Order
1. We have heard the learned counsel for the parties.
2. Mr Colin Gonsalves, learned Senior Counsel appearing for the petitioner undertakes to file a comprehensive format of the affidavit by Friday, 23-9-2011. After the format of the affidavit is provided by the learned Senior Counsel appearing for the petitioner, the Registry is directed to make adequate copies thereof for supplying the same to the counsel for the States/Union Territories. The learned counsel for the States/Union Territories may collect the copy of the format of the affidavit from the Registry from Saturday, 24-9-2011 onwards.
3. We direct the States and the Union Territories to inform the public about the availability of the night shelters through print media and electronic media, so that the poor and needy people may avail the benefit of the night shelters.
4. The Chief Secretaries of all the States and Administrators of the Union Territories are directed to file their affidavits in the said format, giving the latest position of the night shelters in their respective States/Union Territories, on or before 31-10-2011. A copy of the affidavit be served upon the learned counsel for the petitioner before filing the same.
IA No. 82 in WP (C) No. 196 of 2001
5. Issue notice.
6. The respondents are directed to file their reply to this IA within three weeks from today, with an advance copy to the learned Senior Counsel for the petitioner who would be at liberty to file rejoinder thereto, if any, before the next date of hearing.
7. List all the IAs for further directions on 2-11-2011.
Court Masters
Comments