R.S. KHAWUNGSING @ R. ASING Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. N. Jotendro, learned Sr. Counsel for the petitioner; Mr. S. Suresh, learned ASG for the Union of India and Mr. Lenin Hijam, learned Addl. Advocate General for the State respondents.

(2.) This PIL focuses on the Government of India Notification dated 29-03-2020 more particularly clause (iv) and (v) relating to protection of workers including the migrants who are living in rented accommodation. Clause (iv) and (v) reads as follows -

(3.) It is pleaded by Mr. N. Jotendro, learned Sr. Counsel appearing for the petitioner that despite the Union of India order dated 29-03-2020, many of the workers including migrants as well as students who are living in the rented accommodation are facing hardship, hence this PIL has been filed. AS pointed out by Mr. Jotendro, learned senior counsel, we find no reason why landlords should insist on rent from the workers, migrants or even for that matter from the students during lockdown period considering the grave situation that the State and the nation is facing due to Covid - 19 pandemic. The government of India order is in force.