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The High Court of Manipur has refused to intervene in the supply of oxygen to hospitals.
Petitioner's Arguments:
Advocate Naresh Maimon filed the petition. The petition was about the problems that have arisen as a result of the continuing Covid-19 pandemic. The petitioner emphasized the problems that Manipur residents face as a result of a shortage of oxygen and a lack of hospital facilities.
Observation of the Court:
The bench noted that the Honourable Supreme Court of India had established a twelve-member task force to deal with the ongoing Covid-19 pandemic based on advanced scientific expertise in the case Union of India vs. Rakesh Malhotra & another [Special Leave Petition (Civil) Diary No.11622 of 2021]. Subcommittees based on each state have been created by the task force. The task force's mission was to ensure a steady supply of oxygen and drugs across the world, based on anticipated demand during the pandemic. For the allocation of liquid oxygen, the task force would need to develop a scientific approach. The court stated that the Supreme Court's decision was very detailed.
Judgement:
The Court refused to intervene in the distribution of oxygen and drugs, trusting the task force to do so. The state government was ordered by the court to make adequate movement arrangements for the supply of essentials to patients during the curfew. The union government was told to report on the measures it had taken in response to the Supreme Court's order.
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