A Division Bench of the Madras High Court, comprising of Chief Justice Sanjib Banerjee and Justice Senthilkumar Ramamoorthy has ordered the State Government to issue advisories to all the local bodies to spray disinfectants on the dead bodies of the Covid patients to curb this airborne virus.
“The State should ensure to sanitise and spray disinfectants, to the extent possible and within the existing constraints, to ensure that the airborne virus is kept at somewhat of a check. An advisory in such regard may be issued to all local bodies so that villages and small towns may yet be saved from the large-scale attacks as seen in the urban areas.”
Background of the Case
The Petitioner approached the Court to seek directions to the State to order Corporations, Municipal bodies, and Panchayats all over the State to use disinfectants as a spray to keep the airborne virus in check.
The petitioner also suggested that massive spraying activity should be undertaken by the local bodies, including corporations, municipalities, or panchayats, and the State should ensure the supply of the approved material for the same.
Court Reasoning and Judgment
The Court was of the opinion that every possible measure should be adopted by the State to curb the spread of the Virus. The Court ordered the State to ensure and make available all the essentials to sanitize and spray the dead bodies with disinfectants. With respect to that, State should issue an advisory to all the local bodies which could help to prevent the spread of the virus in village areas also.
The court had listed the petition along with other Covid related matters on 17.05.2021 at 2.1 pm.
Case Details
Case: W.P.No.11851 of 2021
Quorum: Chief Justice Sanjib Banerjee and Justice Senthilkumar Ramamoorthy
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