JUDGEMENT
-
(1.)Mr. Colin Gonsalves, learned senior counsel appearing on behalf of the Petitioner had handed over a copy of The Analytical Report - Towards an Effective Solution for Homeless Urban, Rajasthan. In the said report it is mentioned that some steps have been taken by the State to solve the problem of homeless in urban Rajasthan, but there are some areas where more work needs to be done by the State and he has highlighted the problems at Page 14 of the said report, under the broad heading of Bathing, Lack of Space, Cleanliness, Outside toilets are far away, Insufficient, same oily food, Lack of Medical Facility, Lack of Awareness, Problem of Accessibility due to corruption, Lack of proper display, No bathing facility. Problem of Security, No Entertainment and De-addition Facility.
(2.)Mr. Manish Singhvi, learned Additional Advocate General appearing for the State of Rajasthan, submits that he has been handed over a copy of the said report today itself and he would like to take instructions from the State. Let that be done and response to the said report be filed within two weeks. MADHYA PRADESH:
(3.)Mr. Colin Gonsalves has also filed a copy of the Report on Shelters for the Homeless regarding the State of Madhya Pradesh. In the report it has been highlighted that the State of M.P. propose to construct 57 Night Shelters and only 10 of them have been constructed and 47 night shelters remain to be constructed. In the report, it is also mentioned that there was a news that four tribal children between the age group of 3 to 9 years, have been reported dead due to intense cold in Chhattarpur, 2 people were reported to have died from Satna and 4 children in Bhopal reported to have died due to extreme cold weather. One death was reported in Damoh District. A small child reported dead in Seoni and one person was found dead in Gwalior.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.