- (1.) The reference order is by a Bench of two learned Judges of this Court expressing doubts about the correctness of the view taken in Consumer Education and Research Centre and others v. Union of India and others, J995 (3) SCC 42, which is a decision by a Bench of three learned Judges. According to the view taken by the Constitution Bench in pradip Chandra Parija and others v. Pramod Chandra patnaik and others, 2002 (1) SCC 1, the matter shall have to be heard first by a Bench of three Judges.
(2.) Let this matter be set down for hearing before a Bench of three Judges.
(3.) La. No. 1 seeking impleadment is allowed limited to the extent that the intervenor shall have the liberty of addressing the Court on such points as are not already covered by the submissions made by the learned counsel for the petitioner.;