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The Allahabad High Court revived a suo moto petition filed last year in regard to the situation of COVID-19. The decision was taken considering the rising cases and collapsing facilities in the state of Uttar Pradesh wherein capacity was working was reduced to a minimum, for which all the courts in the state of Uttar Pradesh were directed to maintain the status till 31st May 2021. The matter was taken up by Chief Justice Sanjay Yadav and Justice Prakash Padia.
The Court looking at the interest of the general people in the state of Uttar Pradesh broadly restored the Public Intrest Litigation(PIL) of last year. The Court evoked its inherent power of superintendence under Article 227 of the Constitution of India, extraordinary power under Article 226 of the Constitution, the inherent of powers of superintendence over the criminal matter under section 482 of the Code of Criminal Procedure, 1973, and inherent power in civil matters under Section 151 of the Code of Civil Procedure, 1908.
The Court's order directed-
i) State of Uttar Pradesh over which the Allahabad High Court have the power of superintendence which includes Labour Court, Family Court, Civil Court, District Court, Industrial tribunals and all other Quasi-judicial Forum in the state of Uttar Pradesh which was subsisting from 15th March 2021 would extend up to 31st May 2021.
ii) All the Orders passed by Civil, District, and High Court for eviction, demolish, or dispossession if is not executed till the passing of this order would stand suspended.
iii) The interim order or directions which are meant to operate till further orders shall continue to remain in force given by this Court or any subordinate Court.
iv) Action of demolition or eviction of person should be slowed down till 31st May 2021. The state government, municipal bodies, and local bodies should take note of the same.
v) The bail orders or anticipatory bail orders which are likely to expire will be extended till 31st May 2021.
vi) Any action of the auction by the bank or other financial institution is suspended till 31st May 2021.
The Court also stated that any sort of disturbance that is extreme in nature is caused to any party by the interim order will be at liberty to seek relief from court by filing an application. The registry was directed to upload the order on all the official websites and directed to promote and give wide publicity to this order through print and electronic media for spreading awareness among the litigants0.
The Court will take up the matter on 31st May 2021.
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