- (1.) Learned Attorney General appears pursuant to our direction and places a summary of the position depending upon the reports already submitted to the court. It appears that though land has been allotted and on principle shifting of the existing hospital has been found to be indispensable, funds to the tune of Rs 45 crores will be necessary if a fullfledged hospital as envisaged in the scheme is to be established.
(2.) According to Mr Attorney General, the Delhi Administration is not in a position to foot the expenses and he says that after the Union of india found out that Rs 45 crores were necessary, the central government has communicated to the Delhi Administration that they have no responsibility in the matter of funding.
(3.) A hospital of this type for mental patients at the national capital cannot be considered to be unnecessary. A hospital known as NIMHANS at Bangalore has been operating very efficiently. In fact, in the preliminary stages of this scheme a representative of NIMHANS had been associated. Some time back we also directed that in regard to the mental hospital at Kanke, a representative of the NIMHANS should be on the Board constituted by this court. The reports from the said committee in Bihar clearly indicate that association of the Director from nimhans has given a new attitude in the approach of the committee in the matter of rehabilitation of the Kanke hospital.;