KARNIKA SAWHNEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for the Union of India states that leave may be granted to place on record certain schemes on the issue of prevention of begging. Let the same be filed within three days with copies to the petitioner and other learned counsel.

(2.) One of the Members of the Committee, Mrs. Nirmal Bhatnagar has addressed a letter dated 12th April, 2005 to the Registrar of this Court seeking extension of time and certain other directions such as the requirement of a stenographer and other facilities, including funds. In that regard, the order dated 17th March, 2005 clearly directs all concerned to render full assistance and co-operation to the Committee members and make available requisite facilities including funds as per the directions of the Committee. In this view, Mrs. Bhatnagar can send her requirements including that of funds to Department of Social Welfare, Government of N. C. T. , Delhi, respondent no. 2. The same would apply to the other member of the committee as well, namely, the petitioner. Respondent No. 2 would ensure that requisite facilities and funds are made available as per directions already made. The required report be submitted by the committee by 15th July, 2005. Other affidavits may also be filed by the said date.

(3.) The matter is adjourned. Order accordingly.