Supreme Court - Daily Orders
Gaurav Kumar Bansal vs The State Of Uttar Pradesh on 10 July, 2017
Author: Chief Justice
Bench: Chief Justice, D.Y. Chandrachud
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C)No.412 OF 2016
GAURAV KUMAR BANSAL ......PETITIONER
VERSUS
STATE OF UTTAR PRADESH & ORS. .......RESPONDENTS
O R D E R
1. Respondent No.7, namely, the Union of India represented through Department of Empowerment of Persons with Disabilities, Ministry of Social Justice & Empowerment, Government of India, has filed an affidavit, enclosing therewith, guidelines for the State Governments for setting up rehabilitation homes for persons living with mental illness (who have been cured, or who do not need further hospitalization, or who are homeless or are not accepted by their families). We request the Ministry, which has prepared the above guidelines, to circulate the same to the relevant departments of all the State Governments and Union Territories, with a direction to implement the same at the earliest, but as far as possible, within one year from today. All concerned shall also comply with the provisions of the Rights of Persons with Disabilities Act, 2016, as brought into force on 09.04.2017. Signature Not Verified Digitally signed by
2. SATISH KUMAR YADAV Date: 2017.07.14 17:15:45 TLT The State Governments and the concerned Union Territories Reason: shall file status reports to this Court immediately on the expiration of one year, but most definitely before 01.08.2018. 2
3. The Registry is directed to furnish copies thereof to the petitioner, as also, to the Union of India.
4. The instant petition stands disposed of, in the above terms.
.........................CJI.
(JAGDISH SINGH KHEHAR) ..........................J. (Dr.D.Y.CHANDRACHUD) NEW DELHI;
JULY 10, 2017.
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ITEM NO.13 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).412/2016 GAURAV KUMAR BANSAL Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ORS. Respondent(s) (FOR PERMISSION TO APPEAR AND ARGUE IN PERSON ON IA 1/2016 FOR IMPLEADMENT ON IA 2/2016) Date : 10-07-2017 These matters were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Petitioner-in-person For Respondent(s) Mr.Ranjit Kumar, SG Ms.Binu Tamta, Adv.
Ms.Sunita Sharma, Adv. Ms.Sadhna Sandhu, Adv. Mr.Shadman Ali, Adv.
Mr.Pankaj Pandey, Adv. Mr.Raj Bahadur, Adv.
Mr.Gurmeet Singh Makker, AOR Mr.D.K.Thakur, AAG Mr.V.K.Sharma, Adv.
Mr.Abhisth Kumar, AOR Ms.Diksha Rai, AOR Mr.Nishe Rajen Shonker, Adv. Mr.M.S.Vishnu Sankar, Adv.
Ms.Anu K.Joy, Adv.
Mr.Gopal Singh, Adv.
Mr.Rituraj Biswas, Adv. Ms.Shreyas Jain, Adv.
Mr.Shreekant N. Terdal, AOR 4 Mr.M.Shoeb Alam, Adv. Ms.F.Shakil, Adv.
Mr.Ujjwal Singh, Adv. Mr.Mojahid Karim Khan, Adv.
Mrs.K.Enatoli Sema, Adv. Mr.Edward Belho, Adv. Mr.Amit Kumar Singh, Adv. Mr.K.Luikang Michael, Adv. Ms.Elix Gangmei, Adv. Mr.Z.H.Isaac Haiding, Adv.
Mr.Aarohi Bhalla, Adv. Mr.Ardhendumauli Kumar Prasad, Adv.
Mr.Rudreshwar Singh, Adv. Mr.Gautam Singh, Adv. Ms.Snehil Sonam, Adv. Ms.Isha Singh, Adv.
Mr.Samir Ali Khan, AOR UPON hearing the counsel the Court made the following O R D E R The application for permission to appear and argue in person is allowed.
The instant petition stands disposed of, in terms of the signed order.
As a sequel to the above, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS ASST.REGISTRAR
(Signed order is placed on the file)