On Sunday, the High Court of Gujarat initiated a suo motu PIL over the Covid-19 situation in the state, observing that media reports on the pandemic indicate that the state was heading towards a "health emergency of sorts".
Through an oral order, Chief Justice Vikram Nath directed the HC registry to register a fresh suo motu PIL titled "In Re : Uncontrolled upsurge & serious management issues in COVID control".
This is the second such PIL registered by the High Court of Gujarat on COVID-19 situation. The first Public Interest Litigation was registered 2020 & it is still being heard at regular intervals.
The CJ informed the registry to make the Gujarat Govt, its health department as well as the central government parties in the fresh Public Interest Litigation (PIL).
The PIL will be heard on Monday by the division bench comprising Chief Justice Vikram Nath & Justice Bhargav D Karia at Nath's official residence through online mode.
The CJ said that "news channels are flooded with the harrowing tales, unfortunate & unimaginable difficulties & unmanageable conditions of the infrastructure".
Citing these media reports, he noted that there exists a "shortfall or deficit of not only testing, beds & ICU, but also supply of oxygen & basic medicines like Ramdesivir, etc".
Justice Vikram Nath further noted that these reports indicate that the state is heading towards a health emergency of sorts".
On Sunday, Gujarat reported 5,469 new cases of coronavirus, which took its caseload to 3,47,495.
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