IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE DEATH Vs. IN RE : OUTRAGE AS PARENTS END LIFE AFTER CHILDS DENGUE DEATH

JUDGEMENT

(1.) .The office report is that subsequent to our order dated 07.03.2018, the Chief Secretary of every State / Union Territory has been informed about the pendency of these proceedings.

(2.) We are sorry to note that in respect of the above intimation given to the Chief Secretary, there is absolutely no appearance on behalf of the State Governments: Haryana, Jharkhand, Manipur and Meghalaya.

(3.) .Learned counsel appearing on behalf of the States of Assam and Nagaland say that they have not received any instructions in this regard.