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Judgment
4 paragraphs · 85 words
Vipin Sanghi, CJ
1.
This petition was preferred in May, 2021 with regard to the vaccination of Nepali residents, who did not have identity cards/ aadhar cards.
2.
Mr. Aditya Pratap Singh, learned Amicus Curiae for the petitioner has drawn our attention to the policy framed by the Government for vaccination of persons who did not have identity cards/aadhar cards.
3.
In view of the above, and with the passage of time, this writ petition has become infructuous, and the same is dismissed as such.