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[2016] 2 S.C.R. 902
STATE OF KARNATAKA
v.
COMMON CAUSE AND ORS. ETC. ETC.
(Review Petition (C) Nos.1879-1881 of2015)
MARCH 18, 2016
[RANJAN GOGOi AND PINAKI CHANDRA GROSE, JJ.]
Public Interest Litigation - Governmem advertisements -
Publication of photographs of functionaries - Modification in the
earlier order permitting publication of photographs of President.
C Prime Minister and Chief Justice of the country in the Government
Advertisements - Permission extended to publish pholographs of
the Governors and the Chief Ministers of the Stale and Ministers -
Review.
CIVIL APPELLATE JURISDICTION: Review Petition (C) Nos.
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1879-1881 of2015 in W. P. (c) Nos. 13/2003, 197/2004 & 302/2012.
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G
H
WITH
REVIEW PETITION (C) NO. 1876-1877 OF 2015 IN
W. P. (C) NO. 197 OF 2004
REVIEW PETITION (C) NO. 1834 OF 2015 IN W. P.
(C) NO. 197 OF 2004
REVIEW PETITION (C) NO. 2703-2705 OF 2015 IN
W. P. (C) NOS. 13/2003, 197 /2004 & 302/2012
REVIEW PETITION (C) NO. 3191-3193 OF 2015 IN
W. P.(C)NOS. 13/2003, 197/2004,&302/2012
REVIEW PETITION (C) NO. 3275-3277 OF 2015 IN
. W. P. (C) NOS. 13/2003, 197 /2004, & 302/2012
REVIEW PETITION (C) NO. 3259 OF 2015 IN W. P.
(C) NO. 197/2004
REVIEW PETITION (C) NO. 3674-3676 OF 2015 IN
W. P. (C) NOS. 13/2003, 197/2004, & 302/2012
REVIEW PETITION (C) NOS. 123-125 OF 2016 IN
W. P. (C) NOS. 13/2003, l 97 /2004, & 302/2012
From the Judgment and Order dated 13.05.2015 of the Hon 'ble
902
STATE OF KARNATAKA v. COMMON CAUSE AND ORS.
903
ETC. ETC.
Court in Writ Petition (C) No. 13 of2003 with Writ Petition (C) No. 197
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of2004 and Writ Petition (C) No. 302 of2012.
Mukul Rohatgi, AG, Madhu Sudan Naik, Adv.Gen. C. D. Singh,
Addi. Adv .. Gen. Krishna Sarma, S.S. Shamshery, AAGs, T.R.
Andhiyarujina, Kailash Vasdev, Kapil Sibal, Rakesh Dwivedi, Dinesh
Dwi,·edi, Gopal Jain, Vikas Singh, Sr. Advs: Subramonium Prasad, Sr.
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.Adv.AAG, Joseph Aristotle S., Mrs. PriyaAristotle, M.B. Elakkumanan,
Soumitra G. Chaudhuri, Umraon Singh Rawat, Parijat Sinha, Ms.
Meenakshi Shanna, Navnit Kumar, Ms. Bamali Das, Ms. Vartika Walia,
(for Mis Corporate Law Group), M. Yogesh Kanna, Jayant Patel, Prateek
Dwivedi, Krishan Mishra, Yasharth Kant, Abhisth Kumar, Manish S.
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Srivastava, Nishant Singh, Abhishek Kumar Singh, Sanjeeb Panigrahi,
Mr./Ms. Stephanie Sonanane, Prajnashree Purohit, Prashant Bhushan,
Roh it Kumar Singh, 0. Kuttan, Ramesh K. Mishra, Ms. Meera Bhatia,
Balraj Dewan, Ms. Vinita, M. M. Kashyap, Shalinder Saini, D.S. Mahra,
Ms. Madhavi Divan, Ms. Nidhi Khanna, ShreekantN. Terdal, Sandeepan
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Pathak, Ms. Saumya Kalra, Ms. Shashi Juneja, K. V. Mohan, V. Tiwari,
Siddhartha Dave, Chirag M. Shroff, Rohit Kumar, Siddharth Bhatnagar,
Sidharth Mohan, Ms. Garima Tiwari, Nirnimesh'Dube, Amit Sharma,
Ms. S. Spandana Reddy, lshu Prayas, Harshvardhan Singh Rathore,
Ms. Ruchi Kohli, Aman Panwar, Mudit Gupta, L.R. Singh, Advs. for the
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appearing parties.
Petitioner-in-person
The following Order of the Court was delivered
ORDER
I. We have heard the learned counsels for all the contesting parties.
Upon due consideration, we review our judgment dated 13'" May,2015
passed in Writ Petition (Civil) No.13 of2003, Writ Petition (Civil) No.197
of2004 and Writ Petition (Civil) No.302of2012 to the extent indicated
below:
(i)
The exception carved out in paragraph 23 of the aforesaid
judgment dated 13•" May, 2Q 15 pennitting the publication of
the photographs of the President, Prime Minister and Chief
Justice of the country, subject to the said authorities
themselves deciding the question, is now extended to the
Governors and the Chief Ministers of the States.
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904
SUPREME COURT REPORTS
[2016] 2 S.C.R.
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(ii)
In lieu of the photograph of the Prime Minister, the
photograph of the Departmental (Cabinet) Minister/Minister
In-charge of the concerned Ministry may be published, if
so desired.
(iii) In the States, similarly, the photograph of the Departmental
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(Cabinet) Minister/Minister In-charge in lieu of the
photograph of the Chief Minister may be published, if so
desired.
(iv) All othe~ observations/directions in the aforesaid judgment
·dated 13'' May, 20 I 5 shall continue to remain in force subject
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to.the above modification.
2. The review petitions are disposed of in the above terms.
Nidhi Jain
ReYie\Y Petitions are disposed of.
Lex