POCHINCHARLA RADHAKRISHNA Vs. RAM NAIK

JUDGEMENT

(1.) This writ petition is filed by an advocate of this Court as party-in-person praying this Court to issue a writ or order or direction particularly one in the nature of a writ of quo-warranto restraining the first respondent from functioning as Union Minister for Petroleum, Government of India, in the interests of justice and seeks such other orders as the Court may deem fit and proper in the circumstances of the case.

(2.) The three respondents in the writ petition are (1) Mr. Ram Naik, Petroleum Minister, Ministry of Petroleum, Union of India, New Delhi, (2) Ministry of Petroleum, Union of India, New Delhi, represented by its Secretary; and (3) Hon'ble Prime Minister of India, New Delhi.

(3.) When this writ petition is presented in the Registry, office had taken several objections as to the maintainability of this writ petition including maintainability against the third respondent-Hon'ble Prime Minister of India. At the instance of the petitioner/party-in-person, the matter is placed before us on 19-8-2002 under the caption "for orders of the Court" for hearing the party-in-person on the objections raised by the Registry. On 19-8-2002, we granted time to the party-in-person desiring to hear on the objections raised by the Registry. Sri C. V. Ramulu, learned senior Central Government Standing Counsel took notice on behalf of the second and third respondents. We have also informed the petitioner/party-in-person our desire to hear the writ petition on merits at the stage of hearing the objections raised by the Registry and directed the matter to be posted on 21-8-2002. The matter was finally heard on 26-8-2002 and reserved for judgment on that day.