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Judgment
Anil K. Narendran, J.
W.P.(C) 10845 of 2021
The learned Assistant Solicitor General of India takes notice on admission for respondents 1 to 5, 9, 10 and 11.
The learned Government Pleader takes notice on admission for respondents 6 and 12.
Issue urgent notice on admission by e-mail to respondents 7 and 8, returnable by 10.06.2021.
The petitioner shall furnish scanned copy of the writ petition to Registry, along with e-mail ID of respondents 7 and 8, today itself.
W.P.(C) No.10661 of 2021
Registry to verify whether service of notice is complete on the 7th respondent.
W.P.(C) No.10888 of 2021
The learned Assistant Solicitor General of India takes notice on admission for respondents 1 and 2 and the learned Senior
Government Pleader takes notice on admission for the 3rd respondent.
W.P.(C) Nos.10661 of 2021, 10845 of 2021, 10888 of 2021 & 11211 of 2021
The learned counsel for the petitioner in W.P.(C) No.10845 of 2021 would submit that, as on 08.06.2021, 1,04,75,345 persons administered vaccine in
the State of Kerala, out of which 83,04,152 persons administered the first doze and 21,71,193 persons administered both dozes. The learned counsel
would point out that out of the total population of 3.46 crores, the total number of voters in the voters' list published by the Election Commission is
2,74,46,030. Therefore, only a negligible portion of the total population above 18 years could administer vaccine so far.
Sri.M.Ajay, the learned Standing Counsel for the Kerala Medical Services Corporation would submit that a statement shall be placed on record, by
tomorrow, pointing out the difficulties faced by the Corporation in procuring sufficient quantity of vaccine.
It is submitted on behalf of the learned Assistant Solicitor General of India that an additional statement shall be placed on record in W.P.(C) No.10845
of 2021 stating the steps already taken by the Central Government to ensure availability of sufficient quantity of vaccine in State of Kerala, in view of
the revised policy issued by the Central Government.
The learned counsel for the writ petitioner in W.P.(C) No.10661 of 2021 would point out that the 1st respondent Union of India is yet to file an
affidavit/statement in terms of the order of this Court dated 14.05.2021, addressing the entire issues raised in that writ petition.
It is submitted on behalf of the learned Assistant Solicitor General of India that the affidavit/statement in terms of the said order shall also be placed on
record before the next posting date.
The learned Standing Counsel for the Kerala Medical Services Corporation and also the learned Assistant Solicitor General of India shall serve a copy
of the statement to the learned counsel on both sides, through e-mail.
 List these writ petitions on 10.06.2021 for further consideration.