- (1.)Pursuant to the notice issued to different States to indicate whether Tribunal has been constituted or not, reply has been filed on behalf of the 18 States, out of which in 14 States, Tribunal has been constituted. In four other States, like State of Assam, Himachal Pradesh, Dadar Nagar haveli and State of Uttaranchal the constitution of Tribunal is under process. So far as States of Goa, Madhya Pradesh, Rajasthan, Sikkim, Uttar pradesh, Delhi, Tamil Nadu are concerned, the learned Counsel appearing for these States pray for four weeks to file their response to the notice issued. There has been no representation for the States of Arunachal Pradesh, maharashtra, Mizoram, Nagaland, J and K, Andaman and Nicobar, Union territory of Chandigarh, and States of Chhatisgarh and Jharkhand. Issue notice to the Chief Secretary of each of the aforesaid States, which are not represented before us today when the case was called for, to appear in person on 27th February, 2002 and file their show cause as to why they failed to response to the notice issued by the Court. Four weeks time is allowed to those other States on whose behalf prayer has been made to file their response as well as to the States of Himachal Pradesh, Dadar Nagar Haveli and Uttaranchal to file their response with regard to the constitution of the tribunal, which is statutory obligation, and also to those States where the constitution of Tribunal is under process.
(2.)Put up on 27th February, 2002. Order accordingly.