- (1.) On 20-1-2010 an assurance was given to this Court on behalf of the learned Additional Solicitor General that immediate steps would be taken to provide night shelters to the homeless people by the Government in coordination with all the agencies, including the non-government organisations. He also assured that not only the existing facilities would be improved but also additional facilities would be created such as blankets, water and mobile toilets.
(2.) Mr. Mohan Parasaran, learned Additional Solicitor General has filed a status report today in Court. In the report it is mentioned that the Chief Secretary, Government of N.C.T. of Delhi had convened a high-level meeting with all the officers as well as interested parties at 4 p.m. on 20-1-2010 itself, in which some important decisions were taken. In the said meeting it was decided to double the existing number of accommodations in the night shelters through Municipal Corporation of Delhi from the existing 5000 persons to a capacity of 10,000 persons. In the case of the Revenue Department of the Delhi Government, the increase was by 500 persons.
(3.) It is also mentioned in the status report that subsequent to the directions passed by this Court, the Revenue Department of the Delhi Government pitched in 7 more night shelters taking the total number of night shelters to 24. Prior to that, 17 night shelters in temporary tents were operational at 17 places in Delhi since December 2009 and 7 additional night shelters were located at Raghuvir Nagar, Sarai Kale Khan, Azadpur Fruit Mandi, Kamla Market, Mata Sundari Road, Nigambodh Ghat and Shahdara.;