- (1.) W.P.(C) No. 75/2012 The Ministry of Women and Child Development, Government of India has filed an affidavit. The Registry has raised several administrative objections to the affidavit. Since the objections are valid; the affidavit may be returned to the Advocate-on-Record. Mr. Maninder Singh, learned Additional Solicitor General submits that a fresh affidavit will be filed within two weeks giving the gist of the developments that have taken place so far pursuant to our order dated 13th January, 2015.
(2.) We have heard learned Counsel for the parties in respect of the order that we have passed on 13th January, 2015.
(3.) Insofar as the constitution of the Advisory Boards under the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'the Act') in various States and Union Territories is concerned, the learned Additional Solicitor General submits that steps are being taken in this regard by the Ministry of Women and Child Development, Government of India with various State Governments and Union Territories and he is hopeful that the Advisory Boards would be constituted within about 30 days or so.;