- (1.) Chhattisgarh :
(1.) Mr. Colin Gonsalvles, learned senior counsel appearing on behalf of the petitioner submits that according to the norms, 7 night shelters are required in the city of Raipur, 6 night shelters in the city of Bhilai in the State of Chattisgarh. Learned counsel for the State of Chhattisgarh prays for a short adjournment to place latest information on record. Let an affidavit be filed within one week with an advance copy thereof to the learned senior counsel for the petitioner. Gujarat :
(2.) We have seen the affidavit filed by the Chief Secretary to the Government of Gujarat on 26.8.2010. The affidavit is totally unsatisfactory. As per the norms, in urban areas where the population is more than 5 lakhs, one night shelter should be provided for a population of 1 lakh poor people. We would like the Chief Secretary to file a further affidavit within one week and to ensure compliance of all our previous orders. Jammu & Kashmir:;