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Judgment
6 paragraphs · 100 words
Vipin Sanghi, CJ
1.
None appears for the petitioner when the matter is called out.
2.
This Writ Petition was preferred in May, 2020, when the COVID-19 pandemic was gaining ground. The prayer sought in the Writ Petition is for a direction to order a CBI inquiry against the officers, who allegedly violated the conditions of guidelines about lockdown during the COVID-19 pandemic issued by the Central Government.
3.
We are not inclined to issue the direction, as sought for by the petitioner.
4.
The Writ Petition is, accordingly, dismissed.
5.
In sequel thereto, all pending applications stand disposed of.