M.C.MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The learned Amicus has shown us five volumes of papers relating to the issue of validity of the Delhi Laws (Special Provisions) Act, 2006 and subsequent legislations. He says that these volumes were filed in the Court and were transferred to the Delhi High Court.

(2.) We have been informed by the Registry that Volume 1 has not been received from the Delhi High Court. The learned Amicus says that he will file a fresh copy of Volume 1.

(3.) The learned ASG says that he will collect the papers from the learned Amicus and file an affidavit justifying the Act within a period of three weeks from today. We make it clear that no further time will be granted.