DELHI DEVELOPMENT AUTHORITY Vs. SKIPPER CONSTRUCTION

JUDGEMENT

(1.) In I.A. No. 67: In view of the additional affidavit filed in this I.A., we direct issuance of the notice to the Greater Noida Authority. In rest of the matters:

(2.) In response to the order passed by this Court dated 2.08.1999, the Union of India has filed an affidavit of compliance, annexing therewith orders passed by the Government in the disciplinary inquiries conducted against its officers. With a view to examine whether appropriate action has been taken against those officers, it has become necessary to direct the Union of India to produce the entire file relating to the disciplinary proceedings including recommendations of the Union Public Service Commission in respect of each of the officers by 26-10-99.

(3.) During the last several hearings, learned Amicus Curiae and other learned counsel have been heard. Several issues which arise between various parties have now crystalised. These issues require fairly elaborate arguments and consideration. In the circumstances, we are of the view that all these matters should be listed on a Non- miscellaneous day, so that one by one, the various issues can be tackled, arguments heard and decided.