Bombay High Court
Dhruti Kapadia And Anr vs The Union Of India And 3 Ors on 22 June, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
5-pill 9228-21
Prajakta Vartak
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 with Mr.Kunal Tiwari - Petitioners in person.
Mr.A.Y. Sakhare, Senior Advocate with Mr.Rohan Mirpury and
Ms.K.H. Mastakar for MCGM.
Mr.Abhijit Kulkarni for Pune Municipal Corporation.
Smt.Purnima Kantharia, GP with Ms.Geeta Shastri, Addl. GP for
State.
Mr.Anil C.Singh, ASG with Mr.Advait Sethna i/b.Ms.Anusha
Amin for Respondent No.1/UOI.
.....
CORAM :- DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE :- JUNE 22, 2021
PC :
1. Ms.Shastri, learned Additional G.P. appearing for the State submits that in deference to the order dated June 14, 2021, the members of the State Covid Task Force have duly applied their minds and have framed draft guidelines for 'home vaccination'. She also submits that a week's time may be given to the Task Force to finalize the guidelines and to obtain the State Government's approval for implementation. 1/3 ::: Uploaded on - 23/06/2021 ::: Downloaded on - 24/06/2021 01:30:45 :::
5-pill 9228-21
2. Ms.Shastri has placed before the Court a copy of the draft guidelines. It is her submission that since the guidelines are still in draft form and is awaiting the approval of the State Government, the same has not been shared either with the petitioner or with the other respondents. As and when the State Government approves the guidelines, such approved guidelines would be duly implemented.
3. We have read the draft guidelines. Prima-facie, we record our satisfaction of the Task Force having proceeded in the right direction. We, however, leave it to the wisdom of the Task Force to incorporate such measures as would ultimately benefit the elderly and the disabled citizens, in whose interest such guidelines have been conceived. We also hope and trust that by Tuesday next, when we propose to take up this PIL petition next, the State Government would be in a position to apprise us how it proposes to go forward by initiating drives for 'home vaccination'. The draft guidelines shall be returned to Ms.Shastri.
4. Stand over to June 29, 2021.
5. The praecipe dated June 15, 2021 of Mr.D.P. Singh, learned counsel stands withdrawn, on the prayer of Mr.Anil 2/3 ::: Uploaded on - 23/06/2021 ::: Downloaded on - 24/06/2021 01:30:45 ::: 5-pill 9228-21 Singh, learned Additional Solicitor General appearing for the Union of India.
(G. S. KULKARNI, J.) (CHIEF JUSTICE) 3/3 ::: Uploaded on - 23/06/2021 ::: Downloaded on - 24/06/2021 01:30:45 :::