- (1.) This IA has been filed in court through the learned amicus curiae. Let the same be registered and numbered.
(2.) Issue notice returnable in the second week of July 2001.
(3.) Mr A. D. N. Rao, Advocate accepts notice on behalf of the Union of india. Service be effected on Respondent 2 through Mr S. R. Hegde, Advocate and on Respondent 3 by ordinary process and by registered post,;