A SRINATH REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, who is a resident of Nalgonda District and is also said to be a member of the Law Society of England and Wales, and working as a Solicitor at london, United Kingdom, seeks to challenge 5th and 7th amendments to the constitution of India, where under, the proviso to Article 3 of the Constitution of India was amended. Petitioner also seeks restoration of proviso to Article 3, as it existed prior to 5th amendment i. e. before 24-12-1955. The petitioner further seeks that the word 'ascertain' in the said proviso be read and interpreted as 'taking consent' of the State Legislature.

(2.) WE have heard the petitioner who appeared as party-in-person and made his submissions elaborately. We have also heard the learned Assistant Solicitor general, appearing for the Union of India, who has opposed the present writ petition on various grounds.

(3.) ARTICLE 3 of the Constitution of India reads as follows: