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Judgment
12 paragraphs · 254 wordsMr. Tushar Mehta, learned Solicitor General has appeared for the State of Maharashtra. We have gone through the affidavit filed by the State of
Maharashtra dated 06.07.2020. We do not appreciate the tenor and the claims made in the affidavit filed on behalf of the State of Maharashtra. The
present is not an adversarial litigation and it is the duty of the State to find out shortcomings and lapses wherever found and to do the needful. The
State cannot claim that unless the State is informed of the materials, it cannot reply or act.
I.A. No. 49693/2020 has been filed by Sarva Hara Jan Andolan and Delhi Sharmik Sangathan on 07.07.2020 where details with regard to the State of
Maharashtra, migrants who are still awaiting to return and other difficulties faced in the State of Maharashtra have been narrated.
A copy of this application (I.A. No. 49693/2020 ) filed in Suo Motu Writ Petition (C) No. 6/2020 be served on the counsel for the State of
Maharashtra, who may file a reply to the averments made in the affidavit and give other details with regard to  migrants who are still awaiting to
return to their home town in the State of Maharashtra. The affidavit be filed before the next date of hearing.
WP(C) No. 546/2020
Mr. Tushar Mehta, learned Solicitor General will serve a copy of the affidavit filed by Union of India to Mr. Kapil Sibal and Dr. Abhishek Manu
Singhvi, learned senior counsel, who prayed for the copy of the affidavit.