- (1.) We have heard learned counsel for the petitioner as well as the learned Additional Solicitor General.
(2.) We have also perused the affidavit filed by Mr. Naveen Yadav on 6th August, 2015. An explanation has been given by Mr. Naveen Yadav, which we accept. However, we wish to make it clear that the discrepancy in the number of missing children (which is very unfortunate) should be given the highest priority by the Ministry of Women and Child Development and the discrepancy should be reconciled immediately.
(3.) It must be appreciated that we are not dealing with numbers, but we are dealing with the lives of the children. Unless this is appreciated by the Ministry, the problem of missing children will not be eliminated. We leave the matter at that and also waive the costs imposed.;