HEMANT BABURAO PATIL Vs. UOI

JUDGEMENT

(1.) The petitioner No.1, President of National Anti Corruption Public Power, a registered association and an NGO and the association, the petitioner No.2 herein, have preferred this public interest writ petition with the following reliefs:

(2.) It is averred in the petition that the respondent No.5 Sh.Anna Hazare is not suitable to be a member of the drafting committee which has come into existence by virtue of the resolution dated 8.4.2011 issued by the Ministry of Law and Justice.

(3.) The resolution reads as follows: