TEHSEEN S.POONAWALLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ Petition(C) No. 754/2016 etc.

(2.) In pursuance of our judgment dated 17.07.2018, as per Office Report, ten States, namely, the States of Tamil Nadu, Madhya Pradesh, Gujarat, Jharkhand, Tripura, Assam, Haryana, Uttar Pradesh, Rajasthan and Bihar and two Union Territories, namely, Lakshdweep and Puducherry have filed Compliance Reports. As per the Office Report, the Union of India has also filed the Report.

(3.) It is submitted by Mr.K.K.Venugopal, learned Attorney General for India that the Union of India has constituted an Empowered Group of Ministers for the purpose of considering the nature of legislation to be brought in. Regard being had to the aforesaid situation, we direct the remaining States and Union Territories to file their response in consonance with our Judgment dated 17.07.2018 within two weeks hence. No further adjournment shall be granted on the said score. If the reports are not filed, there will be a direction for personal appearance of the Home Secretaries of the defaulting States.