- (1.) BY Order dated 01.10.2012 passed in I.A. No. 7 of 2012 in Original Suit No. 4 of 2006 this Court made the following directions: 14. The Secretary, Ministry of Urban Development shall file his affidavit personally indicating therein the complete details of vacant type -VII and type -VIII bungalows in Delhi in general pool accommodation as on October 1, 2012 and the period for which each of these bungalows has been lying vacant
(2.) BY Order dated 19.08.2013, Secretary to the Government in the Ministry of Urban Development was impleaded as a party. Further, by the said order the Secretary was directed to file an affidavit in terms of Paragraph 14 of the order reproduced above.
(3.) NO affidavit has been filed by the Secretary and, in fact, an affidavit has been filed by a Deputy Director of Estates. It is also not in terms of the order referred to above. We disapprove this conduct. Mr. Mohan Jain, learned Additional Solicitor General appearing on behalf of the Union of India and its officers states that an, affidavit in terms of the aforesaid order as on 1st September, 2013 duly sworn by the Secretary shall be filed within two weeks from today.;