Full Judgment Text
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
| TITION ( | C) NO | S.1 | 879-1881/2 | |
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.
JUDGMENT
O R D E R
1. We have heard the learned counsels for all the
contesting parties. Upon due consideration, we review our
th
judgment dated 13 May, 2015 passed in Writ Petition
(Civil) No.13 of 2003, Writ Petition (Civil) No.197 of 2004
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and Writ Petition (Civil) No.302 of 2012 to the extent
indicated below:
(i) The exception carved out in paragraph 23 of
th
the aforesaid judgment dated 13 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.
(ii) In lieu of the photograph of the Prime
Minister, the photograph of the
Departmental (Cabinet) Minister/Minister
JUDGMENT
In-charge of the concerned Ministry may be
published, if so desired.
(iii) 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.
(iv) All other observations/directions in the
th
aforesaid judgment dated 13 May, 2015
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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.
JUDGMENT
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