- (1.)On 18th January, 1996, a Bench of two learned Judges referred this appeal to a Constitution Bench. We have perused the order. Since no question of Constitutional interpretation arises, in view of the decision of a Constitution Bench of this court in Pradip Chandra Parija and Ors. v. Pramod Chandra patnaik and Ors. (2002 (1) SCC 1) , this appeal must now be placed before a Bench of two learned Judges for being heard and disposed of.
(2.)Learned counsel for the appellant states that by reason of developments that have occurred subsequently, the appeal needs to be disposed of in favour of the appellant. That is a contention which can be urged and shall be considered before the Bench of two learned Judges. S. L. P. (C) No. 16333/93. W. P. (C) No. 708/94 and C. A. No. 4565/95:
(3.)In view of the order passed in C. A. No. 2194/96, list these matters before a Bench of two learned Judges. Order accordingly.