- (1.) The aforesaid two special writ appeals came to be filed by the appellants, noted hereinabove, essentially seeking to challenge the order dated 30.07.2020 passed by the Hon'ble Single Judge in S.B.Civil Writ Petition Nos.8056/2020 and 8004/2020. Following orders were passed by the Hon'ble Single Judge on 30.07.2020:- S.B.Civil Writ Petition No.8056/2020:- "Issue notice of the writ petition as well as stay application to the respondents. Rule is made returnable by 11.08.2020. Notices may be given "dasti" to the learned counsel for the petitioners for service." S.B.Civil Writ Petition No.8004/2020:- "Issue notice of the writ petition as well as stay application baring respondent No.9. Rule is made returnable by 11.08.2020. Notices may be given "dasti" to the learned counsel for the petitioner for service."
(2.) Notices of both the writ-appeals were issued to the Hon'ble Speaker (respondent No.1) vide order dated 05.08.2020.
(3.) Mr. S.C.Misra, learned Senior Advocate appearing for the appellant Bahujan Samaj Party as well as Mr. Harish Salve, learned Senior Advocate appearing on behalf of appellant Mr. Madan Dilawar submitted that though they had made oral submissions before the Hon'ble Single Judge seeking 'ex-parte' stay of the order of the Hon'ble Speaker impugned before the learned Single Judge, but the Hon'ble Single Judge did not find favour with such a prayer and merely directed notices to be issued on the writ-applications as well as stay-applications and fixed the next date to 11.08.2020.;