- (1.) The Writ Petition shall be heard peremptorily on the 2nd Tuesday in February 1986 before the Constitution Bench. Parties will filed their written briefs or arguments on or before 15.1.1986. If any party wants to reply to the written briefs so filed it will be done within another fortnight. Oral 'arguments will be confined to 8 hours on either side. Application for Interim Relief will be taken up 12.12.1985.;