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PETITIONER: ASHWANI KUMAR & ORS. ETC. ETC.

       Vs.

RESPONDENT: STATE OF BIHAR & ORS. ETC. ETC.

DATE OF JUDGMENT16/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  JT 1995 (8)   563        1995 SCALE  (6)779

ACT:

HEADNOTE:

JUDGMENT: WITH CIVIL APPEAL NOS. 10760-11058, 11062-66 OF 1995 (Arising out  of SLP  (C) Nos.13203-13,  13137-40, 13933-34, 14009-30, 14031-36, 14037-42, 14050-67, 16237-38, 15281-435, 17114,  17292-94,  17459,  19408,  21949,  23059,  22650-69, 22671-77,  22678-87,   22688-92/94,  1041/95,   S.L.P.   (C) Nos.26268-70, 26273-74/95  (CC Nos.254/95,  255/95),  S.L.P. (C)  No.2/95,   SLP  (C)   No.26275  (CC   No.1557)/95   SLP (C)No.26278-83/95 (CC  2302)/95,SLP (C)  Nos.  8110,  11091, 8164-66, 13548/95 and 8900/95) O R D E R      In view  of disagreement,  we direct  the  Registry  to place all  the matters  before a  Bench of  three Judges for decision.