RISHAD MURTAZA Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The Court is convened through Video Conferencing.

(2.) Heard Mr.Shoeb Alam, learned counsel appearing on behalf of the petitioner as also Mr. Tushar Mehta, learned Solicitor General appearing on behalf of the respondent-Union of India.

(3.) The instant petition has been preferred by the petitioner herein praying for extending the order passed in Suo Moto W.P.No.4/2020 (COVID containment in Child Care Homes) to Nari Niketans also.