R D UPADHYAY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Affidavits have not been filed by the States of Jammu and Kashmir, Maharashtra, Rajasthan, Manipur and Nagaland. Detailed affidavit has also not been filed by the State of West Bengal. The Union Territory of Lakshadweep also is in default in filing the affidavit. Mr. Mahabir Singh, learned counsel for the State of Haryana submits that an affidavit indicating the action taken, after the last affidavit was filed in this Court, shall be filed within one week.

(2.) The affidavit filed on behalf of the State of Karnataka is incomplete. A proper affidavit shall be filed, keeping in view the orders of this Court dated 13th October, 1999 and 7th December, 1999.

(3.) The States and the Union Territories, which have not filed the affidavits so far, are granted final opportunity to do the needful within six weeks.