1. After hearing the parties and considering the matter, we are of the view that this matter should be heard by a larger bench of this Court. Having regard to the facts and circumstances and also the prayer in it, the matter should be heard with utmost expedition. We direct the matter to be placed before the Hon'ble Chief Justice of India for necessary orders. The demolition of the aqua farms will not take place till August 20, 1997. This order is passed without prejudice to the contention made by the counsel appearing on behalf of the Respondents that these Review Petitions are not maintainable at all.

2. It was further contended by Ms. Indira Jaisingh, that the question now raised by the Solicitor General that the acqua farms are not industries was never raised at hearing when the matter was heard originally.

3. It is clarified that the stay is only against the demolition.

Contempt Petition No. 253/97 in W.P. (C) No. 561/1994.

So far as the State of Tamil Nadu, Andhra Pradesh and Kerala are concerned, copy of the petition or any further affidavit may be given to the lawyers appearing - Reply to be filed within two weeks in all the cases. Adjourned for three weeks.