- (1.) We have considered the order made in Civil Nos. 1720-21 of 1990. The judgment in Bangalore Water Supply and sewerage Board vs. A. Rajappa and Ors. 1978 2 SCC 213 was delivered almost two decades ago and the law has since been amended pursuant to that judgment though the date of enforcement of the amendment has not been notified.
(2.) The judgment delivered by seven learned 70 judges of this court in Bangalore Water Supply case does not, in our opinion, require any reconsideration on a reference being made by a two Judge bench of this court, which is bound by the judgment of the larger bench.
(3.) The appeals, shall, therefore, be listed before the appropriate bench for further proceedings.;