1. Notice in the present petition was issued way back on 28 September, 2021. Thereafter, on three dates i.e. 27 October 2021, 10 November 2021 and 7 December 2021, at the request of Mr. P.K. Parhi, the learned Assistant Solicitor General of India (ASGI), adjournments were granted to enable him to seek instructions. On the previous date i.e. 7 December 2021, a last opportunity was given to the Opposite Parties to file an affidavit. Till date, no affidavit has been filed. On the other hand, further time is being sought.
2. In the above circumstances, the Court is constrained to require Ms. Renu Suri, Under Secretary, Ministry of Home Affairs, Government of India, New Delhi to whom letters are stated to have been addressed by the ASGI, to remain present in virtual mode with the relevant instructions, on the next date.
3. List on 18 January, 2022.
4. A copy of this order be communicated by the learned counsel for the Union of India by today itself to Ms. Suri.