January 28, 2019:

On Monday, the Supreme Court directed the Centre to provide it various details including number of functional detention centres in Assam and the number of foreigners detained there during the last 10 yrs.

Bench comprising Chief Justice Ranjan Gogoi and Justice Sanjiv Khanna was hearing a petition filed by activist Harsh Mander on the condition of detention centres in Assam and the prolonged detention of foreigners there.

The top court asked the Centre to provide various details about the detention centres, the period of detention of detainees and the status of their cases before the Foreigners Tribunal.

The bench said, "We would like to know as to how many detention centres are there. We also want to know how many persons are lodged there and since when."

The bench also asked Solicitor General Tushar Mehta to provide details as to how many persons are being declared foreigners so far and how many of them have been deported till date.

The bench also sought the year-wise details of foreigners who have illegally entered into India during the last 10 yrs.

The bench, which has sought details within 3 weeks form the authority, has now posted the matter for further hearing on Feb 19.

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