REGISTRAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Seen the contents of the petition. The draft of the petition was fled frst time on the last time and we had no opportunity to see the contentions and the reliefs claimed. It appears that only the Commissioner of Aurangabad Corporation is made party respondent, but the Commissioners of other Corporations of this area/region over which this Court has jurisdiction are not made party respondents. They are to be made party respondents and notices are to be issued to them so that they can fle their say. Similarly, the Civil Surgeons of the Civil Hospitals and Deans of the Government Colleges who are under jurisdiction of this Court are to be made party respondents. The learned Public Prosecutor submitted that the District Superintendents of Police had not fled report on the last occasion. But, now he submitted that he is producing the reports received from the District Superintendents of Police from this region.

(2.) The learned Public Prosecutor submitted that yesterday decision was taken by the authorities created under Disaster Management Act , 2005 and Epidemic Deceases Act, 1987 that Aurangabad city will be locked down which will be more strict for the period of nine days and it will be starting from 10 th of this month. He submitted that all necessary steps will be taken to break the chain of spreading of the virus and this work will be speeded up during this lock down period. This Court wishes success for them in that attempt.

(3.) The record produced shows that show cause notice were issued to private hospitals, but the record does not contain the replies fled by the designated private hospitals. During the lock down, there will be attempt to trace the contacts of the patients and then the number is bound to increase and in that case, it will become very much necessary to have more beds for COVID-19 patients. In view of that possibility, the authorities are expected to take further action against those hospitals like criminal action if they are not complying with the orders issued by the authorities as only after that the beds will be available.