PEOPLE'S UNION FOR CIVIL LIBERTIES Vs. UNION OF INDIA
LAWS(SC)-2012-2-125
SUPREME COURT OF INDIA
Decided on February 27,2012

PEOPLE'S UNION FOR CIVIL LIBERTIES Appellant
VERSUS
UNION OF INDIA (UOI) AND ORS. Respondents

JUDGEMENT

- (1.) Mr. Colin Gonsalves, learned Senior Counsel placed before Inspection of of Bihar, The States appearing for the Petitioner has this court a report of Joint Homeless Shelters in the States Chhattisgarh, Gujarat, Jharkhand, Madhya Pradesh, Rajasthan, Tamil Nadu, Uttar Pradesh, West Bengal and Karnataka. The Reports regarding remaining States would be submitted within two weeks from today.
(2.) A number of deficiencies have been pointed out in the functioning of the shelter homes which were jointly "inspected by the parties.
(3.) The States and the Union "Territories are directed to rectify those deficiencies as expeditiously as possible.;


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