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Judgment
This matter has been listed pursuant to order dated 27.02.2020. The hearing was conducted through video conferencing.
An additional affidavit has been filed behalf by petitioner No.1 highlighting certain issues. It is contended by Mr. Colin Gonsalves, learned Senior
Advocate that the riot victims are facing several issues. He submits that they were initially staying at a camp set up at Idgah but the Government has
cleared the camp and the riot victims have been forced to relocate themselves. He submits that some of them had to go back to their houses and some
of them have had to accommodate themselves with their relatives. It is submitted that, in view of the lockdown, they are facing severe problems with
regard to food and medical help.
Mr. Rahul Mehra, Standing Counsel appearing for Government of NCT of Delhi, under instructions, submits that the families which were staying at
the camp at Idgah had voluntarily left the camp and were not removed by the police or the government. He submits that now the camp has been
removed.
Without getting into the controversy as to whether the families of the riot victims which were living at the camp at Idgah vacated the camp
voluntarily or they were forced to vacate, the fact of the matter is that they are no longer there at the camp at Idgah.
Mr. Rahul Mehra on behalf of the Government of NCT of Delhi submits that keeping in view the present situation and also the directions with
regard to lockdown issued by the Central Government, the officers shall get in touch with the representatives of each of the 275 families, whose
names and telephone numbers have been provided by the petitioner along with the additional affidavit, and ascertain the number of family members
and also ascertain as to whether they require assistance of food or medicines and accordingly provide food packets to them. Mr. Mehra further
submits that medical kits containing over the counter medicines for basic ailments can be provided to each of the families as per their requirement.
He further, under instructions. submits that Mohalla Clinics of the North East District are functional and the representatives of each of the families
shall be provided the details of the nodal officers who can be contacted by them in case of emergent requirement of any medical assistance.
Mr. Rahul Mehra further submits that in case any of the families require accommodation, efforts shall be made to immediately place them in
appropriate accommodation/relief camps.
Mr. Gonsalves submits that keeping in view the circumstances under which they had to leave their respective houses, there is an apprehension with
regard to shifting them to the existing night shelters in and around their respective localities.
Mr. Rahul Mehra, and Mr. Abhinav Aggarwal, Standing Counsel for East Delhi Municipal Corporation submit that the authorities shall coordinate
between themselves and ensure that such families are not accommodated in the existing night shelters.
Mr. Rahul Mehra further submits that the Nodal Officer shall also provide the contact details of an officer who could be contacted by any one of
these family members in case of any emergency and requirement of a curfew pass as per the existing norms.
List for directions/reporting compliance on 03.04.2020.
The order be uploaded on the website forthwith.
Copy of the order be also forwarded to the counsels through email.