PEOPLE'S UNION FOR CIVIL LIBERTIES Vs. UNION OF INDIA
LAWS(SC)-2012-1-106
SUPREME COURT OF INDIA
Decided on January 09,2012

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

JUDGEMENT

- (1.) We have heard the Learned Counsel appearing for the parties.
(2.) In pursuance to the directions of this Court, affidavits have been filed by various States and a Status Report has been filed by the Court Commissioner.
(3.) The States of Gujarat, Andhra Pradesh, Arunachal Pradesh, Chhattisgarh, Goa, Jammu and Kashmir, Kerala, Meghalaya, Mizoram, Nagaland, Tripura, Maharashtra, Punjab, Union Territories of Andaman & Nicobar, Puducherry, Chandigarh, Lakshadweep and Dadra & Nagar Haveli have not filed the affidavits as directed. JAMMU and KASHMIR:;


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