J. HILLSON ANGAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Rakesh, learned counsel appearing for the petitioner and Mr. N. Kumarjit, learned Advocate General appearing for the State respondents.

(2.) The prayers in the PIL are as follows:-

(3.) Pursuant to the World Health Organization's declaration of COVID-19 a global pandemic in March 2020, The Government of India has imposed nation-wide lockdown to combat spread of COVID-19 pandemic from time to time and it is still continuing. On 18th and 19th of April, 2020, a team of lawyers, activists and journalists conducted a fact finding inspection and found that 5(five) district hospitals in hill areas of Manipur, lack basic facilities like COVID-19 testing kits, ventilators, PPEs, ICUs, Ambulance etc. On that basis, the present PIL has been filed.