- (1.) Issue notice to the respondents stating that their counter affidavits, if any, will be filed by October 21, 1986. Notice to be Served within 48 hours while we make no interim order on the stay application we make it clear that constructions made by respondents Nos. 6 to 16 will be at their own risk. We are informed that a number of Writ Petitions of a similar nature are pending in the High Court. The High Court may proceed with the disposal of these Writ Petitions undeterred by the circumstance that this Writ Petition is pending in this Court.
(2.) Upon being mentioned by Mr. S.K. Verma, learned counsel, W.P. No. 1339/86, (Daffodels Coop. Housing Society Limited v. Union of India & Ors.) taken on Board. There will be same order as in the Writ Petition No. 1262/86.;