A PIL seeking direction to publish the real-time data of availability of beds, etc for COVID-19 treatment on the website of Delhi Govt in bilingual form was withdrawn by the petitioner on Saturday.
A division bench of Chief Justice DN Patel & Justice Prateek Jalan said that Lawyer for the petitioner sought permission to withdraw the writ petition with liberty to file a fresh one with proper allegations, averments & annexures at the proper stage.
The plea, filed by retired bank officer Devinder Kumar through Lawyer Arvinder Singh Chauhan, sought direction to publish the names, designation & mobile numbers of the officers concerned at hospitals & district for information to public & in case of need.
The petition said that due to the seriousness/gravity of the health issues under COVID-19 situation, adequate publicity has been made by the Central Govt through the print & electronic media but ironically it hasn't been understood by many from the lower strata of society, thereby making a mockery of the critical situation.
The appeal said that social media, as well as a website named "covid19india.org" & other web sites, are displaying daily data of infected patients along with recovery as well as death, state/district wise of the entire Country & in Delhi.
The Plea said that it is unfortunate that there is no information at a glance about the availability of beds & infrastructure/ventilator in various hospitals required for the treatment of critical COVID-19 patients as well as on the website of Delhi Govt.
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