- (1.) Upon a mention being made, the matter is taken on Board. Attention of the Court is invited to Article 361 of the Constitution.
(2.) For the present, notice shall not issue to Respondent 2 (the Governor of Bihar). The order in that regard made on 25-7-2005 is recalled. IA No. 5 of 2005
(3.) List on 5-8-2005.;