M. MANIHAR SINGH AND OTHERS I. MANILAL SINGH Vs. UNION OF INDIA AND ANOTHER STATE OF MANIPUR AND ANOTHERABD AND ANR.

JUDGEMENT

(1.) The petitioner I. Manilal Singh is present in person.

(2.) Mr. S.K. Bhattacharya the learned counsel for Dr. H. Borababu Singh states that he has been instructed personally by Dr. H.B. Singh to make a statement in this Court that Dr. H.B. Singh will be filing his affidavit in the terms of our order of the last date. We asked Mr. Bhattacharya to clarify whether our order has been correctly understood that the affidavit has to be filed giving an unconditional undertaking to appear in this court in pursuance of a direction by this Court and the application which Dr. H.B. Singh wants to make with a prayer for dispensing with his personal presence will be filed separately and be not a condition of the affidavit. He states that the position has been correctly understood by Dr. H.B. Singh who has instructed Mr. Bhattacharya to state accordingly. Mr. Bhattacharya further states that the affidavit could not be filed today as Dr. H.B. Singh could not come to Delhi because of the prevailing deterioration of law and order situation due to insurgency in the eastern part of the country due to which he was advised by the authorities responsible for his security not to undertake a journey to Delhi at this stage. He has also referred to the partial disruption in the air services between Manipur and Delhi. Mr. Bhattacharya adds that the affidavit shall be filed by the 5th or the 6th Nov., 1992.

(3.) Mr. G. Ramaswamy, the learned Attorney General supports the prayer for adjournment on the ground that he wants further time to study and get ready with the legal and procedural aspects relating to the present matter. Mr. D.P. Gupta, the learned Solicitor General representing the Union of India has also supported the prayer for adjournment. He has further suggested that in the affidavit or the petition, Dr. H.B. Singh may also deal with his stand that he has been fully complying with the directions of this Court. Mr. S.K. Bhattacharya has taken note of this fact.