- (1.) The point arising in this cause is also involved in the other cases. We accordingly directed that all the cases he placed together on the cause list today.
(2.) It appears that in some of the other cases some additional points also arise. We do not propose to deal with them at this stage. We will proceed to consider the disputed question of this case alone and the parties in the other cases interested in that question shall also he heard, although their cases may not be finally disposed of immediately.
(3.) Mr. Venugopal, learned counsel for the contesting respondent has suggested that the case may he heard expeditiously so that the hearing of the main election petition pending in the High Court may not be delayed. He has in the alternative urged that no interim order may he passed in respect of the impugned order. Mr. Ashok Desai, learned counsel for the petitioner stated that thousands of pages of material has been served on the petitioner with respect to which he has to clarify his position and this is not possible unless the case is adjourned for a considerably long period. The common estimate of the learned counsel for the parties about the time which this case before us is likely to take for final disposal is about 4 days.;