GODAVARIS MISRA Vs. NANDAKISORE DAS

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution by Sri Godavaris Misra, a member of the Orissa Legislative Assembly, against Sri Naudakisore DAS, Speaker of that Assembly.

(2.) ON 5 -9 -52 the petitioner sent notice of the following question to the Secretary, Orissa Legislative Assembly. 'Will the Government be pleased to state

(3.) ARTICLE 212 of the Constitution runs thus: Courts not to inquire into proceedings of the Legislature.