- (1.) By our Order dated 21st February, 2011, we had directed States of Maharashtra, Gujarat and Uttarakhand to answer five questions, which, for the sake of brevity, are reiterated hereinbelow: (1) Since when Proposals/Projects are pending and reasons why they have not been cleared till today? (2) For how long and why Proposals pending for acquisition of land have not been cleared by the Collectors? (3) Why Government lands, which are available, are not being urgently made available for Court Buildings and Residential Quarters? (4) What steps are being taken to expeditiously complete Projects which are under construction? (5) How many pending Proposals would receive administrative and financial sanction during the next Financial Year?
(2.) States of Gujarat and Maharashtra have sought time to put in their response. Request is granted. Hence, four weeks' time is granted. No further adjournment will be granted.
(3.) As far as State of Uttarakhand is concerned, we have examined the affidavits filed on 1st April, 2011. The affidavits are vague. The State of Uttarakhand was required to answer each of the above five questions project-wise and format-wise but they have not done so.;