NAYEE SOCH SOCIETY (REGD.) Vs. AJAY KUMAR BHALLA

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner by this petition seeks initiation of proceedings against the respondents for alleged breach of order dated 24.04.2020 passed in W.P. (C) No. 2988/2020, titled "Nayee Soch Society (Regd.) Vs. Ministry of Home Affairs &Ors.".

(3.) By order dated 24.04.2020, the Division Bench of this Court had noted the contentions of the respondents that they were making ration available easily to the persons who are eligible to get ration on the basis of their Aadhar Cards, Voter ID Cards, etc. from the nearest available Fair Price Shops.