- (1.) Counter has been filed in W. P. (C) No. 527 of 1998. No counter has been filed in Writ Petition (C) No. 542 of 1998. Mr. Vaidyanathan, learned Additional Solicitor General appearing for the Union of India prays for two weeks time to file the counter to Writ Petition No. 542 of 1998. His prayer is allowed. Rejoinder may be filed within two weeks from the date of service of the counter in Writ Petition No. 542/98. Rejoinder is also permitted to be filed in Writ Petition No. 527/98 within four weeks.
(2.) To the application for intervention - I. A. No. 2, learned counsel for the petitioner in Writ Petition No. 542/98 submits that he has no objection to the intervention application being allowed. Learned counsel for the petitioner in Writ Petition No. 527 of 1998 wishes to seek instructions and file objections, if so advised, within two weeks. In the meanwhile, the Union of India may also file the objections to this application.
(3.) The State of Maharashtra may also file objections to I. A. No. 2 during the same period.;