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 within a period of three weeks from today. We make it clear that no further time will be granted.

4. Mr. A. Saran, learned senior counsel appearing for the Delhi Development Authority (DDA) has offered to make copies of these volumes for being given to the learned counsel who wish to refer to them. Learned counsel, who would like to collect these volumes, may do so from the office of the Advocate-on-Record for the DDA.

5. For a proper management of the cases, we make it clear that we do not propose to hear any learned counsel on behalf of the petitioners. If there are any submissions that they wish to make, they may do so through the learned Amicus.

6. We will, of course, hear the Union of India, the DDA, the Delhi Government and the Corporations.

7. List for final hearing on 2nd April, 2018 at 2.00 pm.

8. Report No. 113 of the Monitoring Committee will also be taken for consideration on the next date of hearing.