- (1.) In pursuance to the directions of this Court, Mr. Hiralal Trivedi, Commissioner, Department of Social Justice, Government of Madhya Pradesh, Bhopal has filed an affidavit on 28.02.2011. The State of Madhya Pradesh has undertaken to comply with the directions of this Court expeditiously. The Government of Madhya Pradesh has allocated more than twenty crores for construction of night shelters. As on 28.03.2011, out of total number of 100 night shelters with the State of Madhya Pradesh, 31 of them have already been constructed and remaining 69 night shelters would be constructed shortly.
(2.) The State of Madhya Pradesh is directed to construct the remaining night shelters as expeditiously as possible, in any event on or before 31.10.2011. Mr. Banthia, learned standing counsel appearing for the State submits that he would be filing the blueprint and lay-out of the night shelters within two weeks and there would be a joint inspection of the night shelters in the month of August, 2011.
(3.) We would like to record our appreciation for the very positive attitude adopted by the State of Madhya Pradesh in this connection. Rajasthan:;