Kasliwal, J. - (1.) Special leave granted.
(2.) This appeal by the State of Madhya Pradesh is directed against the judgment of the Madhya Pradesh High Court dated 4-3-1992 in Miscellaneous Petition No. 1681 of 1990, quashing the notification dated 29-3-1990.
(3.) Shri Kailash Joshi the then Leader of Opposition in the Legislative Assembly of the State of Madhya Pradesh filed a Writ Petition (M. P. No. 3909 of 1987) on 18-10-1987. Appropriate directions were sought from the Court in the matter of a lottery conducted by Churhat Welfare Society and the petitioner highlighted illegalities, irregularities and misuse of powers by high officials and public men in the Government. The said Writ Petition was decided on January 20, 1989. The Government of Madhya Pradesh in pursuance to the aforesaid judgment issued a notification on 24-2-1989 appointing a commission of enquiry presided over by Shri Justice S. T. Ramalingam, Judge of the Madras High Court. The terms of reference were stated as under:- "(1) How the affairs of the Churhat Children Welfare Society are conducted and how the share of its profit derived and the money collected through lottery has been utilised (2) What is the amount collected draw-wise by the agent and the Society and what is the tax liability as per the Madhya Pradesh Lottery (Niyantran Tatha Kar) Adhiniyam, 1973 (3) Whether any irregularities, illegalities and offences were committed in organizing the lottery, holding of draws of lottery, distribution of prizes, and in that event the person responsible for the same. (4) Any other matter incidental or connected with the above subject matter of enquiry. " For convenience we shall hereinafter mention the above reference as 'original reference'. Government by notification issued under Section 11 of the Commissions of Enquiry Act, 1952 (hereinafter referred to as 'the Act') empowered the commission to follow the procedure under the Act. During the pendency of the enquiry, the State Government by a fresh notification dated 29-3-1990 enlarged the terms of the original reference (in short 'second' reference). The respondent Shri Arjun Singh filed a Writ Petition (M. P. No. 1681 of 1990) challenging the second reference on several grounds. The High Court by judgment dated 4-3-1992 rejected all the grounds on which the notification of the second reference was challenged, but quashed the notification dated 29-3-1990 holding that it suffered from non-application of mind and invalid exercise of powers under S. 3 of the Act. The State Government aggrieved against the aforesaid judgment of the High Court has come in appeal before this Court.;