Dr. Deepak Balutia vs State Of Uttarkhand And Others

S.K. Mishra, J

In this Writ Petition (PIL), the petitioner has prayed for the following reliefs :-

a) Issue a writ, order or direction in the nature of mandamus for directing the respondent to establish a Plasma Bank for effective treatment of COVID patients.

b) Issue a writ, order or direction in the nature of mandamus directing the Respondent to developed a mechanism for Proper Management of Vaccination in State by conducting the same at Government or Private schools to avoid crowd gatherings at Hospitals.

c) Issue a writ, order or direction in the nature of mandamus for directing the respondent to developed a proper mechanism to carry out proper RT-PCR test.

d) Issue a writ, order or direction in the nature of Mandamus directing the Respondents to issue directions for augmentation of Oxygen & ICU bed facilities in Haldwani City.

e) Issue any other or further writ, order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the case.

f) To award the cost of the petition in favour of the petitioner and against the respondent.

Since the COVID-19 pandemic is over, the prayers made in the present Writ Petition (PIL) does not survive. In fact, by order dated 28.03.2022, the State of Uttarakhand has already declared that the Malls, Multiplexes and Cinema Halls in the State shall open with full capacity.

In that view of the matter, none of the prayers made in this Writ Petition (PIL) survive. However, the petitioner is at liberty to file appropriate Writ Petition in case of exigency or future need.

With the aforesaid observations, this Writ Petition (PIL) is disposed of.

In sequel thereto, all pending applications also stand disposed of.

Urgent certified copy of this judgment be granted to the learned counsel for the parties, on proper application.