J JAYALALITHA Vs. M CHENNA REDDY

JUDGEMENT

(1.) Having heard learned counsel, we are of the view that an issue of constitutional importance is raised in these matters and they should be heard by a bench of 5 learned Judges.

(2.) Shortly put, the submission on behalf of the Chief Minister of the State of Tamil Nadu and the State of Tamil Nadu is that the governor of the State was not the appropriate authority to grant sanction for the prosecution of the Chief Minister under the provisions of Section 197 of the Code of Criminal Procedure and Section 19 of the Prevention of Corruption Act, and thart, assuming that he was, he was not entitled to ecide whether or not to grant sanction only upon the basis of his discretion: he could do so only upon the advice of the council of Ministers other than the Chief Minister.

(3.) A decision is sought upon this issue also by the states other than the State of Tamil Nadu.