- (1.) In view of the order which we are proposing to pass at this stage it is not necessary to give the facts in details. The circumstances in which the present special leave petitions have been filed are mentioned in the impugned judgment.
(2.) The respondents in the cases appeared through counsel at the time when these special leave petitions were called out and Mr. Attorney General appeared for the petitioner State of Andhra Pradesh to press the petitions. As the matter was considered urgent the. learned counsel for the parties were heard at considerable length, and the orders were reserved.
(3.) The special leave petitions referred to above are directed against the interim orders made by the High Court while disposing of interlocutory applications during the pendency of the main writ petitions. The learned Division Bench of the High Court directed the main was, petitions, in view of the nature of the controversy involved, to be posted before a learned single judge for final disposal. We hope that the writ petitions would therefore be finally disposed of by 30th June, 1992 and we request the learned single judge to take necessary steps in that behalf accordingly. The parties are directed to get ready for the hearing in the High Court and assist the court in disposing of the cases before the end of June, 1992.;