CITIZEN RIGHTS PROTECTION FORUM Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this petition filed under Articles 226 and 227 of the Constitution of India, the petitioner, "Citizen Rights Protection Forum", a Society registered under the Societies Registration Act, has prayed for the following reliefs:

(2.) DETAILED arguments were heard yesterday and today from both the sides. Vide order passed on 3rd August, 2005, with the agreement and consent of the parties, this case was directed to be listed yesterday for final disposal. It was accordingly heard in part yesterday and was kept for today for continuation of arguments and for production and the perusal of the original record.

(3.) EVEN though a large number of contentious issues were raised before us by the petitioner touching upon the interpretation of Article 164 of the Constitution of India as amended by the Constitution (Ninety first Amendment) Act, 2003, and the scope and applicability of Article 191 of the Constitution and based thereupon the vires of Section 3(d) of the Himachal' Pradesh Legislative Assembly Members (Removal of Dis qualifications) Act, 1971, in view of the order that we propose to pass in this case, we wish to observe that we have not gone into any question relating to the interpretation or applicability of Article 164(1A) of the Constitution of India, or the applicability and scope of Article 191 or that matter the vires of Section 3(d) of the aforesaid 1971 Act on the touchstone of Article 191.