JUDGEMENT
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(1.) As a special case, this sitting has been fixed by us looking to the urgency and gravity of the matter.
(2.) We have heard Mr. Gopal Subramanium, learned Solicitor General of India, Mr. Mohan Parasaran, learned Additional Solicitor General, Mr. Gonsalves, learned senior counsel for the Petitioner and other learned Counsel for the respective parties.
(3.) According to the affidavit filed by the Union of India on 18.02.2011 the estimated population of the country as on March, 2010 is 117.67 crore and according to the office of the Registrar General, Census, the projected population of India as in 2011 is 119.3 crores (Planning Commission working Group on Population Stabilisation for the 11th Five Year Plan). We see No. rationale in not distributing food grains according to the estimate of Union of India, The food allocation should be based on every year's population estimate as carried out by the Planning Commission or the Registrar General, in the absence of any official census figure.;
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