MUDIT MAHESHWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner is a practicing Advocate and by way of present Public Interest Litigation filed under Article 226 of the Constitution of India relating to Corona Virus (COVID - 19) has claimed the following reliefs:-

(3.) At the outset, the petitioner submitted that the Government is taking necessary steps for providing help and assistance to the victims of Corona Virus pandemic victims.