Delhi High Court - Orders
Delhi Rozi-Roti Adhikar Abhiyan vs Union Of India & Ors on 6 July, 2020
Author: Hima Kohli
Bench: Hima Kohli, Subramonium Prasad
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ WP (C) 2161/2017
DELHI ROZI-ROTI ADHIKAR ABHIYAN ..... Petitioner
Through: Mr. Prasanna S., Advocate
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Sanjay Jain, ASG with
Mr. Anuj Aggarwal, ASC GNCTD
Mr. Zoheb Hossain, Advocate for R-3/UIDAI
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 06.07.2020 HEARD THROUGH VIDEOCONFERENCING CM 14154/2020 (by R-2/GNCTD for modification of the order dated 11.06.2020)
1. The present application has been moved by the respondent No.2/GNCTD stating inter alia that the averments made in para 3 of the order dated 11.06.2020, are factually erroneous and the same may be corrected.
2. Mr Sanjay Jain, learned ASG appearing for the respondent No.2/GNCTD submits that on 11.06.2020, he had erroneously made a statement that there was a glitch in the supply chain as the Delhi WP (C) 2161/2017 Page 1 of 3 Government had deposited money with the Food Corporation of India (FCI) for release of grains, rice, etc., but due to the recent cyclone in the eastern part of the country particularly, in West Bengal and Odisha, ration was being diverted by FCI to meet the emergent needs of those States.
3. Learned ASG submits that the aforesaid factual error had occurred due to a misunderstanding on his part and that the FCI has been extending full cooperation to the GNCTD for providing foodgrains against allocations issued by the Department under various schemes during the COVID-19 crisis. He submits that lifting of foodgrains by the Delhi State Civil Supplies Corporation Limited has been facilitated by the FCI from their godowns in Delhi, with extended working hours including operating the godowns on Sundays and holidays for timely delivery of foodgrains at the FPS and non-PDS centres. Thus, adequate quantities were made available to Delhi Government by the FCI during the COVID-19 crisis.
4. Notice. Mr. Prasanna, learned counsel for the petitioner accepts notice and states that he does not have any objection to the request made in the present application.
5. For the reasons stated in the application, the same is allowed. The second sentence in para 3 of the order dated 11.06.2020 is substituted with the following sentence.
"He submits that the FCI has been extending full cooperation to the GNCTD for providing foodgrains under various schemes during the COVID-19 crisis to the point that they had been operating their godowns with extended working hours and functioning even on Sundays and holidays to ensure timely delivery of foodgrains at FPS and non-PDS centres."WP (C) 2161/2017 Page 2 of 3
6. The present application is allowed and disposed of on the above terms.
7. This order shall be read as part and parcel of the order dated 11.06.2020.
HIMA KOHLI, J SUBRAMONIUM PRASAD, J JULY 06, 2020 hsk WP (C) 2161/2017 Page 3 of 3