ASHOK BHARGAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . Heard Mr. P.K.Jani, learned counsel appearing for the petitioners, Mr. A.D.Oza, learned Government Pleader for the respondent nos. 1 to 5, and Mr. C.J.Vin, learned counsel appearing for the respondent no.6.

(2.) . Moved by the agony suffered by the victims of Bhuj earthquake, the enlightened and vigilant petitioners, through instant writ petition by way of Public Interest Litigation, profess to highlight the urgent need of due medical attention and relief to the victims, especially the need for medical attention referred to in paragraph 17 of the petition.

(3.) . Responding to the notice, two affidavits have been filed on behalf of the respondent nos. 1, 2 and 3.