SUO MOTO WP(PIL) Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on IA No. 45 of 2021, application for appropriate directions, IA No. 46 of 2021, application for grant of permission to intervene in the writ petition and IA No. 47 of 2021, application for issuance of direction to the South East Central Railway Bilaspur to make available the medical coaches for admission of Covid patients.

(2.) IA No. 45 of 2021 has been filed by the learned Amicus Curiae referring to the grave situation brought in by virtue of the second wave of the Covid-19 pandemic leading to declaration of lockdown in various Districts, however, without taking any such action in the case of Bilaspur where also the graph is going high. After filing the petition as above, the District Collector, Bilaspur has declared lockdown in the entire Bilaspur for 8 days from 14.04.2021 to 21.04.2021; which now stands extended upto 06.05.2021. This being the position, the purpose of the IA has already been served and as such, no further orders are necessary. It stands closed accordingly.

(3.) Pursuant to the order passed by this Court on 22.04.2021 with reference to immediate requirement to fill the gap, if at all there was any deficit in the availability of the beds/Oxygen support for treating the Covid-19 patients and the feasibility of procuring the Special Medical Coaches of Railways based on the Guidelines and Standard Operating Procedure (SOP) issued on 07.04.2020 by the Government of India, Ministry of Health and Family Welfare, the learned Advocate General representing the State, the learned Assistant Solicitor General representing the Central Government and Shri Abhishek Sinha, the learned counsel representing the Railways are present with instructions (virtual mode).