JUDGEMENT
-
(1.) As prayed, put up after two weeks.
I.A. No. 17/2011 in I.A. No. 244 of 2009:
Mr. A.T.M. Sampath, leaned amicus curiae, gives a detailed state-wise chart showing compliance of the directions of this Court.
(2.) 20 States which are enumerated in Part-A of the chart have reported full compliance with the directions of this Court.
(3.) The remaining 10 States are yet to fully comply with the directions of this Court. One of the ten States is the State of Jammu and Kashmir, which we shall deal with separately. The rest of the nine States are Arunachal Pradesh, Assam, Bihar, Gujarat, Himachal Pradesh. Maharashtra, Orissa, Union Territory of Puducherry and National Capital Territory of Delhi.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.