Calcutta High Court (Appellete Side)
Muscular Dystrophy Patient Welfare ... vs Union Of India & Ors on 21 February, 2023
Item No. 3. 21.2.2023
S.G. W.P.A (P) 20 / 2020 Muscular Dystrophy Patient Welfare Society & Anr.
Vs. Union of India & Ors.
Ms. Nandini Mitra, Mr. Shamim Ahammed ...for the Petitioners Mr. S.N. Mukherjee, Ld. A.G., Mr. Anirban Ray, Ld. G.P., Mr. T.M. Siddique, Mr. Nilotpal Chatterjee ... For the State Mr. Dhiraj Trivedi, Ld. DS..G.I, Mr. Arijit Majumdar ... For U.O.I. Learned Advocate General has informed that the State Government has already set up a portal for issuing the UDID Card and that the integration platform - A.P.I. is to be initiated for making it functional, therefore, the State as well as the Central Authorities are co-ordinating to make the platform functional so that UDID Cards can be issued.
Learned counsel for the petitioners submits that meanwhile there are certain muscular dystrophy patients who need immediate support and attention. He is permitted to supply names of such patients to the learned Advocate General as also to learned Deputy Solicitor 2 General of India present today who will ensure appropriate support and treatment to them.
Learned Advocate General has filed the report in the form of affidavit, which is taken on record.
Learned counsel for the petitioners seeks time to examine the same.
Learned Advocate General as well as learned Deputy Solicitor General of India also seeks three weeks' time to obtain instruction in respect of making the portal functional.
List on 20th March, 2023.
[Prakash Shrivastava, CJ.] [Rajarshi Bharadwaj, J.]