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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

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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  

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.   

(ii) 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.

(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  

aforesaid  judgment  dated  13th 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.