BINTY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition has been listed before this Bench by the Registry in view of the urgency expressed therein.

(2.) The petition has been heard by way of video conferencing.

(3.) It is pertinent to mention that present public interest litigation has been filed against as many as eighty respondents primarily seeking to convert the Consumer Welfare Fund Bill, 2010 into the Consumer Welfare Fund Rules, 2010 and for transfer of the unclaimed or unpaid amounts of unidentifiable consumers lying with respondents to Consumer Welfare Fund or a Suspense Account as well as for refund of the same and to disburse Rs. 5 crores out of the said amount to senior resident doctors of Safdarjung Hospital and to donate an additional sum of Rs. 5 crores to Sardarjung Hospital to fight the coronavirus. The prayer clause reads as under:-