- (1.) ORDER
(2.) HAVING regard to the facts and 87 circumstances of the previous order made, there will be no further order in this application except to note that the claim if any, of the persons whom the petitioner is professionally representing would not be prejudice in any way, if they postpone filing of their applications under sec. 125 of Cr. P.C. in view of pendency of this writ Petition. In this case it is necessary to observe that in view of the fact that interests of a large S. of the society are affected, the Constitution bench should hear the matter as expeditiously as possible.;