S. C. Agrawal, J. - (1.) Leave granted.
(2.) This appeal arises out of a Writ Petition (Writ Petition No. 500 of 1998) filed by the respondents [hereinafter referred to as 'the petitioners'] in the High Court of Madhya Pradesh, Indore Bench. In the said Writ Petition the petitioners have prayed for the following reliefs:- "In view of the submissions made above it is prayed that the R. No. 1 herein be kindly directed to appoint INDORE as one of the places where the Hon'ble Supreme Court shall commence sittings w.e.f. first working day after the summer vacations are over and the R. Nos. 2 and 3 be kindly directed to grant the needed approval as per Art. 130 of the Constitution and extend all such funds as may be required to meet the financial requirements recalling that absence of funds is no alibi in law to provide sittings at INDORE to extend the benefits of Art. 32 which in itself is a Fundamental Right guaranteed by the Constitution makers by placing it in Part III of the Constitution and such costs as deemed fit be also kindly allowed with such other reliefs or moulded reliefs as deemed fit by this Hon'ble Court."
(3.) The said Writ Petition was heard by a learned single Judge of the High Court who, on April 3, 1998, passed the following order:- "Heard the Petitioners in persons. Issue notice to the other side. P. F. within three days. The Petitioners want a notice also be sent by Registered post A.D. to lessen up. The prayer is accepted. The notice also be sent by Regd. Post A.D. and also by humdast over and over the normal course." ;