SAJAN K SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been preferred with the following prayers :

(2.) Having heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that this petition has been preferred for rehabilitation of the children in streets of Delhi indulged in begging and rag picking and other hazardous activities and for providing them education and the basic amenities of life.

(3.) We have heard learned counsel appearing for the respondents at length. It is submitted by learned counsel for the respondent no.3- Delhi Urban Shelter Improvement Board that a detailed counter affidavit has been filed by the respondent no.3 and the steps taken by the respondent no.3 have been mentioned in paragraph no.7 of their affidavit. The said paragraph 7 of the affidavit of respondent no.3 reads as under :