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PETITIONER: STATE OF UTTAR PRADESH

       Vs.

RESPONDENT: STATE OF NAGALAND & ORS.

DATE OF JUDGMENT:       17/12/1997

BENCH: SUHAS C. SEN, M. JAGANNADHA RAO

ACT:

HEADNOTE:

JUDGMENT:                THE 17TH DAY OF DECEMBER, 1997 Present:               Hon’ble Mr. Justice Suhas C.Sen               Hon’ble Mr. Justice M. Jagannadha Rao Ashok H.  Desai, Attorney  General of  India, and A.K. Goel, Adv. General  Kavin Gulati,  Pradeep  Misra,  R.  B.  Misra, Kamlendra Misra, Advs. with him for the appellant Shanti Bhushan,  P.K. Goswami,  Dr. A.M. Singhvi, Sr. Advs., C.K. Sasi,  Kailash Vasdev,  Pradeep Agarwal, N.B. Khatwada, Ms. Pratibha  Jain, Goodwill  Indeevar, Advs.  with them for the Respondents                          O R D E R      The following Judgment of the Court was delivered.                             WITH          TRANSFER PETITION (C) NOS. 418-421 OF 1997      Leave granted.  Although elaborate  arguments have been advanced by  the Attorney-General  on behalf of the State of Uttar Pradesh,  the Solicitor General on behalf of the Union of India  and Mr.  Shanti Bhushan  on behalf of the Union of India and  Mr. Shanti  Bhushan on  behalf of  the  State  of Nagaland. We  will not  go into  the merits   of the case at all. We  have been  informed that  the writ petition even at the admission  stage has  been heard at length. The judgment is awaited.  This is  only an  appeal from an interim order. Since the  judgment is going to be pronounced shortly we are disinclined to  interfere with  the interim  order passed at this stage.  We make it clear that we have not expressed any opinion on  the merits  of the  case. The Court hearing this matter  will   be  entirely  free  to  decide  the  case  in accordance  with  the  law.  The  appeals  are  disposed  of accordingly. T.P. Nos. 418-421/97.      In view  of the  above decision  in SLP (C) Nos. 21304- 07/97, no  order is passed on the Transfer petitions at this stage.  The   Transfer  Petitions   are  also   disposed  of accordingly.