- (1.) Despite notice, State of U.P. has remained absent. In this case serious allegations are made against the petitioner on the basis of petitioner indulging in land scam. An affidavit has been filed by the Deputy Manager, U.P. State Industrial Development Corporation Limited giving credentials of the petitioner with regard to the fraud allegedly committed of rupees more than one thousand crores. Several cases are pending before the Criminal Courts under Indian Penal Code as well as under Gangster Act. Although the present case arises from an auction sale, we want to know from the State of U.P. as to on what basis people with such credentials are allowed to take part in the auction and why is the State not responding to the Petition.
(2.) In the circumstances, we are directing the Law Secretary to remain present in this Court on 14 th July, 2009. Matter to come up on 14 th July, 2009, first on Board before this Court. In the meantime, we are directing the petitioner to file all his Income Tax Returns of last eight years in this Court in order to ascertain his financial capacity to make bids in various auction sales which have taken place in the last couple of years in the State of U.P. We also want the petitioner to convey the particulars of the Commissioner under Income Tax Act within whose jurisdiction his returns are being filed under the Income Tax Act.
(3.) No interim order.;