- (1.) LEARNED counsels for the petitioners submitted that no counter affidavit has been filed on behalf of the Union of India and that the petitioners are suffering great loss everyday and, therefore, interim order may be granted.
(2.) IT is unfortunate that in spite of the order dated 17/02/2011, no such counter affidavit has been filed. However, as prayed on behalf of Mr. Khan, learned counsel for the Union of India, time till 7th April 2011, by way of last chance is allowed to file proper counter affidavit covering all the cases, failing which, the Secretary, Ministry of Environment and Forest, Government of India (Respondent no. 6), shall appear in person before this Court at 10.30 A.M., on the next date. Put up these cases on 11th April, 2011 under the heading for admission for disposal, if possible.
(3.) LET the name of Mr. Khan, learned counsel for the Union of India be appeared in the cause list. LET a copy of this order be handed over to Mr. Khan as prayed.;