Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Madras HC Seeks State's Response in Plea for Conversion of Private Colleges as Makeshift Hospitals - (06 Apr 2020)

CIVIL

Madras High Court has issued notices to the State Government on a Public Interest Litigation seeking for directions to the Government to immediately notify and convert private colleges and their hostels, as makeshift hospital and isolation wards to accommodate the migrant workers and roadside dwellers, as a measure to contain the COVID-19 spread.

Tags : MADRAS HIGH COURT   CONVERSION OF PRIVATE COLLEGES AS MAKESHIFT HOSPITALS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved