KRISHNA TRADING COMPANY Vs. UNION OF INDIA

JUDGEMENT

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

(2.) Having perused the Status Report filed by the Respondent No.4 as well as the correspondence exchanged between GNCTD and Union of India (Ministry of Home Affairs), it seems that none of the parties is cognizant of the fact that the State Consumer Welfare Fund is a statutory fund which is urgently required to be incorporated. Delay in its constitution is a violation of the statute and is causing inconvenience to public at large. The stop gap arrangements now suggested by GNCTD in its status report is not sanctioned by the statute and cannot be countenanced by the Court.

(3.) At this stage, Mr.Devesh Singh, learned counsel for Respondent No.4 assures and undertakes to this Court that the State Consumer Welfare Fund shall be functional/operational within four weeks.