YOGENDRA KUMAR SRIVASTAVA,J. - (1.) Heard Sri Rahul Chaudhary, learned counsel for the petitioner and the learned Standing Counsel appearing for the State-respondents.
(2.) The petitioner is claiming to be a renowned surgeon and a member of Peace Party. He has preferred this writ petition in public interest alleging that Qurbani (sacrifice) is mandatory on the festival of Eid-ul-Adha which is falling on 31.07.2020. He orally submits that the festival is actually on Saturday, 1st of August, 2020. The petitioner, therefore, prays that for the purposes of Qurbani on the said day of festival relaxations may be provided in the guidelines of the State Government dated 12.07.2020 which contemplate for a two days' lockdown in view of COVID-19 pandemic on every Saturday and Sunday.
(3.) The submission of the learned counsel for the petitioner is that the lockdown which is applicable on every Saturday and Sunday infringes with the right guaranteed under Articles 21 and 25 of the Constitution of India.;