PRAN NATH LEKHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, a practicing lawyer of this Court, has filed this petition, inter alia, praying as under: -

(2.) THE petitioner read out para 33 of the reported decision in the case of Kihoto Hollohan v. Zachillhu, : 1992 (2) SCC 651, which reads as under:

(3.) THE petitioner also relied upon Annexure -P6 at Page 51 were the Hon'ble Minister for State for External Affairs answered as under: -