MUHAMMED HALEEM K.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The writ petitions are Public Interest Litigations filed by members of Muslim community, basically seeking to issue a writ of mandamus or direction to the respondents, who are State and its officials and the Union of India in regard to the management of the dead body of Covid -19 patients on the basis of the guide lines issued by the Government of India , World Health Organisation etc.

(2.) W. P. (C) No. 23237 of 2020 is filed seeking the following reliefs:-

(3.) W. P. (C) No. 23755 of 2020 is filed seeking the following reliefs:-