The petitioner has prayed for following relief(s):
1(i) For issuance of an order(s)/direction(s) or writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to strictly follow Standard
Operating Procedure (SOP) for transporting a suspect/confirmed case of COVID-19 patients issued on 29.03.2020 by Central Government, Ministry
of Health and Family Welfare prepared. And/or
(ii) For issuance of further order (s) direction(s) or writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to ensure that 102
ambulances should not be used for transporting a suspect confirmed case of COVID-19 patients. And or
(iii) For issuance of further order (s) direction(s) or Writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to ensure that only those
Government or Private ambulances which are identified and designated specifically for transporting COVID-19 suspect confirmed patients should be
allowed to transport COVID-19 suspect confirmed patients. Thus, use of non-ALS/BLS Maruti Omini, Bolero and other similar private vehicles which
are often used as ambulances cannot be used as ambulance tor transporting a suspect/confirmed case of COVID-19, And / or
(iv) For issuance of further order(s) direction (s) or Writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to ensure that Ambulance
services for COVID-19 patients should be provided through toll free numbers only within Avg. response time of 20 minutes. And / or
(v) For issuance of further order (s)/ direction (s) or writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to augment the capacity
of ambulances by adding a fleet of at least 500 ALS/BLS ambulances in each districts of Bihar. And or
(vi) For issuance of further order (s)/ direction (s) or Writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to ensure that if other
than identified and designated ambulances are bringing COVID-19 or suspect patients to Government or Private Hospitals, Nursing Homes, Private
Clinics etc such vehicles need to be quarantined for thorough cleaning and disinfection and should only be released after certification by district
administration/district health officials. And/ or
(vii) Pass such other order / orders which may appear fit and proper in the facts and circumstances of the instant case.
Learned counsel for the petitioner seeks permission to withdraw the present application, for the same having become infructuous.
Permission granted.
The present petition stands dismissed as withdrawn.
Interlocutory Application(s), if any, also stands disposed of.