- (1.) All Applications for impleadment/intervention are allowed. Memo of parties be amended accordingly. Pleadings, if any, may be completed. Pleadings/Additional pleadings may be brought on record. Writ Petition (Civil) No.311 of 2015
(2.) The issues arising in this writ petition are similar to the issues in Writ Petition (Civil) No.562 of 2012 which has been referred to the Constitution Bench by our order dated 17th December, 2014. We, therefore, refer this writ petition to the Constitution Bench to be heard along with Writ Petition (Civil) Nos.450 of 2015 and 449 of 2015 Heard learned counsel for the petitioners and perused the relevant material. Issue notice.
(3.) Tag with Writ Petition (Civil) No.562 of 2012 and Writ Petition (Civil) No.311 of 2015.;