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In the case of Arjun Narang v. Union of India W.P. (C) 4115/2020 the Delhi High court has requested the concerned authorities to consider the suggestions which have been pointed out by the petitioner through this Public Interest Litigation (PIL) "especially the synchronization of the work under the National Capital Region Board Act,1985 and the National Disaster Management Act, 2005 under a single nodal agency". The central government has been directed to carry this exercise as early as possible.
The PIL filed by the petitioner Arjun Narang has prayed before the bench to issue directions to the center to "appoint a single nodal agency to carry out disaster management operations in the NCR by having powers under the NCRPB Act and the DM Act". Further, the PIL also asks for directions to implement the Regional Plan 2021 measures of medical infrastructure and disaster management under the NCRPB Act. Further directions were also sought for a single guideline under the COVID-19 plan for the entire NCR. Ad interim orders have been asked for in these directions.
The PIL further aimed for order or directions in other requests made such as the issue of directions to implement regional plans enshrined under Section 7 of the CT and also to implement suggestions which have been given under the plan related to medical infrastructure, so as to fight the pandemic and any other future disaster. Guidelines to implement the study of health infrastructure should be published in the website which should also highlight the key gaps in the health infrastructure of the region and with other states.
After issuing the aforementioned directions of looking into the matter, synchronizing the work under NCRPB Act and NDM Act and taking a step as soon as possible to the respondent (Union of India) the division bench comprising of the Chief Justice and Justice Prateek Jalan disposed of the writ petition.
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