JAGDAMBIKA PAL Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard learned counsel for the petitioner. We have also heard learned counsel for the Caveators. On hearing them, the order which commends to us is as follows :

(2.) The result is expected to be laid before us on 27th February, 1998 at 10.30 AM when this Bench assembles again.

(3.) Ancillary directions are that this order shall be treated to be a notice to all the MLAs, leaving apart the notices the Governor/Secretariat is supposed to issue. In the interregnum, no major decisions would be made by the functioning Government except attending to routine matters, not much of any consequence.