HEMANT SINGH RANA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner, by way of this public interest litigation, had approached this Court seeking the following relief(s):

(2.) The petitioner, who appears in person, submitted that the efforts are being made by the State Government for curbing the effect of Corona-virus (Covid-19). The Doctors, other front-line workers and also the volunteers are helping during this pandemic. He prayed that there are few suggestions for which he shall approach the appropriate authority.

(3.) Learned Advocate General states that if suggestions are received, the same shall be looked into by the appropriate authority, in accordance with law.