- (1.) Rule.
(2.) Issue notice to the Attorney General for India.
(3.) We have heard learned counsel for the parties on interim relief. Interim relief prayed by the petitioners in the present petition reads as under: a) to pass an ad-interim ex-parte order staying the effect and operation of the Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 2002; or b) to pass an ad-interim ex-parte order permitting the petitioners and other members of their communities to contest the forthcoming U.P. State Assembly Elections on seats reserved for Scheduled Castes; c) to pass such other and or further orders as may be deemed fit and necessary in the facts of the case.;