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On Thursday Delhi High Court ordered the state government to upload the order dated June 01, to explain its order directing the closure of Delhi Borders uploading the same on the official website of the Delhi government in a plea seeking the opening of Delhi Border in order to highlight all the important points for the citizens.
A division bench chaired by Delhi High Court's Chief Justice D.N. Patel and Justice Prateek Jalan during a video conference hearing noted that the Delhi government's order does not prohibit people living outside Delhi from entering Delhi for medical emergencies.
The order has come in a PIL finding the Borders foe from De-Sealing Of Delhi allowing people to access medical facilities. The Delhi HC bench heard a PIL filed by lawyer Kushagra Kumar challenging the Delhi government's order allegedly to seal the Delhi border restricting the entry of people who come to Delhi to use the medical facilities.
The petition stated that "Delhi Government's order is not only inhumane, illegal in nature but also authoritarian. It is sealing the borders instead of creating medical infrastructure and working to ensure medical facilities, it is sealing the borders.”
According to the petitioner, the petitioner calls this decision unlawful and arbitrary as it prevents residents of the other state, as well as citizens living in the NCR region such as Noida and Gurugram, from using the medical facilities run by central government, such as AIIMS.
Mr. sanjoy gosh, Counsel appearing for the Delhi government informs the court that the said order clearly states that any person may apply for an e-pass to enter Delhi in the event of any medical emergency. Counsel appearing for the Delhi government has submitted to the Court that in the case of a medical emergency people may apply for a pass online.
While disposing of the petition, the bench directed the government of Delhi to upload its order to the website highlighting the importance of the direction.v
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