Bombay High Court
Dhruti Kapadia And Anr vs The Union Of India And 3 Ors on 4 October, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
Digitally signed
VIDYA by VIDYA
SURESH AMIN
SURESH Date:
2021.10.05
AMIN 12:33:38
+0530
13.PIL(L)9228_2021
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION (L) NO. 9228 OF 2021
Dhruti Kapadia & Anr. ... Petitioners
vs.
The Union of India & Ors. ... Respondents
Ms. Dhruti Kapadia, petitioner appears in person.
Mr. Anil C. Singh, ASG with Mr. Advait Sethna i/b. Ms. Anusha P.
Amin for respondent no. 1-UOI.
Smt. Purnima Kantharia, GP with Ms. Geeta Shastri, Addl. G.P. for
the State.
Mr. A.Y. Sakhare, Senior Advocate with Ms. K.H. Mastakar for the
respondent-MCGM.
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE :- OCTOBER 4, 2021
PC :-
1. Mr. Sakhare, learned senior counsel representing the
Municipal Corporation for Greater Mumbai has placed before us a chart dated October 2, 2021, which contains figures of the number of bedridden persons who have been administered the first and second doses of COVID vaccine. As on October 2, 2021, 6528 such persons have been vaccinated, whereas 5469 bedridden individuals have registered themselves for the vaccine.
2. We record that steps in the right direction have been taken by the Municipal Corporation to administer COVID vaccine to the bedridden individuals. Sight cannot also be lost of the fact that albeit belatedly, the Central Government has also taken a policy Page 1 of 2
13.PIL(L)9228_2021 decision to vaccinate bedridden individuals. We, thus, see no reason to keep this Public Interest Litigation pending and the petition stands disposed of accordingly. No costs.
3. We also record our appreciation for the petitioners, who pursued a very noble cause by instituting this genuine Public Interest Litigation.
(G. S. KULKARNI, J.) (CHIEF JUSTICE)
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