Madras High Court: A Division Bench of Dr Vineet Kothari and R. Suresh Kumar, JJ. addressed the present petition with regard to direction being sought to State Government to constitute a committee to allow aphorized medical practitioners to provide relief and help to the people affected by Coronavirus along with preventive measures or treatment in the form of Alternative Medicines.
In the present petition a writ of mandamus was sought directing respondent 1 to 3 to issue appropriate direction to respondent 4 in order to test Indian Traditional Medicine Herbal Mixture (Siddha) for curing COVID-19.
Additional Advocate General Arvind Pandian submitted that a Technical Committee of experts in various fields has already been constituted for the said purpose.
Bench on perusal of the above directed the said Committee to consider all the representations concerned for prevention and treatment of COVID-19 and also for other measures like Alcoholic and Non-Alcoholic hand sanitizers and other types of Sanitizers, Soaps and Mask of various types which can be provided or supplied to the people at large for meeting the said emergency of COVID-19.
“We hope and expect that the said Committee and State government shall take appropriate decision in the matter as quickly as possible, so that public at large can avail the benefit of the same, immediately”
The matter may be posted after 4 weeks, once the Courts resume after the lockdown. [K. Muthu Kumar Nayakar v. Ministry of Health and Family Welfare, 2020 SCC OnLine Mad 898, decided on 30-03-2020]
