High Court asks Govt to Compensate Riot Victims without waiting for FIR

On Tuesday, the High Court of Delhi has directed the authorities to look into a petition by 2 riot-affected victims who had said they had not got the compensation announced by the Govt. of Delhi as the Govt’s online portal was not working.

Justice Suresh Kait directed he Delhi Govt to accept the application of the petitioners—Neha Fareen & Mohsin—without insisting on furnishing a copy of the FIR, after they had told the Court that they are yet to get the ₹25,000 compensation, announced by the Delhi for the victims of the north-east Delhi riots this Feb. he then disposed of the plea.

In their petition, the 2 petitioners contended that their house was destroyed in the violence & that they had to feel their homes & the city, to return in March 2020.

The petitioners had said that they filed a complaint at the Karawal Nagar police station, but no formal FIR has been lodged yet. They then tried to file an application seeking the relief announced by the Delhi government on March 5. However, the portal where the application was to be filed was not functional.

On Monday, the Court was informed by the Delhi Govt lawyer that the petitioner’s complaint has been clubbed with another FIR. He said the application for compensation can be now be processed since the FIR has been registered. He assured the Court that the said grievance is being looked into & would be immediately addressed.

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