- (1.) The Chief Secretary, Government of Chhattisgarh has filed an affidavit in which it is mentioned that all the seven temporary night shelters in the City of Raipur have been notified as permanent night shelters by order dated 27.4.2011. The night shelters in the City of Raipur are operational with all basic facilities and a sum of Rs. 16 lakhs has been released by the State Government vide order dated 21.01.2011 to the Raipur
(2.) Municipal Corporation for running the above seven night shelters for the period 2010-2011 to take care of the homeless. Details of the 10 Municipal Corporations have been given and in those 10 Municipal Corporations, a sum of Rs. 54 lakhs has been proposed to be spent on the night shelters. It is further mentioned in the affidavit that Rs. 50 lakhs was released by the Zila Panchayat, Bilaspur on 25.11.2010 to the Municipal Corporation, Bilaspur for constructions of night shelters in the Municipal Corporations: Raipur 7 Nos., Bhilai 6 Nos., Durg -2 Nos., Rajnandgaon -1 No., Jagdalpur -3 nos, Bilaspur 1 No., Korba - 1 No., Raigarh 2 Nos., Ambikaur 1 No. and Chirmiri 1 No. It is also reiterated that the State of Chhattisgarh is committed to provide night shelters to all the homelsss people in the State. GUJARAT:
(3.) In pursuance to the order of this Court, the Chief Secretary, Government of Gujarat has filed an affidavit on 15th December, 2010. We are not satisfied with the said affidavit. The acute problem of night shelter has not been properly comprehended by the State Government.;