been relaxed to a great extent now with shops & other commercial institutions having been permitted to function, for extended hours with limited staff, the litigant claimed that religious institutions should also be allowed to be reopened especially because the Muslims were now fasting in the holy month of Ramzan.
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