Report No. 216

Chapter III

Views of Judges, Senior Advocates, High Court Advocates' Associations on the proposal to amend article 348 of the Constitution of India

The Chairman of the Law Commission addressed letters to some of the retired Chief Justices and Judges of the Supreme Court of India, Senior Advocates from different parts of India and also from the different Bar Associations in different States. In response to the letter regarding recommendations of the Committee of Parliament on Official Language, the Law Commission has received written responses from the following:-

Judges

(1) Hon'ble Mr. Justice Y.V. Chandrachud, Former Chief Justice of India.

(2) Hon'ble Mr. Justice S. Natarajan

(3) Hon'ble Mr. Justice K.T. Thomas

(4) Hon'ble Mr. Justice V.R. Krishna Iyer

(5) Hon'ble Mr. Justice B.N. Srikrishna

(6) Hon'ble Mr. Justice M.N. Venkatachaliah

(7) Hon'ble Mr. Justice K. Jagannatha Shetty

(8) Hon'ble Mr. Justice B.P. Jeevan Reddy

(9) Hon'ble Mr. Justice A.M. Ahmadi

(10) Hon'ble Mr. Justice N. Santosh Hegde

(11) Hon'ble Mr. Justice SSM Quadri

(12) Hon'ble Mr. Justice K.S. Paripoornan

(13) Dr. Justice V.S. Malimath