SUO MOTO WP(PIL) Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Ia No. 46, 47 and 48 of 2021.

(2.) The alarming increase in the number of patients with rising casualties and inadequacy in infrastructure, particularly as to the availability of beds and oxygen support in the hospitals, virtually driving the patients with serious conditions to run from pillar to post made the Intervenor to file these applications praying for permission to intervene; to direct the Railway authorities to provide specialised medical coaches with infrastructure to help the Corona patients and also to permit the Intervenor to file the necessary proceedings in accordance with the relevant rules once the lockdown in the place where the High Court is seated, is lifted.

(3.) We heard Shri S.C.Verma, the learned Advocate General Shri Ramakant Mishra, the learned Assistant Solicitor General, Shri Abhishek Sinha, the learned counsel for the Railways, Shri Prafull N. Bharat, the learned Amicus Curiae, Shri Ashish Shrivastava, the learned counsel for the SLSA and Shri Palash Tiwari, the learned counsel for the Intervenor.