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On Thursday, the Supreme Court ordered all three government stakeholders in the National Capital Region (NCR) to come together and hold a meeting with the Centre to develop a common plan to regulate the movement of individuals within NCR.Agreeing that people are suffering as a result of the contradictory policies of the Haryana, Uttar Pradesh and Delhi Governments, the Bench comprising Justices Ashok Bhushan, SK Kaul and MR Shah was of the opinion that there should be only one consolidated policy for governing NCR movement.
Senior advocate Mukul Talwar, appearing for the petitioner, identified at the outset the hardships caused to the common man throughout NCR due to the contradictory policies of the different states and the constant alteration thereof.
Agreeing with the petitioner, Justice SK Kaul observed that "there should be a consistent policy for the NCR region." Advocate Anil Grover then informed the Court that the state of Haryana had lifted all restrictions.
"There is a need for a single scheme, single direction and single portal. Considering the facts in the current case, all state officials shall endeavor to look for a common program and portal for inter-state travel in the NCR area," the Bench has directed.
"It has been proposed that one pass that is to be accepted in NCR, shall be accepted in every State. SG will take guidance on this and a meeting will be held to decide on a specific platform for interstate travel in the NCR area," Justice Bhushan stated in his order.
The order came in a PIL, filed earlier last month by the lawyers Anindita Mitra and Aman Bhalla. The plea challenges the constitutionality of three administrations' decisions to restrict the movement of individuals for permissible activities and the need to apply for passes on different portals of state government for each of these States.
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