GAURAV KUMAR BANSAL versus UNION OF INDIA & ORS.

Citation: [2022] 2 S.C.R. 568 · Decided: 24-03-2022 · Supreme Court of India · Bench: M.R. SHAH · Disposal: Disposed off
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Judgment (excerpt)

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568
SUPREME COURT REPORTS
[2022] 2 S.C.R.
[2022] 2 S.C.R. 568
568
GAURAV KUMAR BANSAL
v.
UNION OF INDIA & ORS.
(Interlocutory Application No. 40111 of 2022)
(Application For Directions)
In
(Miscellaneous Application No. 1805 of 2021)
In
Writ Petition (C) No. 539 of 2021
MARCH 24, 2022
[M. R. SHAH AND B. V. NAGARATHNA, JJ]
COVID-19 Pandemic – Ex Gratia compensation, grant to the
family members on the death of covid patient – Time Limit – False
claims – Application by Union of India praying for modification of
Order of this Court dated 30.06.2021 for verification of claimed
documents and for declaring the extent of time limit for grant of
such claims – Held: If there is no outer time limit fixed then the
process of receiving the claims would go endless and, in that case,
there is all possibility of submitting false claims – Therefore, outer
limit of sixty days is fixed to file the claims for compensation in case
the death occurred due to COVID-19 prior to 20.03.2022 – Also
for future deaths, ninety days’ time provided from the date of death
due to COVID-19 to file the claim for compensation – If any claimant
in case of extreme hardship, could not make an application within
the time prescribed, it will be open for the claimant to approach the
Grievance Redressal Committe – Directions passed to the Union
and the States to give wide publicity to this order through print and
electronic media so that the claimants can know the time limit fixed
by this Court for making claim – Making a false claim on submitting
false certificates and obtaining any relief on that basis is a
punishable offence under s.52 of the Act, 2005 – Nobody can be
permitted to avail the ex-gratia compensation by making a false
claim and/or submitting the false certificate – Permission granted
to NDMA/Union of India to carrry out the random scrutiny of 5%
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569
of the claim applications by the State of Andhra Pradesh, Gujarat,
Kerala and Maharashtra at the first instance – Application
accordingly disposed of – Disaster Management Act, 2005.
CIVIL ORIGINAL JURISDICTION: Interlocutory Application
No. 40111 of 2022 in Miscellaneous Application No. 1805 of 2021 in
Writ Petition (C) No. 539 of 2021.
(UNDER ARTICLE 32 OF THE CONSTITUTION OF INDIA)
Pranjal Kishore, Aditya Jain-1, Advs. for the Petitioner.
Tushar Mehta, SG, K. M. Nataraj, Ms. Aishwarya Bhati, ASGs,
Anil Grover, Saurabh Mishra, Ardhendumauli Kumar Prasad, Rahul
Verma, Amit Anand Tiwari, Mrs. Prachi Mishra, AAGs, Vivek Kohli,
Adv. General, Ms. Manisha Lavkumar, R. Basant, Dr. Manish Singhvi,
Sr. Advs., Rajat Nair, Amit Sharma, Sughosh Subramanyam, Ms. Preeti
Rani, Manish, Arvind Kr. Sharma, G. S. Makker, B. V. Balaram Das,
Ms. Deepanwita Priyanka, Mahfooz Ahsan Nazki, Polanki Gowtham,
Shaik Mohamad Haneef, T. Vijaya Bhaskar Reddy, K. V. Girish
Chowdary, Ms. Rajeswari Mukherjee, Ms. Diksha Rai, Ankit Agarwal,
Ms. Ragini Pandey, Arun R. Pednekar, Aditya Manubarwala, Ms. Mukti
Chowdhary, Dr. Monika Gusain, Ms. Noopur Singhal, Rahul Khurana,
Sanjay Kumar Visen, Satish Kumar, Ms. Babita Mishra, G. M. Kawoosa,
Ms. Taruna Ardhendumauli Prasad, Sunny Choudhary, Nachiketa Joshi,
Sandeep Sharma, Rahul Chitnis, Sachin Patil, Aaditya A. Pande, Geo
Joseph, Ms. Shwetal Shepal, Siddhesh Kotwal, Ms. Ana Upadhyay, Ms.
Manya Hasija, Akash Singh, Nirnimesh Dube, Joby P. Varghese, Ms.
Ranjeeta Rohatgi, Arpit Parkash, Sandeep Kumar Jha, Tanmaya Agarwal,
Wrick Chatterjee, Upendra Mishra, Ashish Ranjan, Vishwa Pal Singh,
Surjeet Singh, Suhaan Mukerji, Raghent Basant, Nikhil Parikshith, Vishal
Prasad, Abhishek Manchanda, Sayandeep Pahari, Tanmay Sinha, M/s
PLR Chambers and Co., Shubham Bhalla, Deepak Samota, Yajur Bhalla,
Sumeir Ahuja, Aravindh S., Ms. C. Rubavathi, Sumeer Sodhi, S. Udaya
Kumar Sagar, Ms. Sweena Nair, P. Mohith Rao, Ms. Pragya Baghel,
Ms. Tulika Mukherjee, Abhishek Roy, Zain A. Khan, Ms. Aastha Shrestha,
Avijit Mani Tripathi, K. V. Kharlyngdoh, P. S. Negi, Daniel Lyngdoh, D.
Kumanan, Sheikh F. Kalia, Chirag M. Shroff, Amandeep Mehta, Sameer
Abhyankar, Ms. Yeshi Rinchhen, Abhinav Mishra, Ms. Nishi Sangatani,
Sunil Saraogi, Abhinav Mukerji, Mrs. Bihu Sharma, Ms. Pratishta Vij,
Akshay C. Shrivastava, Nishe Rajan Shonker, Ms. Anu K. Joy, Alim
GAURAV KUMAR BANSAL v. UNION OF INDIA & ORS.
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570
SUPREME COURT REPORTS
[2022] 2 S.C.R.
Anvar, Abhimanyu Tewari, Ms. Eliza Bar, Pukhrambam Ramesh Kumar,
Ms. Anupama Ngangom, Karun Sharma, V. N. Raghupathy, Md. Apzal
Ansari, Mr
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