SUO MOTU Vs. UNION OF INDIA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and video quality was proper.

(2.) Heard Shri Bhandarkar, Amicus Curiae in this Petition, Shri Puranik, learned counsel for Nagpur Municipal Corporation and Shri Thakare, the learned Assistant Government Pleader. We have also heard Shri Radhakrishnan, the Municipal Commissioner, Shri Ravindra Thakre, the Collector, Nagpur, Shri Sudhir Gupta, In-charge Dean, Government Medical College and Hospital and Shri Kevliya, the Dean, Indira Gandhi Government Medical College and Hospital. We also got the benefit of hearing Dr. Archana Kothari, President, Indian Medical Association and Dr. Anup Marar, Director of Orange City Hospital and Convenor of Hospitals Association.

(3.) The main issue which requires our immediate attention is of making the ventilators and oxygenated beds available to the patients of moderate and severe conditions so as to reduce the death rate. The people are required to travel from one Hospital to another with serious patients and for want of accommodation, the newspaper report shows that the deaths are occurring. We must note with regret that for want of medical aid, the people are falling pray to Corona Virus. We, therefore, thought that without going into the legal niceties, an immediate arrangement can be worked out to reduce the death rate. Hence, we try to work out the solution.