- (1.) BY this writ petition, the petitioners pray that this Court should direct the Government of India not to divide the existing State of Andhra Pradesh formed under the States Reorganisation Act, 1956.
(2.) SHRI Harish N. Salve, learned Senior Counsel appearing on behalf of the petitioners, submits that time has come for this Court to examine Article Of the Constitution in the context Of the power Of Parliament to create or bifurcate the States on linguistic lines as these States have existed for 60 years down the line. 3. In our view, there is no such law enacted till date. We cannot act on the basis Of proposed law. As the matter stands today, the petition is premature. As and when Parliament enacts such a law, any petition, if filed, will be considered in accordance with law.
(3.) ON this, the learned counsel seeks permission to withdraw the writ petition with liberty to file the writ petition afresh. Accordingly, the writ petition is dismissed with liberty to file appropriate proceedings in accordance with law, if so advised, and if the situation so demands. It is at that stage that this Court will decide whether the questions raised are political or not.;