Bombay High Court: A.A. Sayed, J. while addressing a petition held that, the circular issued by municipal corporation of Mumbai does not prevent the ‘burial’ of a dead body of any minority community person afflicted with COVID-19.
Petitioner’s who are of a minority community have challenged a Circular issued by respondents with regard to disposal of dead bodies of the COVID-19 patients.
Bench stated that the Circular does not prevent the ‘burial’ of the dead body of any minority community person afflicted with COVID-19 as sought to be suggested by the petitioner’s counsel.
Adding to the above, there has been no mention of any instance with regard to dead body of any minority community person being afflicted with COVID-19 has been cremated instead of being buried.
Petition to be listed on 24-04-2020. [Riyaz Ahmed Mohammed Ayub Khan v. State of Maharashtra, 2020 SCC OnLine Bom 519, decided on 03-04-2020]