- (1.) HEARD Mr. Mohan Parasaran, learned Additional Solicitor General, Mr. K.K. Venugopal, learned Senior Counsel, and Mr. Prashant Bhushan, learned counsel.
(2.) THOUGH the challenge in the writ petitions and transferred cases is to the constitutional validity of Mplad scheme, during the course of arguments, it has transpired that substantial questions of interpretation of Art. 275 and 282 of the Constitution of India are involved, particularly in regard to transfer of funds from the Union Govt. to the State Governments. The interpretation is also required to be placed on various other provisions of Chapter I of Part XII of the Constitution of India relating to finance, property, contracts and suits. In this view, it would be appropriate if the matters are heard by a Constitution Bench at an early date.
(3.) ORDERED accordingly.;