- (1.)In view of the importance of the contention raised, we deem it fit that this matter be heard by a Bench of three Hon'ble Judges.
(2.)Learned Attorney General submits that he will be away from the country till 29th of this month. This can be submitted before the Hon'ble, the Chief Justice, for fixing the next date of posting. I.A. No. . . . . of 1998 in W.P. (C) 371/98 taken on Board.
(3.)Let a copy of this application be given to learned Attorney General and the other counsel appearing in the matter, so that the applicant may also be heard.