JUDGEMENT
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(1.) Issue notice to the respondents returnable by the 17th January, 1992.
(2.) Since the disposal of the present case may involve decision on questions relating to the functioning of the Govt. of the' State in accordance with the provisions of this Constitution and the duty and power of the Union Govt. in the matter of ensuring effective enforcement of the orders of this Court notice issue to the Union of India and Attorney General also.;
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