- (1.) Present : Mr. Alok Ranjan, I.A.S. Mr. M. P. Aneja, Town Planner, Mr. P. P. Dwivedi, Superintendent Government Garden, Mr. C. B. Tripathi, Dy. Director, Sports, Mr. K. K. Chaturvedi, Sports Officer, Mr. U. N. Sharma, Advocate appearing on behalf of Allahabad Development Authority, Mr. R. P. Singh, Advocate, appearing on behalf of State (In court), Mr. R. C. Sinha, Advocate, holding the brief of Mr. R. P. Singh (in chambers), Mr. R. C. Singh, Advocate holding the brief of Dr. R. G. Padia, Advocate.
(2.) Upon orders of 28/07/1990, the matter is fixed for today. To implement the judgment, to resurrect the park, parties before the court desired an adjournment of three weeks so that they could get together and co-ordinate the steps to comply with the directions in the judgment. The Court, on 28/07/1990 observed : "........................for this purpose the court adjourns the proceedings to a date after three weeks by which time the Mukhya Nagar Adhikari will be in a position to bring all the departments together as it appears that without an integrated effort nothing will move to a possible end. The Mukhya Lager Adhikari submitted that he will request the Secretary, Ministry of Sports to be available at the next proceedings..................... List for further orders on 17/08/1990 by which date the Administrator will be reporting on further progress in this matter."
(3.) Yesterday, an order was passed when on an application of the learned counsel for the petitioner, Dr. R. G. Padia, gave his personal affidavit to support the application. Learned counsel, aforesaid, contended that he had received documents and pleadings filed by the Horticulture Department at the Supreme Court, recently. The application and affidavits filed before the Supreme Court were placed at the Bar of this court by counsel's personal affidavit. A reading of the record, the application and the affidavits filed before the Supreme Court, learned counsel submits makes it clear that there is a duplicity of stand which this department takes in two courts, at the High Court and the Supreme Court. This aspect, unfortunately is correct and a matter of record.;