- (1.) Learned counsel for the States of jammu and Kashmir, Bihac, Tamil Nadu, West bengal and Nagaland apply for two week's time to file their affidavits.
(2.) There is no explanation of their failure to file their affidavits since the last order of 4.1.99. Nevertheless, as a special indulgence they are given two week's time for filing the affidavit. The State of Uttar pradesh has neither complied with the order of 4-1-99 nor any one cared to appear on its behalf before the court. Therefore, chief secretary of the State of Uttar pradesh is directed to be present in court on 9/8/1999.
(3.) List the matter on 9-8-99 Copies of the affidavits shall be furnished to the amicus Curiae.;