Shweta Singh vs Union Of India & Ors.
2021 Latest Caselaw 3220 Del

                          $~10
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                    Date of Decision: 26thNovember, 2021
                          +      W.P.(C) 5165/2021
                                 SHWETA SINGH                                               ..... Petitioner
                                                      Through:      Petitioner in person.

                                                      versus

                                 UNION OF INDIA & ORS.                                ..... Respondents
                                               Through:             Mr. Satyakam, Additional Standing
                                                                    Counsel with Ms. Alka Kumar Singh,
                                                                    Advocate for R-2.
                                 CORAM:
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MS. JUSTICE JYOTI SINGH
                                                           JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL)

1. Present Public Interest Litigation has been preferred seeking the following reliefs:-

"i. May issue appropriate writ order or directions thereby a. Directing Respondent No.1 and 2 to make provisions for at least 1 lakh RTPCR testing everyday b. Direct the Government to explore the possibility of development/knowledge sharing and information on import of at home self testing kits from Countries where such kits are already in use.

ii. Issue directions to the State that in the third phase of Covid-19 vaccination the priority should be given to citizens who on the date of application had not tested positive for Covid-19 in the past four months.

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:01.12.2021 17:56:41 iii. Issue directions to the Respondent No.1 and 2 to regulate the sale and quality of N95 masks completely banning any sale of faulty and fake masks. This Hon'ble Court may further direct the Respondents to make double masking or use of N95 in all public places a mandatory requirement.

iv. Issue directions to the State to constitute a webpage or a website on an urgent basis through which people of Delhi can easily access all relevant information with respect to Covid-19 related essential medicines, oxygen suppliers etc.

v. Pass such further orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

2. We have heard the Petitioner, who appears in person as well as learned counsel appearing on behalf of the Respondents and looked into the facts and circumstances of the case. Petitioner concedes that most of the reliefs sought stand redressed and the petition has become infructuous. Hence, we see no reason to keep the petition pending, more so, in view of the current situation of pandemic Covid-19.

3. Accordingly, the petition is disposed of as infructuous. Liberty is, however, granted to the Petitioner to approach the Court, if and when the need so arises.

CHIEF JUSTICE

JYOTI SINGH, J NOVEMBER 26, 2021/N

Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:01.12.2021 17:56:41