TARUN BHANOT Vs. STATE OF M.P

JUDGEMENT

(1.) Heard.

(2.) From perusal of the reliefs sought for in the petition it is manifest that the various issues have been raised by the petitioner with regard to the health and safety of the public at large in the State of M.P. especially for protection of frontline warriors from Corona virus pandemic.

(3.) On the last date of hearing, learned Advocate General raised a preliminary objection that prior to 23rd March, 2020, the petitioner's Government was in the realm of affairs, therefore, the petitioner must show the steps taken during that time for restraining the spread of Corona virus.