Supreme Court: The bench of L. Nageswara Rao and Deepak Gupta, JJ refused to entertain the interim application which sought direction to the Government for requisition of Hotels, Resorts, Government Guest Houses, State Bhavans and Sadans etc. for the purpose of housing and providing shelter to migrant workers. The Court said that it did not need to entertain the matter as the Union of India had already addressed the issue.
The Court arrived to the said finding after Solicitor General Tushar Mehta submitted before the Court that the State Governments have been requisitioning private properties including hotels, apartments etc. as and when required.
Advocate Alakh Alok Srivastava had filed an interim application seeking the aforementioned direction.
[Alakh Alok Srivastava v. Union of India, 2020 SCC OnLine SC 352, order dated 03.04.2020]
