R RAJAGOPAL Vs. U O I

JUDGEMENT

(1.) At this stage, after the hearing has proceeded for some time, Mr. Salve, learned counsel for the Election Commission of India, makes the following statement, on instructions:

(2.) The Election Commission of India had, out of deference to the views of the press council of India and some others, issued the guidelines dated 21/01/1998 and 20/08/1999. Now, having regard to what has transpired in court in the course of this day, the Election commission has decided to, and will recall the said guidelines in the course of the next day or two.

(3.) In view of this statement, these writ petitions and transferred cases do not survive for consideration and they are disposed of as such.