KARPOORI THAKUR Vs. SHIV CHANDER JHA AND ANOTHER

JUDGEMENT

(1.) Learned counsel Shri Jai Narain, appearing for the State of Bihar asks for some time in order to enable the learned Attorney General to appear in this matter. In the meantime Shri Venugopal makes a suggestion to this court that in view of the certain statements made by the Speaker, the question may be considered by the Speaker in the light of the subsequent events including filing of certain forms by the petitioner and other M.L.As. In view of the facts and circumstances of the case and forms submitted and signed by the appellant and certain legislators, said to be 46 in numbers. Speaker will be free to consider the question afresh in the light these facts, if he considers it fit and proper notwithstanding the fact that this matter is pending in this court. Learned counsel asks for certain time, the matter is adjourned to 7.3.88 at the bottom of the miscellaneous list. The petitioner will be free to produce members of the legislature before the speaker, if the speaker so desires.