AIROnline 2024 SC 98

Supreme Court Of India

Hon'ble Judge(s): Bela M. Trivedi, Pankaj Mithal , JJ

Constitution of India , Art.32, Art.21, Art.226, Art.50(1)a— Public interest litigation - Directions were sought to formulate a scheme to implement concept of Community Kitchens for combating hunger, malnutrition, starvation and resulting deaths - Courts cannot direct the States to implement a particular policy or scheme on the ground that a better, fairer or wiser alternative is available - National Food Security Act with a 'right based approach' for providing food and nutritional security is in force - Other welfare schemes under the said Act have also been framed and implemented by the Union of India and the States, to ensure access to adequate quantity of quality food at affordable prices to people to live a life with dignity - No further directions were given by the Court - It was left open to the States/UTs to explore alternative welfare schemes as may be permissible under the NFSA National Food Security Act (20 of 2013) , S.39(2)(d), S.12(2)(h)— Cash Transfer of Food Subsidy Rules (2015) , R.4— (Para 7 8 9) .....