AIROnline 2003 SC 117 ::2004 (10) SCC 182

Supreme Court Of India

Hon'ble Judge(s): S. Rajendra Babu, G. P. Mathur , JJ

Constitution of India , Art.32— Directions to States to file report of Expert Committee - Non-compliance by certain States - Last opportunity granted to States failing which contempt proceedings be mitiated against Chief Secretaries of said States. Public Union For Civil Liberties v. State of Tamil Nadu. 2004 (12) SCC 386 (1). -Art. 32 - Writ petition - Grant of issue of permit in relation to inter-State route - In view of conflicting decisions between 1988 Supp SCC 642 and (1999) 8 SCC 364, matter referred to a larger Bench. (Para 1)