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[COVID-19] Utt HC | State to establish Real Time Portals for informing public about availability of beds, oxygen cylinders and flow-meters; HC lays down directions

Uttaranchal High Court: The Division Bench of Sri Raghvendra Singh Chauhan, CJ and Alok Kumar Verma, J., while addressing the present matter expressed that,

“…every single town of the State must endeavour to fight against the pandemic and to ameliorate the condition of the public at large.”

Petitioner’s Counsel, Abhijay Negi made the following suggestions:

S.N. Babulkar, Advocate General for the State of Uttarakhand submitted that already the State had been combating the pandemic on a war footing, therefore it may not be possible for the State to immediately implement the suggestions made above.

Analysis, Law and Decision

“…State must endeavour to save the lives of as many people as possible.”

Bench stated that the State must provide the real time-critical information to its citizen and should co-ordinate with other States, such as Telangana and Rajasthan, where the software’s have already been created for informing the public about the critical information.

High Court laid down the following directions:

Concluding with the decision, Bench hoped that the above directions would be implemented in toto within a period of 1 month.

“…there is a distinct possibility that the pandemic may continue for many months to come.”

Matter to be listed on 10-05-2021.[Anu Pant v. State of Uttarakhand, 2021 SCC OnLine Utt 432, decided on 28-04-2021]


Advocates before the Court:

Counsel for the petitioner:  Abhijay Negi, Advocate.

Counsel for the respondents: S.N. Babulkar, Advocate General with C.S. Rawat, Chief Standing Counsel for the State.

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