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Judgment
7 paragraphs · 250 wordsAnil K. Narendran, J.
The Special Commissioner has filed this report calling for advisories, if necessary, from the Directorate of Health Services, Kerala in view of the recent Nipah Virus outbreak in Kozhikode District, as Sabarimala Temple opens for Kannimasa Pooja from 17.09.2023 till 22.09.2023.
When this matter came up for consideration today at 10.15 a.m., this Court directed the learned Senior Government Pleader and also the learned Standing Counsel for Travancore Devaswom Board to get instructions.
When this matter is taken up again at 12.30 p.m., the learned Standing Counsel for Travancore Devaswom Board, on instructions, would submit that, so far the total virtual queue booking during Kannimasa pooja is 34,860.
The learned Senior Government Pleader, on instructions, from the 2nd respondent Health Secretary, Health and Family Welfare Department would submit that the areas in Kozhikode District, where there is recent Nipah Virus outbreak, are declared as containment zones and there is complete restriction in the movement of persons within the containment zone. All persons, who had contacts with the those affected by Nipah Virus, have already been identified and they are also under quarantine.
Having considered the submissions made at the Bar, we deem it appropriate to direct the 2nd respondent Health Secretary, if found necessary, to issue advisory to Sabrimala pilgrims during Kannimasa Pooja from 17.09.2023 to 22.09.2023, with intimation to the Special Commissioner, Sabarimala and also the 8th respondent Executive Officer, Sabarimala.
With the above direction, this SSCR is disposed of.