Public Union For Civil Liberties v. State Of Tamil Nadu And Others

Order

It appears from the note submitted by the amicus curiae that the States/Union Territories are receiving a sum of rupees two lakhs per district per three years. We have requested the Solicitor General to assist the Court in submitting the data as to the amount, which the Centre is releasing to the States/Union Territories and whether the States/Union Territories are in fact using the amount for which they are released. The writ petition shall stand over for four weeks.

Court Masters