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Judgment
Mr. Colin Gonsalves, learned senior counsel for the Petitioner has filed a fact finding report about the night shelters. After he has filed the report regarding the conditions of the night shelters in Delhi on 14.01.2011 in compliance of the order of this Court the following night shelters have been set up by the Delhi Urban Shelter Improvement Board (D.U.S.I.B.) in the area of New Delhi Municipal Committee (N.D.M.C):
Two towards (earlier IGNCA office), India Gate, where disabled persons sleep.
Two in Hanuman Mandir
One for families and women near Bangla Sahid Gurudwara
One at Jantar Mantar
One at Kali Mandir, Bangla Sahib Lane
One at Sacred Heart Cathedral.
According to Mr. Mohan Parasaran, learned Addl. Solicitor General this should solve the problem of all shelter-less people in the New Delhi Municipal committee area for the present. Learned Counsel appearing for the Petitioner expresses his appreciation on setting up these shelters by the D.U.I.B. (N.D.M.C).
In re: The States of Tamil Nadu, Karnataka, Rajasthan and Andhra Pradesh:
Mr. Gonsalves, learned senior counsel appearing for the Petitioner has filed Report Nos. 1 to 4 which deals with the existing conditions of the shelter homes in these States. According to the Petitioner, in majority of the shelter homes basic facilities and amenities have not been provided despite tall claims of various States. In this view of the matter, it has become imperative to have a joint inspection of the shelter homes on 28.01.2011 onwards and a report be submitted to this Court on or before 05.03.2011. Mr. Gonsalves would give names of the representatives of the Petitioner within one week. The expenses of the joint inspection would be borne by the concerned State Government.
Mr. Gonsalves, learned Counsel appearing for the Petitioner has drawn our attention to the Delhi State Health Plan prepared by the Mother N.G.O. for homeless mission convergence, St. Stephen's Hospital, Delhi. Learned Additional Solicitor General is directed to take instructions and make a statement on the next date of hearing and if necessary, he may file an affidavit to this effect within two weeks and in response learned Counsel for the Petitioner may also file his reply affidavit within two weeks thereafter.
List the matter for further directions on 07.03.2011.