SUPREME COURT OF INDIA

(Large Bench)

Before:- B.N. Kirpal, CJI., V.N. Khare, K.G. Balakrishnan, Ashok Bhan and Arijit Pasayat, JJ.

Spl. Ref. No. 1 of 2002. D/d. 26.8.2002.

Spl. Ref. No. 1/2002 U/a 143(1) of The Constitution of India - Petitioner

Constitution of India, 1950 Articles 143(1), 174 and 324 Gujarat Elections - Notice issued on Presidential Reference to all State Governments, Election Commission and to six National Recognised Political parties, returnable for setting down the date of hearing and time schedule in respect of hearing of Presidential Reference.

[Para 1]

JUDGMENT

Arijit Pasayat, J. - Issue notice on the Presidential Reference to all the State Governments, Election Commission and to the six National Recognised Political parties, returnable on 29.8.2002. On that day direction will be given for setting down the date of hearing and the time schedule in respect of hearing of the Presidential Reference.

2. Notice be served through respective Chief Secretaries and to respective Advocate Generals of each State.

3. Notice be served by FAX as well as by COURIER and through messenger by the Union of India. Notice which is issued shall be accompanied by a copy of the order passed by the Election Commission. Union of India is permitted to serve notice by dasti also.

4. Notice is accepted by Mr. S. Muralidhar for Election Commission, Mr. P.K. Mullick for Indian National Congress, Ms. Bina Gupta for B.J.P., Mr. B.K. Pal for C.P.I., Mr. H.K. Puri for C.P.I.(M) and Mr. Irshad Ahmad for N.C.P.

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