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Judgment
Counsel appearing for the Stale of Jammu and Kashmir prays for further time to file affidavit as they are in the process of conducting the survey and verify whether the figure stated by the Census report placed on record are correct or not. Let the affidavit be filed within four weeks from today. The affidavit will state the position not only with regard to urban areas but even rural areas as well in the State of Jammu and Kashmir.
The Secretary of Welfare Department of Jammu and Kashmir is present. His personal appearance is exempted.
Fresh affidavit on behalf of State of Uttarakhand has already been filed.
The counsel appearing for the Petitioner submits that his affidavit docs not give the correct position. He wishes to place on record affidavit particularly in relation to the Districts of Hardwar and Dehradun to show that the dry latrines are in existence. Let that affidavit with proof be filed within four weeks from today.
In the meanwhile, the State of Bihar shall place additional affidavit on record to state as to what amount had been furnished to persons in the State, for the purpose of the construction of flush latrines wherever the dry latrines had been demolished. List on 9.11.2012.