- (1.) .State of Rajasthan: We have examined the affidavit filed on behalf of State of rajasthan. It transpires that the response with regard to directions 'h' and 'm' as given by this court in D.K. Basu 's case, is not forthcoming. Learned counsel prays for four weeks' time to file an affidavit giving the requisite information.
(2.) .State of Mizoram: In the affidavit filed on behalf of State of Mizoram, apart from deficiency of information with regard to direction 'h', we have find that there is no State Human Rights Commission constituted so far. Learned counsel prays for four weeks time to state the correct position with regard to both the aspects within four weeks. State of Tripura: A perusal of the affidavit filed on behalf of State of Tripura shows that all the directions given in D.K. Basu's case have been complied with, though, it appears that no State Human Rights Commission has been set up in the State of tripura. Learned counsel shall ascertain the steps being taken for the setting up of the State Human Rights Commission in Tripura and inform this court within four weeks on an affidavit. State of Manipur: Learned counsel for the State of Manipur takes notice of the deficiency with regard to the information furnished regarding directions 'b', 'h', 'I' and 'm', as given in D.K. Basu's case and prays for four weeks time to furnish the requisite information. It is stated that though the State Human Rights Commission has not been set up so far, he shall also ascertain the steps being taken in that behalf.
(3.) STATE of Madhya Pradesh: We have perused the affidavit filed on behalf of the STATE of Madhya Pradesh. That does not deal specifically with each one of the directions given in D.K. Basu's case. Although in the affidavit, it has been stated generally that the directions are being complied with but a careful reading of the affidavit shows that with regard to some of the directions, only instructions have been issued and there is no indication about the compliance, as such. Learned counsel appearing for the STATE of Madhya Pradesh submits that he shall file a detailed affidavit within four weeks dealing with each one of the directions specifically and stating the compliance or the extent of compliance in respect of each one of those directions. State of Himachal Pradesh: A perusal of the affidavit filed on behalf of the State of Himachal Pradesh shows general compliance with various directions, except that with regard to direction 'm', no information is forthcoming. Learned counsel for the State submits that within four weeks, he shall file an affidavit indicating the steps being taken with regard to direction 'm', as given in D.K. Basu's case.;