LEILA DAVID Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) On 5-5-2009, when these matters were heard, but the hearing could not be concluded, we had directed them to be adjourned till today for passing of orders on the hearing conducted with regard to issuance of notice on the writ Petitions. We had also directed the contempt proceedings to be listed for consideration along with the writ petitions.

(2.) While passing the said order, we had indicated that in the event the writ petitioners wanted to file any additional applications, they would be at liberty to do so before the filing authority provided for the petitioners appearing in person.

(3.) Today, we have heard the learned Attorney General, the learned Solicitor General as well as the President of the Supreme Court Bar Association in regard to the two orders which were passed on 20-3-20091 on account of which the matters were referred to the Special Bench.