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The division bench justices Hima Kohli and Subramonium Prasad of the Delhi High Court ordered a fresh report to be filed within one week. The court said, “'Your ministers can't say to media that the third wave of the virus has peaked when the number of positive rises is still rising every day.'
The high court enquired into the relaxation of public movement during the festive season of Diwali. The court directed the government to highlight the concrete steps taken by the state to control the situation with respect to taking social distancing norms, wearing masks, preventing crowding at public places, implementing proper sanitization facilities, making adequate arrangement for hospitalization of patients suffering from COVID-19 infection and others who require to be shifted to care homes. In compliance with the direction of this court issued on 11th November 2020, the Status Report dated 18th November 2020, had been filed by the Delhi Government. The court was informed that restrictions on the number of guests at wedding ceremonies, disallowing of celebrating chat puja, imposing fines for non-wearing of masks, the prohibition of collecting and bursting crackers, etc. have been taken by the state. Despite this, the third wave of the virus has cultivated and spreading rampantly in the city. A new testing kit named “Feluda” has come to the market recently and helps a lot in providing testing samples in a short period and thus has led to an increasing number of testing. Further, The court expressed its concerns over the inadequacy of the number of Enforcement vehicles and teams given the population of Delhi.
The court further directed the government to submit a fresh status report and enlist all the appropriate measures taken by it to cater to the ever-increasing covid deaths. Proper maintenance facilities should be taken care of for the burial of the bodies and conducting last rites.
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