January 31,2018:

ASG Tushar Mehta submitted that Government was "constitutionally obliged" to decide Rohingya issue. This is not a matter in which we can show any leniency".

On Wednesday, Central Government has submitted before Supreme Court that it does not want country to become Refugee capital of the World.

Centre's response came on a submission by Rohingya Refugees that BSF was "pushing back" their compatriots at borders with chilli spray and stun grenades.

Additional Solicitor General Tushar Mehta submitted before Apex Court Bench headed by CJI Dipak Misra stated that,"We do not want India to become the refugee capital of the world. People from every other country will flood our country".

He further submitted that Government is in talks and should be allowed to take a decision. There was no contingency as of now and this was not a matter for Court to intervene.

ASG Mehta further added that he needed time to respond to the allegations made by the refugees, represented by advocate Prashant Bhushan, about being driven back from the border.

SC Bench has given him time till March 7,2018.

Mr. Bhushan submitted that welcoming the Refugees who have fled persecution, with violence, was against India's International and Humanitarian Commitments.

Justice D.Y. Chandrachud stated that the Court did acknowledge the humanitarian aspects in Mr. Bhushan's submissions, but asked if judicial standards of India, which applied to refugees already living on Indian soil, also apply to those attempting to enter the country

 

Supreme Court was hearing a bunch of petitions, one filed by persons within Rohingya Community, against a proposed move to deport over 40,000 Rohingyas.

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