SUPREME COURT OF INDIA

Before:-G.T. Nanavati and S.N. Phukan, JJ.

WP (C) No. 333 of 1998. D/d. 01.06.1998.

News Item "Power Crisis Paralyese Aims - Appellant

Versus

Chief Secretary Govt. of Nct Delhi and others - Respondent

Public Interest Litigation - Insufficient electricity supplied to hospital - From news item published in newspapers it appeared that grave situation had arisen in the hospital as a result of which medical facilities were being denied to hundreds of patients - Suo motu notice of news item taken by Supreme Court - Amicus-Curiae appointed - Registry directed to take steps to see that notices were served to all parties by the next day.

[Para ]

ORDER

G.T. Nanavati, J. - On the basis of the news item published in 'Hindustan Times' and the 'Times of India' on 28.5.1998, it appears to us that a grave situation has arisen in the AIIMS as a result of which medical facilities are denied to hundreds of patients. We, therefore, take suo-moto notice of the said news item and issue notice to M.C.D., Delhi Vidyut Board and the N.C.T. of Delhi through the Chief Secretary, returnable on 4.6.1998. Issue notice also to N.D.M.C. It need not appear before this Court if it is not supplying electricity power to AIIMS. A copy of the news item be taken on record and to be as detailed as a petition. A copy of the petition may be supplied to Mr. Ranjit Kumar, adv. who is requested by us to appear as Amicus-Curiae in the matter. The Registry to take steps to see that notices to all the parties are served by tomorrow.

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