KUSHAGRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard the petitioner in person, counsel for the petitioner as well as counsel for the respondents.

(2.) The main grievance ventilated by this petitioner is regarding the entry of non-Delhiites (particularly persons resident in other parts of the National Capital Region) into Delhi for the purpose of medical requirement/treatment.

(3.) Learned counsel appearing for respondent No.2 submitted that without carrying out due and proper research work, this so-called public interest litigation has been preferred. It is vehemently submitted by the learned counsel for respondent No.2 that this is a publicity interest litigation.