FIGHT FOR HUMAN RIGHTS Vs. UNION OF INDIA

JUDGEMENT

(1.) Present Public Interest Litigation has been preferred seeking the following reliefs:

(2.) Learned counsel for the Petitioner submits that despite a representation having been made by the Petitioner on 19/10/2021 to Respondent No.3, there has been no response and the residents are suffering on account of the Mother Dairy outlet in the concerned area not being made functional.

(3.) Learned counsel appearing on behalf of Respondent No.3 fairly submits that the answering Respondent has already initiated steps to operate the concerned outlet and as soon as the vendor is finalized, the Mother Dairy booth shall be made functional.