- (1.) During the hearing of these appeals our attention is drawn to the provisions of Article 145(3) of the Constitution of India. Having gone through the matters and the aforesaid provisions, we are of the opinion that these appeals need to be heard by a Constitution Bench as these matters involve substantial questions of law as to the interpretation of Article 239AA of the Constitution.
(2.) The Registry shall accordingly place the papers before Hon'ble the Chief Justice for constituting an appropriate Constitution Bench.
(3.) As the matters are urgent, counsel for both sides request that the Constitution Bench be constituted at an early date. Learned counsel for appellants submit that the appellants have moved applications for interim directions as well and that is another reason for urgent hearing of the matters. The parties may make a request to Hon'ble the Chief Justice in this behalf.;