State of U.P. Vs State of Nagaland and Others State of Nagaland and Others Vs State of U.P.

State of U.P. vs State of Nagaland and Others State of Nagaland and Others Vs State of U.P.

Supreme Court Of India · Decided on 17 December 1997 · Citation: (1997) 10 JT 213 : (1997) 7 SCALE 757 : (1998) 1 SCC 640 : (1997) 6 SCR 593 Supp

HON’BLE JUDGES

S. C. Sen, J · M. Jagannadha Rao, J

RESULT

Disposed Of

CASE NUMBER

Civil Appeal No''s. 8858-8861 of 1997 with Transfer Petition (C) No''s. 418-421 of 1997

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Judgment

3 paragraphs · 182 words

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 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 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.