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In the case of Delhi Rozi Roti Adhikar Abhiyan v. Union of India and ors, (W.P. (C) 2161/2017) a division bench comprising of Justice Hima Kohli and Justice Subramonium Prasad of the Delhi High Court has allowed a correction in an earlier order. The Delhi govt has informed that the Food Corporation of India (FCI) has been working “with extended hours including operating the godowns on Sundays and holidays for timely delivery of food grains at the Fair Price Shops (FPS) and non-Public distribution system centers”.
The application was moved by the Government of N.C.T. Delhi (GNCDT) stating that Para 3 of the order of 11th June 2020 is erroneous and aims to correct the same. The Additional Solicitor General (ASG) Mr. Sanjay Kumar has submitted that on 11th June 2020 he made an erroneous statement that “there was a glitch in the supply chain as the Delhi Government had deposited money with the Food Corporation of India (FCI) for release of grains, rice, but due to the recent cyclone in the eastern part ration was being diverted by FCI to meet the emergent needs of those states”. This was due to a misunderstanding and he further submits that FCI has been fully cooperating with the GNCDT amidst the unrest due to the pandemic. They have also been allocating food grains under various schemes during the ongoing crisis.
The petitioner’s counsel Mr. Prasanna has accepted the notice and did not raise any objection towards the same. Hence the order dated 11th June 2020’s paragraph 3’s second sentence has been substituted with the present statement made by the ASG and the application is being allowed and disposed of. The application aimed at seeking a correction in the earlier order which has been allowed by the bench. The order has to be read with the earlier order dated 11th June 2020.
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