ALMITRA H PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to the order dated 2 4.11.1999 affidavits of the Municipal Corporation, Delhi and the secretary Ministry of Urban Development, government of India have been filed with regard to Delhi.

(2.) With regard to Bangalore city, no affidavit has been filed either by the Commissioner or by the State of Karnataka. Learned counsel appearing for Bangalore Municipal Corporation states that on behalf of the Commissioner, affidavit will be filed today. Needful be done but because of the delay in filing affidavit, costs of Rs. 5,000.00 be deposited in the Registry by the next date of hearing. As far as the State of Karnataka is concerned, the affidavit be filed within four weeks from today and costs of Rs. 10,000.00 be also deposited in the Registry.

(3.) As far as Mumbai city is concerned, no affidavit has been filed either by the Commissioner or by the State of Maharashtra. Learned counsel appearing for Bombay Municipal Corporation States that on behalf of the Commissioner, affidavit will be filed today. Needful be done but because of the delay in filing affidavit, costs of Rs. 5,000.00 be deposited in the Registry by the next date of hearing. As far as the State of maharashtra is concerned, the affidavit be filed within four weeks from today and costs of Rs. 10,000.00 be also deposited in the Registry.