SUO MOTO WP (PIL) Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Mr. Prafull N. Bharat, learned Senior Counsel appearing as amicus curiae, would submit that the basic purpose of this suo motu writ petition (PIL) was for prevention of the people of Chhattisgarh from the COVID-19 pandemic situation. He would further submit that the purpose for which this suo motu public interest litigation has been registered, has already been served.

(2.) It has also been brought to the notice of this Court that in compliance of the earlier orders dated 28-10-2021 and 9-11-2021, affidavit has been filed by the Principal Secretary, Health and Family Welfare, stating that the targeted population for vaccination is 1,96,51,000 and as on 9-11-2021, first dose of vaccination has been administered to 1,62,07,725 persons which is 82.47% of the targeted population. Similarly, as on 9-11-2021; 77,60,713 of second done has been administered to the targeted population which comes to 39.49% of the total targeted population of the State of Chhattisgarh. The second dose of vaccination cannot be administered to a person unless and until the period as per the protocol is over.

(3.) Mr. Prafull N. Bharat, learned Senior Counsel appearing as amicus curiae, brought the attention of this Court to the affidavit dated 10-9-2021 filed by the Principal Secretary, Law and Legislative Affairs, in which it has been stated in paragraph 4 as under: -