SABIRBHAI ABDULKARIM KHEDAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed by the petitioner Sabirbhai Abdulkarim Khedavala challenging the action of the respondent No. 3 Ahmedabad Municipal Corporation in denotifying/ discontinuing the designated private hospitals under the provisions of the Epidemic Disease Act, 1897 and Disaster Management Act, 2005. The petition having been filed as a PIL, the same was directed to be heard along with Suo Moto WPPIL No. 42 of 2020.

(2.) It may be noted that the WPPIL No. 42 of 2020 was Suo Moto initiated by the Bench headed by Hon'ble Chief Justice in the wake of the Pandemic CORONA Virus (Covid-19) for taking precautionary measures. Thereafter, another Suo Moto Public Interest Litigation being WPPIL No. 53 of 2021 was directed to be registered titled as "In Re-uncontrolled upsurge and serious management issues in Covid control". In both the petitions, the Court had passed number of orders and gave series of directions, as the exigencies required. Both the petitions are being disposed of by separate order.

(3.) Considering the nature of prayer prayed for in the present petition, the same has become infructuous. Hence, the present petition is dismissed as having become infructuous.