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Judgment
Sonia Gokani, J
This is a petition under Article 226 of the Constitution of India. The petitioner is before this Court seeking following reliefs:
"(a) Your Lordships may be pleased to issue a Writ in the nature of mandamus or any other writ/order/direction to the Respondents to conduct all the judicial proceedings through video conferencing in view of the circulars and the Gujarat High Court Rules for Video Conferencing for Courts (High Court and Subordinate Courts), 2021 issued by this Hon'ble Court in light of Covid- 19 pandemic and further be pleased to quash and set aside the circular dated 19.03.21 (Annexure-K) issued by the respondent no.1;
(b) Your Lordships may be pleased to issue a Writ in the nature of mandamus or any other writ/order/direction to the respondents to streamline the virtual hearing in light of the circulars and the Gujarat High Court Rules for Video Conferencing for Courts (High Court and Subordinate Courts), 2021 issued by this Hon'ble Court and further be pleased to issue appropriate direction to the Respondents to frame guidelines/standard operating measures for virtual hearing to conduct judicial proceedings before the Respondent authority in light of Covid-19 pandemic;
(c) Your Lordships may be pleased to pass a Writ in the nature of mandamus or any other writ/order/direction to the Respondents, till the virtual hearing is not streamline/conducted, the Respondents may not pass any coercive orders in any matter in light the above facts and circumstances of the case;
(d) Pending admission, hearing and final disposal of this petition, Your Lordships may be pleased to restrain the respondents from conducting any judicial proceedings/hearing through physical hearing and further be pleased to direct the respondents not to call/compel any lawyers/practitioners/litigants for physical hearing of any judicial proceedings/hearing/matter;
(e) Ad-interim relief in terms of paragraph (d);
(f) Your Lordships may be pleased to grant any other reliefs' as this Hon'ble Court may deem just, fit and expedient be granted in favour of the petitioners."
Issue Notice returnable on 23.04.2021. Direct service today is permitted. To be served digitally on the official email ID.