Allow Cookies!
By using our website, you agree to the use of cookies
Supreme Court Allows Tamil Nadu Govt To Use For COVID-19 Treatment Floors Of Hospital Facing Demolition Action.
The Supreme Court on Wednesday, 27th May’2020 allowed the Tamil Nadu Government to use the hospital building which is set up for the positive patients infected with the corona virus. The hospital floors have been said to be unauthorized since the hospital is under demolition. Since the last year of the month of June, the Supreme Court has stayed the appeal which was been filed by the Billroth hospital for fourth to the eighth floor respectively. Howsoever, the Supreme court now have passed the order intended the use of the same hospital, but only two floors that is the fourth and the seventh floor, in the high time of the pandemic. The pandemic has not only hit millions of lives but merely people are through much of pain and are prima-facie in need of hospital equipment's, such as bed, medicines and other need to be equipment's. Moreover, the positive patients who are still not traced and who are infected needs space, so that more of care could take place and more of lives could be saved. Therefore, with a fresh appeal the Tamil Nadu government has urged before the state government for using of the hospital building which will basically comprise two floors only that is from the fourth to the seventh floor. Howsoever, the bench which comprised of the Chief Justice, S A Bobde, Justice AS Bopanna, and Justice Hrishikesh Roy who observed that the hospital cannot be used. However with the request of the State Government the bench has approved the use of floors. “Even though the need for using available space for the purpose of locating in-patients beds is legitimate and necessary, we see no reason why the said floors should be allowed to be used by the petitioner-hospital. However, since the demand for additional space has been made by the State of Tamil Nadu, we consider it appropriate to permit the State of Tamil Nadu to use the said floors, i.e., fourth to the seventh floors of the building for the purpose of dealing with the pandemic” the bench directed. Howsoever the Bench clarified that such use will neither create any rights in favor of the hospital.
86540
103860
630
114
59824