T. N. GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Pursuant to the orders of this Court, C.B.I. has submitted a report which is taken on record. Copies of this report dated 20-1-2000 be given to the counsel for the State of Madhya Pradesh and Shri Prashant Bhushan, Advocate.

(2.) No further orders need be passed except that we direct further action to be taken as contained and stipulated in Paras 74 and 75 of the said report. Action-taken report by C.B.I. and the State Government will be filed within eight weeks from today.

(3.) I.As stand disposed of.