Rajiv Ranjan vs State Of Bihar And Ors

Petitioner has prayed for the following relief(s):

“1.That the present writ application is being filed in the nature of Public Interest Litigation, by the petitioner above named for the following reliefs :-

i. To direct the State Government, District Administrator/Magistrates to provide adequate and hygienic food to the people who are quarantined by the

orders of the state government.

ii. To direct the respondents to follow the guidelines as released by Union of India, i.e. Guidelines for Quarantine facilities COVID-19. iii. To direct the

State Government to increase the testing speed of Covid-19, considering the influx of migrant laborers in the State.â€​

At this point in time, we find the present petition to have outlived its purpose in as much as no quarantine centre necessitated on account of current

Pandemic Covid-19 is required in the State of Bihar. As such, we dispose of the present petition reserving liberty to the petitioner to agitate the issue,

if the need so arises.

We are informed that Hon’ble Apex Court is directly monitoring the matter.

We have not expressed any opinion on merits. All issues are left open.

The proceedings, during the time of current Pandemic-Covid-19 shall be conducted through digital mode, unless the parties otherwise mutually agree

to meet in person i.e. physical mode.

The petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, also stands disposed of.