SAMATVAM: SCIENCE & RESEARCH FOR HUMAN WELFARE TRUST Vs. GOVERNMENT OF INDIA DEPARTMENT OF HEALTH AND FAMILY WELFARE

JUDGEMENT

(1.) In one of the earlier orders, we have made it very clear that this petition cannot be entertained as a Public Interest Litigation. The learned counsel appearing for the petitioners invited our attention to a memo filed on 20/5/2021 Along with a copy of the representation made by the petitioner on 19/5/2021. He states that the petition may be disposed of by issuing a direction for consideration of the representation made by the petitioner to the Chief Commissioner of Bruhat Bengaluru Mahanagara Palike (BBMP). We have perused the said representation.

(2.) The allegation in the representation is that access to COVID portal has been unilaterally blocked in defiance of the orders of this Court. While we are directing the Chief Commissioner of BBMP to look into the said allegation, we must also make it clear that we have made no adjudication on the correctness or otherwise of what is mentioned in the representation.

(3.) Accordingly, we dispose of the petition by directing the Chief Commissioner of BBMP to look into the said representation dtd. 19/5/2021 and take an appropriate decision within a period of two weeks from the date of receipt of a soft copy of this order by e-mail at the official e- mail ID of BBMP. The learned counsel for the petitioners shall forward a copy of this order by e-mail accordingly. Shri V.Sreenidhi, who is the learned counsel for BBMP, is made aware of this order.