HC asks Centre's response on petition seeking to repatriate the Mortal remains from Abu Dhabi

The High Court of Delhi has asked the Centre to file reply on a plea filed by a man seeking to repatriate the mortal remains of his younger brother to Delhi from Abu Dhabi, UAE.

Justice Sanjeev Sachdeva listed the matter for April 27 after Additional Solicitor General Maninder Acharya, representing Centre, sought time to respond on the plea.

The HC was hearing an appeal filed by one Vimlesh Bhatt, whose younger brother Kamlesh Bhatt (24) suffered a cardiac arrest on April 17. He has sought a direction to Centre to repatriate the mortal remains of deceased brother respectfully & dignifiedly to New Delhi from Abu Dhabi.

Vimlesh Bhatt told the HC that No Objection Certificate (NOC) was received from the Embassy of India at Abu Dhabi, United Arab Emirates for shipping the human remains of his deceased brother to India. The mortal remains of the deceased were flown from Abu Dhabi to Delhi.

Mr Bhatt told the Court that even though the requisite clearances were available, still the concerned authorities didn't permit the unloading the mortal remains of the deceased at Delhi & they were flown back on the same aircraft. Attorney for the petitioner submitted that family members aren't aware of the present state of the mortal remains of the deceased.

ASG Maninder Acharya told the HC that being an unusual case, the Central Govt, particularly the Ministry of Home Affairs & Ministry of Health & Family Welfare are in the process of framing Standard Operating Procedures so that in future there is no difficulty in similar matters.

Additional Solicitor General submitted that a meeting is presently going on at the highest level to consider the case of the petitioner & she prays for some time to report about the same.

Acharya further, submitted that the Central Govt shall find out from the concerned Embassy as to the location & condition of the mortal remains of the deceased which were flown back from India.

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