SUJIT NARAYAN PRASAD,J. - (1.) The matter has been taken up through video conferencing.
(2.) The instant writ petition has been filed by way of pro bono public praying therein for following reliefs: "1. (a) For an order in the nature of certiorari or any other writ/order/direction for quashing the part of memo no.234/cs/Res dated 12.05.2021 [Annexure-6] whereby mandatory condition of e-pass has been imposed for movement of general public by personal vehicle even for necessary/emergency purposes. (b) For a writ/order declaring that the people of the state of Jharkhand can move in their locality for their basic necessary activities and survival without any requirement of pass/e-pass. (c) For an order staying the implementation of the part of memo no.234/cs/Res dated 12.05.2021 [Annexure-6] whereby mandatory condition of e-pass has been imposed for movement of general public by personal vehicle even for necessary/emergency purposes."
(3.) The writ petitioner claiming himself to be a social activist has worked for the welfare of different underprivileged communities of the State of Jharkhand, especially tribal in various parts of Jharkhand. He has done Masters in Arts in Social Work from Tata Institute of Social Sciences, Mumbai.;