- (1.) Leave is granted to place on record the affidavit of the Secretary, Ministry of Law & Justice and the application is allowed. CM-4925-2014 Leave is granted to place on record the affidavit of Mr. Vikas Srivastava, Under Secretary (Foreigners), Ministry of Home Affairs in pursuance to our last order dated 02.04.2014 and the application is allowed. CM-4867-2014
(2.) For the reasons set out in the affidavits, exemption is granted from personal appearance for today qua the officers concerned and the affidavit sought to be placed on record on behalf of respondents No. 6 and 7 is taken on record and the application stands disposed of. CWP-15490-2013
(3.) The affidavit filed by Mr. Vikas Srivastava is not wholly satisfactory to the extent that once the example of the judgement of the Gujarat High Court had been given to buttress the plea of complexities of issue involved, it was his bounden duty to have also referred to the fact of the matter pending before the Hon'ble Supreme Court and that too on a Special Leave Petition filed by the Union of India. Be that as it may, in view of the regret and apology tendered, we would not like to proceed further in this matter.;