On Monday, the Central Govt told the Supreme Court that around Rs 3,400 crore has been released to the Karnataka government for drought management in the state.
A bench of Justices B R Gavai & Sandeep Mehta was hearing a plea filed by the Karnataka government seeking a direction to the Centre to release financial assistance from the National Disaster Response Fund (NDRF) to the state for drought management.
"Some amount has already been released," the bench asked Attorney General R Venkataramani, who was appearing for the Centre.
The top law officer said around Rs 3,400 crore has been released.
Senior advocate Kapil Sibal, appearing for Karnataka, said Rs 3,450 crore has been released but the state's request was for assistance of Rs 18,000 crore.
He said an inspection was done by a inter-ministerial team which sent a report to a sub-committee.
Referring to a chart annexed in the state's petition, he said it relates to the claims made in accordance with the policy of the Centre.
Sibal said the amount sought for gratuitous relief to families whose livelihood is seriously affected due to drought was Rs 12,577 crore.
"The problem is, according to us, this particular claim has not even been addressed & this is part of the policy of the Government of India under the National Disaster Management Act," Sibal said.
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