Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Uttarakhand HC Directs State to Increase Number of Daily Testing About Kumbh Mela - (02 Apr 2021)

CIVIL

Uttarakhand High Court has directed the State Government to increase the number of daily testing to at least 50,000 persons per day, in view of the fact that a large population is about to visit the cities of Haridwar and Rishikesh for Kumbh Mela. The Court has further directed the State Government to publish the data on the internet with regard to the number of persons found to be COVID-19 positive, and with regard to any death caused by COVID-19.

Tags : UTTARAKHAND HIGH COURT   KUMBH MELA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved