ITBAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Dave has submitted that despite best efforts he is unable to contact the petitioner. He has also submitted that during the pendency of this petition, his son has already passed away and appropriate orders may be passed in the writ petition.

(2.) In the present writ petition, the petitioner has sought following reliefs:

(3.) The petitioner was seeking directions on the authorities to provide the petitioner continuous uninterrupted treatment, free of cost at the Anand Children Hospital, Surat or any other institute having requisite medical facilities. The cause appears to be in the public interest.