Corrigendum
(1994) 3 SCC 1—S.R. Bommai v. Union of India
Para 110 is corrected as follows:
At page 122b
for
“…the question which emerges is what is the legal consequence of the actions taken by the President, (a) if the Proclamation is valid, yet, it is approved by both Houses of Parliament; (b) if the Proclamation is invalid and not approved by either or both Houses of Parliament; and (c) if the Proclamation is valid but not approved by either or both Houses of Parliament.”
read
“…the question which emerges is what is the legal consequence of the actions taken by the President, (a) if the Proclamation is invalid, yet, it is approved by both Houses of Parliament; (b) if the Proclamation is invalid and not approved by either or both Houses of Parliament; and (c) if the Proclamation is valid but not approved by either or both Houses of Parliament.”
