ARJUN D. SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition was preferred by the petitioner in public interest in June, 2021 in the second wave of Covid-19 pandemic to seek the following reliefs:-

(2.) With the passage of time, this petition has become infructuous. So far as the vaccination of elderly and infirm at their residences is concerned, the learned Additional Chief Standing Counsel for the State states that mobile teams were constituted for vaccinating all such persons at their homes. Therefore, even the said grievance of the petitioner stands redressed.

(3.) The writ petition is, accordingly, dismissed as infructuous.