SHWETA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Present Public Interest Litigation has been preferred seeking the following reliefs:-

(2.) We have heard the Petitioner, who appears in person as well as learned counsel appearing on behalf of the Respondents and looked into the facts and circumstances of the case. Petitioner concedes that most of the reliefs sought stand redressed and the petition has become infructuous. Hence, we see no reason to keep the petition pending, more so, in view of the current situation of pandemic Covid-19.

(3.) Accordingly, the petition is disposed of as infructuous. Liberty is, however, granted to the Petitioner to approach the Court, if and when the need so arises.