- (1.) State of Uttar Pradesh We have seen the additional affidavit filed on behalf of State of Uttar Pradesh. From a bare reading of the affidavit, it is quite clear that the State of Uttar Pradesh will be unable to provide shelter to the urban homeless and implement the Deendayal Antyodaya Yojana - National Urban Livelihood Mission.
(2.) It is suggested by the Union of India in its affidavit dated 12.12.2017 that it may be appropriate if a two member Committee is appointed in each State (presumably this includes the State of U.P.) to deal with the issues relating to urban homeless and implementation of the Mission.
(3.) It is also suggested by the Union of India in its affidavit that the expenditure may be met from the Deendayal Antyodaya Yojana - National Urban Livelihood Mission under 'Administration and Other Expenses' for which the Ministry of Housing and Urban Affairs will issue separate instructions to States / UTs about enhancing the provisions under this beyond the 2% limit of expenditure to meet the requirement.;