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The Patna High Court on Thursday (26th November) observed that “The Government has the biggest challenge of breaking the myth amongst the local public that – “Bihar Corona ko khaa gaya hai" (Bihar has eaten up Corona).
The Bench of Chief Justice Sanjay Karol and Justice S. Kumar heard a couple of petitions asking for necessary guidelines for the protection of interest of the people handling Coved -19( Corona) and also to ensure the creating of infrastructure to deal with the crisis.
However, it was submitted before the High Court on Thursday that the matter has already been listed before the Supreme Court on the basis of pan India and is dealing with the issues regarding the subject matter of the present case.
The Advocate General submitted before the Court that he shall find out the issues involved in the matters pending before the Hon’ble Supreme Court and will inform the Court, and will also assist that whether these petitions should be entertained further or not.
The Court observed that “Bihar is one of the most populous States in the country. Around 1/10th (approx.) of the citizens of India reside here and that’s why the State has the highest population density.”
The Court further said,
“ As such, many directions were given, policies were made and programs conducted by the Central Government and the State Government under certain provisions of Disaster Management Act, 2005 and Epidemic Diseases Act, 1897, are needed to be marked and to make people aware about them both in the urban and rural areas.”
The Advocate General stated before the Court that the State Government has started the campaign of making the local public awareness about the pandemic and its dangers due to prevailing climatic conditions.
The Court then said,
“The State Government must try to spread awareness through all the modes of communications, both electronic and print media. On the personal front, people availing the benefits of social schemes can be made to spread awareness among the general masses, at least asking them to wear masks; maintain social distancing; avoid crowding at public places; taking all the possible precautions in handling the problems coming out of the present Pandemic situation.”
The Court listed the matter for hearing on 8th December 2020, as prayed by the Advocate General.
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