- (1.) There is no compliance of the judgment of this Court delivered on 18th April, 2011. Learned Counsel appearing on behalf of the Union of India prays for four weeks' further time to issue notification pursuant to the said judgment. We grant four weeks' time to the Union of India as prayed. No further time shall be granted. I.A. No. 9 in W.P. (C) No. 51/2006:
(2.) Notice has already been issued in this I.A. In pursuance of notice issued, the State of Punjab has filed a comprehensive affidavit. The Union of India and other States have not filed the comprehensive affidavits. We direct the Union of India and all the States and Union Territories to file comprehensive affidavits dealing with the issues of child labour, child marriages, child trafficking and children as domestic workers, within four weeks from today, with an advance copy thereof to the learned senior counsel for the Petitioner who would be at liberty to file rejoinder thereto, if any, within two weeks thereafter.
(3.) In case any State or Union Territory has not received the copies the I.A., the same may be collected from the Registry of this Court within two weeks.;