- (1.) WHEN the matter was taken up on 30.09.2013, the Union of India represented by its Additional Solicitor General stated that Bungalow No. 110 (Type VII) at New Moti Bagh, New Delhi is available for allotment and, accordingly, he stated that the Union of India, Ministry of Urban Development has no objection in allotting the said bungalow to Mr. Justice Mukundakam Sharm a. Chairman of the Vansadhara Water Disputes Tribunal. Accordingly, we directed the Union of India through Ministry of Urban Development to allocate the said bungalow to the Hon'ble Chairman, Vansadhara Water Disputes Tribunal, forthwith. Today, we have been told that instead of making the allotment in favour of the Chairman, Vansadhara Water Disputes Tribunal, the said bungalow has been allotted to somebody else.
(2.) ISSUE notice to the Secretary, Ministry of Urban Development, Union of India as to why proceedings for contempt be not initiated against him.
(3.) CAUSE , if any, be filed by 25.10.2013. List it on 28.10.2013. Interlocutory Application No. 7;