We have heard Mr. Siddhartha Dave, learned Amicus Curiae and perused Report No.5 filed on 05.04.2021. This Report is taken on the record of the Court and will form part of today’s order.

We have been informed that since the last occasion, the Union of India has now filed an affidavit in which it is indicated that certain amounts by way of budgetary allocation are necessary so far as the six agencies are concerned in order to implement our order. We direct that the budgetary allocation of these amounts as indicated in page 3 and 4 of the Report be made within one month from today. Certain time-lines for implementation of our order have also been indicated so far as these six agencies are concerned, which are set out at pages 5 & 6 of the Report. We direct that after budgetary allocation is made within the one month given by us, our earlier orders will be implemented in letter and spirit within a period of six months from the date on which budgetary allocation is made.

We have also perused the Report so far as the progress recorded qua the States of Uttarakhand, Haryana and Bihar. However, so far as Andaman & Nicobar Island is concerned, nothing has yet been done despite our earlier orders. The Principal Secretary is directed, as a last chance, to ensure that the budgetary allocation that is necessary to implement our earlier orders is made within one month from today after which our earlier orders will be implemented in letter and spirit within a period of six months from the date on which budgetary allocation is made.

We thank Mr. Siddhartha Dave, learned Amicus Curiae for the valuable assistance given.

To come up on 20th October, 2021 before a Bench of which Hon. B.R. Gavai, J. is a Member.