NOIDA ENTREPRENEURS ASSOCN Vs. NOIDA

JUDGEMENT

(1.) Our order dated 8/1/1999 required the Chairman of the Board of Revenue to respond to that order in a letter contained in sealed envelope addressed to the Registrar (Judl. ) to be produced before us at the next date of hearing. That letter has, it would appear inadvertently, been opened and the original is in the file of these proceedings. Photostat copies thereof have been placed in the paper books. All these shall be retrieved and the original and the Xerox copies shall be sealed and kept in the custody of the Registrar (Judl. ) until further orders.

(2.) In the said letter the Chairman has indicated that the report that he has made is restricted to the allegations made in the affidavit of respondent No. 7 and that the inquiry on the wider reference made by the State government is still pending. It is appropriate, having regard to the orders earlier made, that the matter should be considered only after the Chairman has made his report on the reference made by the State government.

(3.) The Chairman should complete that inquiry within a period of three months from today and send to the court, again in a sealed envelope addressed to the Registrar (Judi. ) , a copy of his report. The sealed envelope shall be placed before us.