The Delhi HC on Friday directed Central & state govts to address issues related to relief camps, sanitation, cleaning of drains, availability of fire engines & ambulances for people who were affected due to violence in the North-East district of the national capital last month.
The court has listed the matter for 24th March.
Petitioner Shaikh Mujtaba Farooq requested that the permission granted by DCP North East for four additional relief camps to be established in the riot-affected area be restored& the authority running the relief camps be given all assistance by the govt & Corporation in setting up & running the additional relief camps as the Waqf Board may deem necessary.
He also requested a fire engine, ambulance, upgraded sanitation facility & beds at the relief camps.
Earlier, Minister of State for Home G Kishan Reddy informed the Rajya Sabha that 52 people were killed in the violence in north-east Delhi last month.
Union Home Minister Amit Shah had expressed his pain for the loss of life & property in the riots that began in north-east Delhi on Feb 24 & said that violence was controlled in 36 hours.
In a discussion on the Delhi violence in Rajya Sabha on Mar 12, he had said that riots were a conspiracy & those who are responsible will not be spared irrespective of his party, religion or caste.
Shah said that over 700 FIRs have been registered so far & 2647 persons have been arrested or were in custody.
He said that 1,922 people, who had taken part in riots had been identified on the basis of face-identification software & 336 of them were from four districts of Uttar Pradesh.
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