V.R. Krishna Lyer, J. - (1.) Brevity is a necessity, especially when dealing with a matter essentially interlocutory and unwitting observations may hit a mark the archer never meant. So we pass this laconic order disposing of the special leave petition.
(2.) Leave is sought to challenge an order of the Chief Election Com-missioner of India which in its concluding portions runs thus: 18. Having regard to the above considerations and pending final decision in the matter arising out of the petition of Dr. Murli Manohar Joshi, dated 14th April, 1980, claiming to be the real Janata Parly, the Commission in exercise of its powers conferred on it by Article 324 of the Constitution read with Rules 5 and 10 of the Conduct of Election Rules, 1961, paragraphs 3, 6, 7, 8 and 18 of Election Symbols (Reservation and Allotment) Order, 196B, and all other powers enabling it in that behalf hereby orders that;- (a) The Symbol Haldhar within Wheel (Chakra Haldhar) reserved hitherto for the Janata Party be formen until further orders : (ii) The group of the lanata Party led by Shri Atal Bihari Vajapajee be recognised as National Party under the name "Bharatiya Janata Party: (iii) The symbol Lotus be reserved for the said Bharatiya Janata Party : and (iv) The symbol Lotus be omitted from the list of free symbols for all these States where it is so included in that list.
(3.) The subject matter relates to a squabble over a symbol which has attained white heat because of the elections to the State Assemblies coming shortly.;