The High Court of Allahabad has asked the Govt of Uttar Pradesh to submit a foolproof plan by which it intends to check the COVID-19 during the upcoming Magh Mela here.
The Court direction came after the Uttar Pradesh chief secretary on Thursday informed the Court that people will be allowed to enter the defined Magh Mela area here only after they produce a negative coronavirus report.
However, a Division Bench comprising Justices Siddhartha Varma & Ajit Kumar observed that after having gone through the instructions submitted by the Govt, they are not convinced that the steps being taken by the state will be sufficient to stop the infection spread.
Fixing Jan 12 as the next date for hearing into a PIL on this, the court directed the State Govt to come up with fullproof methods by which it intended to control the spread of the infection.
They may keep in mind that such congregations during month of Magh are very large in number & if even one infected person sneaks inside the city, he can create havoc, the Court added.
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