Report No. 136

6. Notice to parties and other persons.-

Notice of the date fixed for hearing of the reference shall be given-

(a) to the parties to the proceeding pending in the High Court out of which the reference arose;

(b) to the Attorney-General of India;

(c) if the Supreme Court so directs, to the Governments of the States in relation to which the High Court making the reference and the other High Court with whose view the first mentioned High Court is in disagreement, exercise jurisdiction; and

(d) such other State Government, person or bodies, if any, as the Supreme Court may think proper in the circumstance of the case.