ABHAYJEET SINGH, ADVOCATE Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) The petition has been taken up for hearing through video conferencing (Webex App software) with the consent of the parties.

(2.) This petition has been filed by the petitioner by way of Public Interest Litigation praying for a direction to the respondent-authorities to take up necessary steps for proper disposal of the face masks, hand gloves and others as medical waste. The petitioner has specifically prayed for a direction regarding disposal of the aforesaid materials from private houses. The petitioner has also prayed for a direction to the respondents to comply with the advisory issued by the Ministry of Home Affairs in this regard.

(3.) The petitioner as well as learned counsel for the respondents are heard.