SHAAN MOHD Vs. GNCTD & ORS.

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present petition has been filed by a victim of the riots that took place in North-East Delhi in February, 2020. The case of the Petitioner is that he sustained a gun-shot injury on his leg during the riots and was immediately treated in Jag Parvesh Hospital, Shastri Park. He has preferred the writ petition seeking compensation in terms of the Delhi Government's Assistance Scheme (hereinafter, 'Scheme').

(3.) It is the case of the Petitioner that despite repeated representations and the fact that he has suffered a serious injury, the compensation amount is not being released. The petition was listed on 8th July 2020, when notice was issued. The stand of the GNCTD was that if the application is complete, then the compensation application would be processed. Mr. Rajshekhar Rao had then submitted that the SDM's office is currently not functioning due to the lockdown. Accordingly, the following order was passed on 8 th July 2020.