RAMESHWAR PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr P. S. Narasimha, learned counsel for the petitioner in Writ Petition (C) No. 353 of 2005, made his submissions from 10. 30 a. m. to 10. 40 a. m. Mr soli J. Sorabjee, learned Senior Counsel for the petitioners in Writ Petition (C) No. 257 of 2005, made his submissions for five minutes. Thereafter, Mr viplav Sharma, petitioner in person in Writ Petition (C) No. 258 of 2005, thereafter resumed his submissions and concluded at 12.20 p. m. Thereafter, mr Milon K. Banerji, learned Attorney General, made his submissions till 1. 00 p. m. Mr Gopal Subramanium, learned Additional Solicitor General, appearing for the Union of India, thereafter made his submissions till 3. 00 p. m.

(2.) Hearing concluded. Orders reserved.

(3.) In terms of the signed order', the Court, while giving brief reasons, accepted the submissions of the learned Attorney General and the learned additional Solicitor General that this Court may not issue notice to the governor, and stated that it will give detailed reasons later.