PEOPLES UNION FOR CIVIL LIBERTIES (PDS MATTERS) Vs. UNION OF INDIA & ORS.
LAWS(SC)-2010-10-148
SUPREME COURT OF INDIA
Decided on October 21,2010

Peoples Union For Civil Liberties (Pds Matters) Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

- (1.) In re : BPL Families State of Bihar :
(1.) Mr.Gopal Singh, learned counsel appearing for the State of Bihar submits that as per the guidelines of Ministry of Rural Development, Government of India, a survey was conducted and as on April-May, 2010 the total number of BPL families in the State of Bihar is 1,25,55,110. He submits that the allocation of the food-grains be made as per the norms of the Government of India. Mr.Parasaran, learned ASG appearing for the Union of India wants time to respond by Thursday i.e. 28th October, 2010. State of Tripura :
(2.) Mr.Gopal Singh, learned counsel appearing for the State of Tripura prays for time upto Monday the 25th October, 2010 to file an additional affidavit. Let that be done with an advance copy to learned ASG. State of Manipur :;


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