Karnataka High Court: A Division Bench comprising of Abhay Shreeniwas Oka, CJ and B.V. Nagarathna, J. held a special sitting of the Court on 26-03-2020.
Court stated that on receiving email’s inviting attention of the Court with regard to lack of food security to daily wage workers, migrant workers and homeless persons during the lockdown period.
In Court’s opinion the stated grievances require urgent attention of the State Government.
Bench further states that the grievances should be looked into by the State Government.
Adding to the above, Court listed the matter before this Bench on 30-03-2020 through video conferencing.
[Mohammed Arif Jameel v. Union of India, 2020 SCC OnLine Kar 390, decided on 26-03-2020]
