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Delhi HC directs the Delhi govt. to file a status report in Suo moto matter concerning the proper disposal of the bodies of Covid-19 victims. The 2 judge bench of Chief Justice DN Patel and Justice Sangita Dhingra Sehgal has directed the Delhi government to file the status report before 02 June, Tuesday. The Division Bench of Justice Rajiv Sahai Endlaw and Justice Asha Menon had earlier taken a Suo moto cognizance of a newspaper report which has highlighted the sad state of affairs in which the bodies of those who have died of Covid-19 are being handled by the mortuary as well as crematoriums and had passed an order to bring the alleged violations of human rights to the notice of Chief Justice to take up the said matter in the public interest for issuing necessary directions to the Delhi government.
Delhi government informed that the Covid-19 victim's bodies are not being properly disposed off due to the reduced capacity of Nigambodh Ghat to handle bodies, workers at Crematorium refusing to handle Covid-19 bodies and relatives also refused to come forward to claim bodies. Further Delhi govt. contended that various urgent steps such as providing PPE Kits to workers as well as bodies, an extension of working hours of crematoriums, etc. were also taken to address the situation. It is also informed to the court that 28 bodies were disposed of on 28th May. Only those bodies will be retained back where investigations are to be carried out by the government.
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