- (1.) On 04.01.2018, this Court had passed a detailed order, relevant portion of which reads as follows: "....According to us, it is the mandate of the statute to establish Human Rights Courts and to appoint Special Public Prosecutors. In that regard, we would like the responses of all the States...."
(2.) Following States i.e. Odisha, Telangana, Meghalaya, Mizoram, Rajasthan, Uttar Pradesh and Uttarakhand have not filed their responses despite period of one year six months having elapsed. State of Rajasthan is not represented in Court.
(3.) States of Odisha, Telangana, Meghalaya, Mizoram, Uttar Pradesh and Uttarakhand are directed to file reply responses within four weeks from today subject to payment of Rs.50,000/- as costs which will be paid to the Supreme Court Legal Services Committee for use of juvenile issues. As far as State of Rajasthan is concerned it is not even represented in Court. Therefore, costs of Rs.1 lakh are imposed on it and was also granted four weeks time to file its response.;