MANOHAR LAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Mr. Manohar Lal Sharma petitioner in person and Mr. Goolam E. Vahanvati, learned Attorney General. We have also heard Mr. Vikramjit Banerjee, learned counsel for the intervenor Swadeshi Jagaran Foundation in I.A. No. 2 of 2012.

(2.) Mr. Manohar Lal Sharma petitioner in person prays for withdrawal of the rejoinder-affidavit in its entirety in view of the objectionable statements contained therein. We allow him to do so. It is directed that no part of the rejoinder-affidavit shall be treated as part of the record.

(3.) In the Writ Petition, the petitioner has prayed for quashing Press Note Nos. 4,5,6,7 and 8 of (2012 Series) dated 20th September, 2012 being unconstitutional and without any authority of law.