- (1.) None appears for the petitioners.
(2.) Regard being had to the lis put forth, we do not intend to further adjourn the matter.
(3.) The writ petition preferred under Article 32 of the Constitution, if we allow ourselves to say so, is absolutely the product of disgruntled minds obsessed with their own litigation. They have imagined situations which are beyond realm of any kind of justiciability. The Constitution Bench of this Court in Rameshwar Prasad and Ors. v. Union of India and Ors. [(2006) 2 SCC 1] has clearly held that the President of India cannot be arrayed as a party to the litigation. Despite the said pronouncement, the petitioners being emboldened by some kind of imaginative faculty have described the President as Respondent No.1.;