Delhi High Court: A Division Bench of Sanjeev Sachdeva and Navin Chawla, JJ. addressed the matter with regard to the issues being faced by the Delhi Riot victims.

The present hearing has been conducted through video conferencing.

Senior Advocate, Colin Gonsalves contended that Delhi Riot Victims have been facing several issues, he stated that the victims were staying at Idgah Camp but the Government has cleared the camp due to which they had to relocate themselves. In view of the lockdown they are facing several issues with regard to medical and food.

Standing Counsel for GNCTD, Rahul Mehra states that the camp has been removed as the victims voluntarily left camp and were not removed by police or government.

He added to his submission that, 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 and will further ascertain whether any assistance with regard to food, medical help etc. is required by them.

The families will be provided with the Nodal officers details for any kind of assistance during an emergent situation. In case any of the families require accommodation, efforts shall be made to immediately place them in appropriate accommodation/relief camps.

Senior Advocate, Colin Gonsalves further submits that there is an apprehension with regard to shifting them to the existing night shelters in and around their respective localities.

Standing Counsel for East Delhi Municipal Corporation submit that authorities shall coordinate between themselves and ensure that such families are not accommodated in the existing night shelters.

List for directions/reporting compliance on 03.04.2020 [Shaikh Mujtaba Farooq v. Union of India,  2020 SCC OnLine Del 49, decided on 30-03-2020]

Also Read:

COVID-19 | Del HC | Delhi riot victims who may be shelterless to be provided accommodation and basic amenities

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