- (1.) Photo copies of the documents which have been produced by the Respondents and supplementary affidavit be kept with the record.
(2.) This writ petition has been filed by the Petitioner on 23.6.2011 even after obtaining stamp reporter's report on 2.6.2011 to get an order in his favour with regard to his representations dated 7.5.2011 and 20.5.2011 in connection with the tender notice dated 25.12.2010 published in the newspaper/s by Kanpur Development Authority.
(3.) Upon going through the writ petition, we do not find that any urgency has been shown in the application's to why the same has been filed in the vacation Bench. In this regard, administrative order of the Hon'ble the Chief Justice dated 14.5.2011 is quoted hereunder: In Civil cases and Writ Petitions which require immediate attention, as postulated in 2nd part of Sub-rule (1) of Rule 10 of Chapter V of the Rules of the Court, 1952, a separate paragraph showing the urgency be specifically mentioned in the petition itself.;