COMMON CAUSE (A REGD. SOCIETY) Vs. UNION OF INDIA & ORS.
LAWS(SC)-1989-11-62
SUPREME COURT OF INDIA
Decided on November 15,1989

Common Cause (A Regd. Society) Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

- (1.) The affidavit filed in the Court today on behalf of the Government of India indicates that the compliance has not been done of the order of this Court by all the states. Although it is, directed that by 31st December, 1989, all the states whose compliance has not been done, shall complete the compliance of this Court's order passed earlier. At least the State Governments should complete what they are expected to do by that time and file their affidavits by the 1st week of January, 1990. Let the case be listed on January, 17, 1990 before a bench of which Hon'ble Mr.Justice Ranganath Misra is a member.;


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