Recently, the Allahabad High Court formed a team of young lawyers to collect information about homeless persons within the municipal limits of Lucknow. This order was issued in response to a PIL filed by advocate Jyoti Rajpoot, seeking to rehabilitate homeless individuals under the Right of Persons with Disabilities Act, the Mental Healthcare Act, and the Central government’s Shelters for Urban Homeless scheme.
Although some state authorities have submitted responses, the required data has not yet been fully presented. Additional Chief Standing Counsel, Ms. Isha Mittal, informed the court that the data collection process is ongoing due to its voluminous nature. The petitioner, appearing in person, highlighted that despite some efforts by State Authorities, many homeless individuals remain on the streets of Lucknow.
To obtain firsthand information, the court constituted a team of young lawyers, including Shri Raj Kumar Singh, Shri Shailendra Singh Rajawat, Shri Jitendra Narain Mishra, Shri Vikas Kumar Agrawal, Ms Rani Singh, and Ms Shreya Agarwal. They are to accompany the petitioner to the identified locations and submit a report by the next hearing.
Ms Mittal has been directed to forward this report to the relevant officials for immediate action. The court has scheduled the next hearing for September 30, 2024.
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