- (1.) Heard Sri Asok Pande, who is one of the Petitioners, Sri G.E. Vahanvati, learned Attorney General for India, Dr. Ashok Nigam, Additional Solicitor General of India, Sri I.H. Farooqui, Assistant Solicitor General of India for the Respondents and Sri C.B. Pandey, as Intervenor.
(2.) This writ petition in the style of Public Interest Litigation challenges the resolution of the Government of India of April 8, 2011 issued by the Ministry of Law and Justice (for short, MoLJ) by which a Joint Drafting Committee for the purpose of drafting the Lok Pal Bill was constituted comprising five nominees of the Government of India and five nominees of Sri Anna Hazare (including himself). Challenge to the Resolution constituting the Joint Drafting Committee has been principally made on the following grounds: 1. that the impugned resolution is beyond any lawful provision and is completely extra-constitutional; 2. that it is settled that law-making is purely legislative act and, therefore, public inclusion is not valid;
(3.) that public-private-partnership in law making is not recognized and, therefore, any such attempt is ultra vires the Constitution;;