Allahabad High Court: Convening via video-conferencing, the Division Bench of the Court comprising of Ramesh Sinha, and Siddharth Varma, JJ., looked into the instant Public Interest Litigation, wherein the petitioner appearing-in- person highlighted that how Covid-19 has reached an alarming level in the city of Meerut and how the city administration has not been able to provide adequate measures to contain the spread of Covid-19.
Noting the seriousness of the matter, the Court directed the Chief Standing Counsel for the State to seek necessary instructions from the District Magistrate, Meerut in the matter and present the same before the Court on the next date fixed.[Namman Rajvanshi v. State of U.P, 2020 SCC OnLine All 663, decided on 28-05-2020]