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Judgment
Vibhu Bakhru, J
The petitioner claims to be a registered charitable trust and has filed the present petition seeking appropriate passes for movement during the
lockdown period for supplying various essential items like ration, food, medicines, etc. to the persons in need.
The petition indicates that the trustees of the petitioner trust had sought passes for four trustees and nine volunteers. Their request also included
passes for three vehicles.
Mr Dewan, learned counsel appearing for the respondents states, on instructions, that the requisite passes have already been issued to the trustees
and volunteers as mentioned by the petitioner. He states that these passes are for the entire Delhi and are valid till 14.04.2020. He further states that
they would be extended, if required.
The learned counsel for the petitioner has been unable to join the proceedings. However, in view of the statement made by Mr Dewan, this Court
considers it apposite to dispose of this petition by directing that the respondents be bound down to the same.
No further orders are required to be passed in this petition. The same is disposed of.