- (1.) We have seen the affidavit filed by Mr. Ramachandran, Secretary to Government in the Food & Supply Department of the Government of Gujarat. The affidavit indicates that steps were taken within time indicated by this Court and the district forums in the State had been duly constituted. The Gazette notification in support of such constitution has also been produced. In these circumstances, the notice of contempt is discharged against the State of Gujarat.
(2.) Affidavit has been filed by the Secretary, Civil and Transport Department of Government of Arunachal Pradesh to the effect that as early as April, 1988, the State Commission has been constituted by Arunachal Pradesh and by separate notifications of 29th April, 1988 the district forums have also constituted. The affidavit indicates that the State Commission and the District Forums are already working. In view of this fact, the notices of contempt to the State and the Secretary in the Civil Supply Department of Arunachal Pradesh are directed to be dropped. The Secretary for the Civil Supplies of the State is present in the Court in terms of the order of the Court.
(3.) An affidavit has been filed by the Commissioner-cum- Secretary for Civil Supplies and Transport of the State of Jammu & Kashmir indicating constitution of divisional forums for J & K by notification dated 9th of March, 1989. It has been stated that the J & K Consumer Protection Act of 1987 instead of providing district forum as in the corresponding Indian Act, divisional forums are envisaged and according to the affidavit the two divisional forums have already been functioning. The State Commission has also been constituted under the notification of 29th November, 1989 and the Commission it is asserted in the affidavit is also working. In these circumstances, the notice against the State for contempt is dropped.;