SUPREME COURT OF INDIA

Before:- S.P. Bharucha, G.T. Nanavati and Syed Shah Mohammed Quadri, JJ.

W.P. (C) No. 150 of 1997. D/d. 8.1.1999.

Noida Entrepreneurs Assocn. - Petitioner

Versus

N.O.I.D.A. & Ors. - Respondents

Constitution of India, 1950 Article 32 Directions - Lokayukta of State inquired into matter concerned and previous writ petitions and made a report - State Government to inform us on affidavit on next date of hearing whether this is correct and whether it has accepted report of Lokayukta - Copy of report of Lokayukta to be kept with learned counsel for State in a sealed envelope so that, if required, Court may look at it.

[Para 6]

JUDGMENT

1. We think, having regard to the submissions made by the learned Amicus Curiae and also the material referred to, that it is appropriate first to ask Shri A.P. Singh, the Chairman of the Board of Revenue, to clarify whether in his inquiry and the report made pursuant thereto he has addressed and answered the original reference or, by reason of this Court's order dated 24.2.98 inquired only into the allegations made in the affidavit of Smt. Neera Yadav respondent No. 7, was to be taken into consideration by him under the terms of that order. The Chairman will indicate his response in a letter contained in a sealed envelope addressed to the Registrar (Judicial) of the Supreme Court of India, to be produced before us at the next date of hearing.

2. It is also expedient at this stage to direct the State Government to inform us on affidavit of.

(1) the action, if any, that it has taken in respect of irregular conversions and allotments of plots and

(2) the action, if any, that it has taken in respect of the officers who are under investigation by the C.B.I., or the action, if any, contemplated against them.

3. The Additional Solicitor General, who appears for the C.B.I., states that at the next date of hearing he shall place before us the report of the C.B.I. or, if the inquiry is not complete, tell us the stage at which it is.

4. List after 3 weeks on a convenient date.

5. Notice on W.P. No. 529/98, to be served dasti.

6. The writ petitioner here alleges that the Lokayukta of the State has inquired into the matter concerned in this and the previous writ petitions and made a report. The State Government shall inform us on affidavit on the next date of hearing whether this is correct and whether it has accepted the report of the Lokayukta. A copy of the report of the Lokayukta shall be kept with learned counsel for the State in a sealed envelope so that, if required, we may look at it.

7. List both the writ petitions together.

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