THE STATE OF MADHYA PRADESH AND OTHERS Vs. MAHAABHUDAY SWECHHIK SANGATHAN KALYAN EVAM SAMAJIK VIKAS SAMITI & OTHERS

JUDGEMENT

(1.) The present Review Petition, arising out of W.P.No. 6995/2016, decided on 13/09/2017, has been filed for extension of time and a specific prayer has been made for grant of 30 days' time to comply the order dated 13/09/2017 passed by this Court.

(2.) Facts of the case reveal that a tender was floated by the State of Madhya Pradesh for supply of Take Home Ration and it came to an end on 31/03/2017. A Public Interest Litigation (PIL) was preferred before this Court by an N.G.O. permitting the respondent No. 5 in the Writ Petition, to continue with the supply. Facts of the case further reveal that respondent No. 5 - M. P. State Agro Industrial Development Corporation in a joint venture with private persons, was supplying the Take Home Ration.

(3.) An interim order was passed in the Public Interest Litigation and subsequently the Writ Petition was decided on 13/09/2017, directing the State Government to issue a fresh tender within 30 days from 13/09/2017 keeping in view the various directions issued by the Hon'ble Supreme Court of India and also keeping in view the statutory provisions as contained under the National Food Security Act.