- (1.) Issue notice to Respondent Nos. 1 and 2 only. Service on Respondent No. 3 is dispensed with till further orders.
(2.) Mr. B.V. Balaram Das, Advocate accepts notice on behalf of the Union of India, and Mr. Vikas Singh Jangra, Advocate accepts notice on behalf of the Governor of Arunachal Pradesh.
(3.) Learned Attorney General for India appearing for the Union of India seeks liberty till 29.01.2016 to file counter affidavit, if any, and requests that the matter may be posted for hearing on 1.2.2016. Mr. Satya Pal Jain, learned Senior Counsel representing the Governor of Arunachal Pradesh undertakes to furnish a copy of the Governor's report and other material recommending issuance of a proclamation Under Article 356 of the Constitution of India, to the Court in a sealed cover.;