- (1.) A letter for adjournment has been circulated. Some of the parties have raised an objection that the copies of the letter were not circulated to them and, so they could not oppose it. It is directed that no letter for adjournment shall be entertained unless the copies of the same are served on all the parties. Similarly, no fresh application(s) shall be entertained unless the copies of the same are served on all the parties.
(2.) The Committee is directed to file a statement furnishing the details of the properties available including buildings for sale as on today. The details of the alleged surplus lands should be shown separately.
(3.) The Secretary to the Government, Revenue Department, Government of Punjab and Government of Uttarakhand are directed to be personally present before this Court with the details of the property which have been rendered surplus.;