The Hon’ble High Court of Calcutta while dealing with a petition preferred before it against the inadequate distribution of ration food, ordered the Secretary of Department of Food and Supplies, Government of West Bengal, to file an affidavit dealing with the allegations in the writ petition, on or before the next date of hearing. Mr. Chattopadhyay, the learned Counsel for the petitioner submitted that the inadequate distribution is causing great difficulty to a large number of people. He further prayed for an interim order to ensure that all the people in the State get ration food.
The Court also ordered to implead the West Bengal State Legal Services Authority through its Member Secretary, as a respondent in this matter. The Court thus held that the matter is to be decided only after the affidavit of the Secretary of Department of Food and Supply is filled.
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