- (1.) Heard learned senior counsel for the petitioner
(2.) The petitioner has approached this Court by seeking the following prayers: "a) take appropriate steps to implement the Justice Verma Committee Report (1999) on effectuation of fundamental duties (Annexure-1); b) implement the recommendations of National Commission to Review the Working of the Constitution (Justice Venkatachaliah Commission) on fundamental duties (Annexure-2); c) take such other steps as this Hon'ble Court may deem fit for effectuation for fundamental duties and allow the cost of petition to petitioner."
(3.) We are of the view, that the prayers, which the petitioner desire to effectuate, through the exercise of authority vested in this Court, under Article of the Constitution of India, are indeed the prerogative of the executive, and legislative functioning of the respective authorities.;