Noida Entrepreneurs Association v. Noida & Others

1. The learned counsel for the State of Uttar Pradesh has produced a copy of the report of the Commissioner of Inquiry headed by Justice Murtaza Hussain, a former Judge of the Allahabad High Court. The same is taken on record. The copies of the same be furnished by the State of U.P. to the learned amicus curiae and Shri Sanghi, learned counsel for Respondent-7.

2. In view of the conclusions reached by the aforesaid Commission of Inquiry, it is necessary to know the stand of the State of U.P., in this behalf. The State of U.P. is required to indicate its stand on affidavit of a responsible officer of a rank not lower than Secretary to the Government of U.P. indicating therein whether the Government of U.P. has accepted the report or not and if the report has been accepted, then the precise action it is to take as a follow-up measure pursuant thereto. It would be appropriate to know the stand of the Government of U.P. before proceeding further in the matter. The requisite affidavit be filed on or before 12-1-1998.

3. List on 13-01-1998 before the same bench.