- (1.) This is an application in a pending public interest litigation.
(2.) Leave was sought for and granted in the morning to the learned Advocate General to move the application as an unlisted application at 2 P.M. considering the urgency pleaded.
(3.) The learned Advocate General appearing in support of the application submits that, the court had directed the deployment of Central Forces in the Districts of Darjeeling and Kalimpong. He draws the attention of the court to the various orders passed by the High Court in the pending public interest litigation as also an order of the Hon'ble Supreme Court of India. He submits that, the situation in the two districts does not warrant the withdrawal of the Central Reserve Forces from deployment in such two districts. He refers two additional documents which according to him, his clients have received in course of the day. Referring to such documents, he submits that, the reasons for withdrawal of the Central Forces by the Central Government are specious. He requests that the court should maintain the status quo that is to say that, the Central Forces already deployed should be continued to remain in deployment until further orders of the court. He submits that, the matter may be placed before the Regular Bench on the first available day of hearing of public interest litigation after the reopening.;