COURT ON ITS OWN MOTION Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This special Bench was constituted to deal with interim orders which are ordered to operate till a particular date. In wake of the threat of spread of Corona virus, High Court of Tripura had issued notifications dated 20th March, 2020, 20th March, 2020 and 24th March, 2020 reducing the Court work and making arrangement for taking up only urgent cases in the High Court and in the subordinate Courts. Subsequently, entire country has been placed under lockdown till 14th April, 2020 by the Central Government.

(2.) In number of cases the Courts may have passed interim orders before 20th March, 2020 which would operate till a particular date. If such orders are not extended, the same would automatically stand vacated. This would result into great hardship to the litigants since for want of hearing the interim order would stand automatically vacated. He may also be seek permission to move the concerned Court for extension of interim order, thereby increasing the number of urgent cases which the Courts may have to deal with.

(3.) To obviate such difficulties which have arisen on account of unprecedented situation, in this public interest petition(suo Motu) instituted by the High Court, in exercise of powers under Articles 226 and 227 of the Constitution of India and Section 482 of the Cr.P.C, it is provided as under :