T N GODAVARMAN THIRUMULPAD Vs. UNION OF INDIA

JUDGEMENT

(1.) I. A. No. 421. It is stated that the Amicus Curiae would be moving a substantive application for reconstitution of the HPC. On request made on his behalf, adjourned to 17/4/2000.

(2.) Response of only 9 Statutes/union territories has been filed. Replies by the other States/union Territories be filed within two weeks. Rejoinder, if any, be filed within two weeks thereafter. List on 1/5/2000.

(3.) In clarification of our Order dated 14/2/2000, on representation being made on behalf of the State of Rajasthan, it is clarified that the said interim order will have no application in so far as plucking and collection of tend leaves is concerned.