- (1.) Heard the petitioner Mr. Karuppan who argued in person.
(2.) This writ petition is filed under Article 32 of the Constitution of India to determine the age of the present Chief Justice of India Dr. Justice A.S. Anand by declaring that he was born on 1-11-1934, and then to declare that he had attained the age of superannuation on 31-10-1999 and consequently to issue a writ of quo warranto against him.
(3.) The petitioner is described as the Madras High Court Advocates Association. The writ petition is filed by R. Karuppan as "petitioner-in-person" who has also sworn to an affidavit stating that the facts contained in the writ petition are true to his knowledge and that no part of it is false and nothing material is concealed therefrom.;