Supreme Court - Daily Orders
Justice For Rights Foundation vs Union Of India on 3 April, 2020
Bench: L. Nageswara Rao, Deepak Gupta
1
ITEM NO.7 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) Diary No(s).10792/2020
JUSTICE FOR RIGHTS FOUNDATION & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 03-04-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court convened through Video Conferencing. This Writ Petition has been filed by Justice for Rights Foundation and Ors. for direction to the respondents to ensure fair and equitable distribution of surgical /n95 masks and also the sale and distribution of hand sanitizers and liquid soap and to make such items available to the public at large at reasonable prices. Signature Not Verified
The learned Solicitor General appreciated the Digitally signed by BALA PARVATHI Date: 2020.04.03 20:42:03 IST Reason: concern of the petitioners pertaining to the availability and distribution of surgical/n95 masks which have been 2 declared as essential goods. He submitted that steps have been taken by the Government of India to issue directions regarding the availability and distribution of surgical/n95 masks as well as hand sanitizers and liquid soaps at their minimum retail prices fixed by the Government.
He further submits that there is a helpline provided at the control rooms which are working round the clock responding to complaints by persons who are not able to secure surgical/n95 masks and the hand sanitizers and liquid soaps at the prices fixed by the Government of India. We hope and trust that the complaints will be addressed promptly.
With the above observations the Writ Petition is disposed of. Pending application, if any stand disposed of.
(B.Parvathi) (Anand Prakash) Court Master Court Master