- (1.) Mr. Arvind Kumar, learned counsel appearing for the Western Gate Market Owners Association undertakes to file the deficit Court Fee within 2 days. He also states that he will serve the said application on the other sides during the course of the day.
(2.) The response of the Agra Development Authority in pursuance of the direction contained in the order dated 27th March, 1998 has not been received so far. Shri A.K. Srivastava, learned counsel for the said authority seeks more time to submit the response. The direction given by this Court has not been complied by the concerned authorities in the Agra Development Authority. By the said order, directions have been taken up lightly. In the circumstances, we consider it necessary that notice be issued to Vice -Chairman and Secretary, Agra Development Authority to show cause why action should not be taken against them for contempt of Court. Notice is returnable on May 1, 1998. (B)Taj Hotel
(3.) In spite of the direction contained in the order dated 27th March, 1998 the ITDC has not filed the additional affidavit placing on record the relevant documents indicating the title of the ITDC over the land on which restaurant stands and the date when the said restaurant was constructed. Shri Gopal Jain, learned counsel appearing for the ITDC states that the said affidavit will be filed within 3 days. 3 days time is granted to the ITDC to file the said affidavit. (C) Taj Khema;