Supreme Court of India
State Of Karnataka vs Common Cause And Ors.Etc. Etc on 18 March, 2016
Equivalent citations: AIR 2016 SC 1437, 2016 (13) SCC 639, 2017 AJR 682, (2016) 1 WLC(SC)CVL 667, (2016) 3 ALL WC 2652, (2016) 3 SCALE 346, AIR 2016 SC (CIV) 1482, AIR 2016 SUPREME COURT 1437, 2017 (1) AJR 682 AIR 2016 SC (CIVIL) 1482, AIR 2016 SC (CIVIL) 1482
Bench: Pinaki Chandra Ghose, Ranjan Gogoi
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
REVIEW PETITION (C) NOS.1879-1881/2015
IN
WRIT PETITION (C) NOS.13/2003, 197/2004 & 302/2012
STATE OF KARNATAKA ...PETITIONER
VERSUS
COMMON CAUSE AND ORS.ETC. ETC. ...RESPONDENTS
WITH
R.P.(C) NO.1876-1877/2015 IN W.P.(C) NO.197/2004, R.P.(C) NO.1834/2015 IN
W.P.(C) NO.197/2004, R.P.(C) NOS.2703-2705/2015 IN W.P.(C) NOS.13/2003,
197/2004 & 302/2012, R.P.(C) NOS.3191-3193/2015 IN W.P. (C) NOS.13/2003,
197/2004 & 302/2012, R.P.(C) NOS.3275-3277/2015 IN W.P. (C). NOS.13/2003,
197/2004 & 302/2012, R.P.(C) NO.3259/2015 IN W.P.(C) NO.197/2004, R.P.(C)
NOS.3674-3676/2015 IN W.P. (C) NOS.13/2003, 197/2004 & 302/2012, R.P.(C)
NOS.123-125/2016 IN W.P.(C) NOS.13/2003, 197/2004 & 302/2012.
O R D E R
1. We have heard the learned counsels for all the contesting parties. Upon due consideration, we review our judgment dated 13th May, 2015 passed in Writ Petition (Civil) No.13 of 2003, Writ Petition (Civil) No.197 of 2004 and Writ Petition (Civil) No.302 of 2012 to the extent indicated below:
The exception carved out in paragraph 23 of the aforesaid judgment dated 13th May, 2015 permitting the publication of the photographs of the President, Prime Minister and Chief Justice of the country, subject to the said authorities themselves deciding the question, is now extended to the Governors and the Chief Ministers of the States.
In lieu of the photograph of the Prime Minister, the photograph of the Departmental (Cabinet) Minister/Minister In-charge of the concerned Ministry may be published, if so desired.
In the States, similarly, the photograph of the Departmental (Cabinet) Minister/Minister In-charge in lieu of the photograph of the Chief Minister may be published, if so desired.
All other observations/directions in the aforesaid judgment dated 13th May, 2015 shall continue to remain in force subject to the above modification.
2. The review petitions are disposed of in the above terms.
........................................,J. (RANJAN GOGOI) .......................................,J.
(PINAKI CHANDRA GHOSE) NEW DELHI;
MARCH 18, 2016.