L.H.LALZARZOLIANA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The proceeding is conducted through remote Video Conference.

(2.) Heard Mr. J.C. Lalnunsanga, learned counsel for the petitioner. Also heard Mr. D. Das, learned Advocate General, Mizoram along with Mr. A.D. Choudhury, learned Additional Advocate General, Mizoram. Ms. Zairemsangpuii, learned CGC appears for the respondent Nos. 5, 6 & 7.

(3.) This Public Interest Litigation has been filed for a direction to be issued to the respondent Nos. 1 to 4 to set up an RT-PCR diagnostic laboratory in Civil hospital, Lunglei, by installing the RT-PCR machine donated by one Mr. Zodintluanga on 26.06.2020.