- (1.) Heard learned Counsel appearing for the parties. According to the office report dated 22nd September, 2012, in pursuance of our earlier order, affidavit and additional affidavit have been filed by the States of Utter Pradesh and Madhya Pradesh. A further status report has also been filed on behalf of the State of Bihar.
(2.) The Chief Secretary of the State of Uttarakhand and Secretary, Urban Development Department have also filed their respective affidavits in the contempt petition and they are today personally present in the Court.
(3.) According to the learned senior Counsel for the Petitioner, the said affidavits have been filed without any supervisory verification and they do not disclose the factual and correct position. Moreover, the two affidavits filed by the Chief Secretary and Secretary, Urban Development Department are simply replica of each other.;