GODAVARMAN THIRUMULPAD T. N. Vs. UNION OF INDIA

JUDGEMENT

(1.) Upon hearing counsel the Court made the following

(2.) I.A.No.1035 in IA 776. Despite the order of this Court the State of Madhya Pradesh has not filed its response. We are in agreement with the recommendations of the CEC. IA No.776 in IA No.424 is accordingly dismissed. It appears that several States are not following the recommendations of the CEC and the Order dated 22.9.2000. We, therefore direct that since the matter has already been decided all the States including the State of Chhatisgarh shall abide by the order dated 22.9.2000. I.A.No.1035 is disposed of.

(3.) I.A.No.1000 with IAs 982-984, IA 1123-1124 & IAs 1026-1028. Let response be filed by the Union of India within a week. List this matter on 3rd May 2004 before a Bench consisting of Hon'ble Mr.Justice Y.K. Sabharwal, Hon'ble Mr.Justice Arijit Pasayat and Hon'ble Mr.Justice S.H. Kapadia.