KHROOLAMSALANKI PARIAT Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Affidavit filed by the Director of Urban Affairs Department dated 22.04.2019 reveals that,

(2.) Respondent authorities have taken positive steps. Learned counsel for the petitioner submits that if steps are translated into action same would advance the cause of the homeless.

(3.) Learned Addl.Sr.GA shall file latest status, about the follow up, before the next date.