- (1.) By this petition the petitioners pray that certain pending proceedings similar to present petition initiated both in Allahabad and Lucknow benches of the High court, be withdrawn to this court.
(2.) Issue notice to the respondents who were petitioners in the respective proceedings before the High court. In the meanwhile all further contempt proceedings in respect of the same incident now pending in Allahabad and Lucknow benches of the High court shall remain stayed. List after service of notice. WP (C) No. 533 of j 994
(3.) Heard Shri K. K. Venugopal, learned Sr. Adv. for the Supreme court Bar Association, Shri Soli J. Sorabjee, learned Senior Counsel appearing for the Bar Association of India which seeks to intervene. We grant the prayer and permit the Bar Association of India to intervene and assist the court. We have heard Shri Ashok Desai, learned Senior Counsel for the State of Uttar Pradesh and its officers. Shri Yogeshwar Prasad, learned Advocate General for the State of U. P. is present in Court. We have also heard learned Attorney General for Union of India.;