SUO MOTU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Mr. Kamal Trivedi, learned Advocate General along with Ms. Manisha Lavkumar, learned Government Pleader and Mr. Dharmesh Devnani and Mr. Chintan Dave, learned Assistant Government Pleaders for the State respondents and Mr. Devang Vyas, learned Additional Solicitor General for the Union of India.

(2.) This matter was taken up today pursuant to the order passed by the Chief Justice on 11.04.2021, which'reads as under:

(3.) Mr. Trivedi referring to various news reports attached with the aforesaid order, tried to justify the stand of the State and that the newspaper reports were not accurate in reporting except for a couple of incidents where he admitted that the State or its agencies were at fault. We would require the State to file an appropriate affidavit duly sworn by an officer of the rank of Principal Secretary placing'the submissions advanced by Mr. Trivedi and further steps which the Government may take in the meantime. Such affidavit may be filed latest by evening of 14.04.2021.