LETTER DATED 6.1.2019 SENT BY THE ANDHRA PRADESH HIGH COURT ADVOCATES ASSOCIATION Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) On 28.01.2019, a Division Bench of this Court comprising two of us (Hon'ble The Chief Justice and ARR,J) passed the following order:

(2.) We are of the considered view that it would be appropriate that these matters are considered by a Full Bench having regard to the importance of the issues involved.

(3.) We also notice that a Division Bench of this Court in T.Madan Mohan Reddy and B.R. Meena (2015(2) ALD 554 (DB)) had considered certain attendant issues. We have also seen the Judgment of the Hon'ble Supreme Court of India in State of Uttaranchal v. Sehnaz Mirza ((2008) 6 SCC 726) dealing with the situation that arose in Uttarakhand. Learned Advocate General for the State of Andhra Pradesh also points out the judgment of the Allahabad High Court in Peoples Union for Civil Liberties, Allahabad v. State of U.P (2000 SCC Online All 1007 : (2001) 42 ALR 191).