SHEIKH ASLAM Vs. UNION OF INDIA

JUDGEMENT

(1.) NORMALLY when delay takes place in answering a cause or a writ petition, the Court on a good and sufficient cause may extend the time for filing a reply.

(2.) BUT . in the present case, the Court is recording its reasons on why special costs are being imposed on certain respondents who had notice of the writ petition, but chose not to file a reply to answer the submissions made in the present writ petition.

(3.) THE Union of India, Secretary, Ministry of Coal (Respondent No. 1) Ministry of Coal, Government of India, New Delhi (Respondent No. 2) Secretary, Home, Union of India, New Delhi (Respondent No. 6) have not tiled a counter -affidavit despite the fact that these respondents received notice on 25th August, 1999, as accepted by the Sr. Standing Counsel. Central Government, Sri A.K. Trivedi.