R.K.AGRAWAL,J. - (1.) A bunch of Interlocutory Applications for clarification/impleadment/direction/intervention/ appropriate orders/modification, in the lead matter, has been filed after the order passed by this Court on 14.12.2017, is being disposed of by this common order.
(2.) Heard learned counsel for the respective parties. IA Nos. 14049, 14055, 14059 and 14062 of 2018
(3.) The contention of learned counsel for the applicants is that learned Advocate General for the State of Tamil Nadu, who is ex-officio member of the State Bar Council, has written a letter dated 15.01.2018 expressing apprehension on his ability to conduct free and fair elections to the State Bar Council of Tamil Nadu and Puducherry. It was also brought to the attention of this Court the order dated 23.01.2018 passed by a Division Bench of the Madras High Court wherein the court had come to the conclusion for appointment of a neutral committee of retired Judges either of the Supreme Court of India or of the Madras High Court to oversee the election. However, the court did not pass any order as the matter was pending before this Court.;