The need for amendment of Article 226 having been accepted on all hands, the only question that now remains to be considered is the form which the amendment should take. With a view to bring about a suitable amendment in Article 226, two Members of Parliament, Shri C. R. Pattabhi Raman and Shri C. R. Narasimhan, moved their Bills (Bill Nos. 9 of 1961 and 24 of 1961, respectively) in the Lok Sabha. The Bills were discussed in the Lok Sabha on 24-3-1961, 5-8-1961, 18-8-1961 and 1-9-1961. Both the Bills proposed addition of a proviso to Article 226. Shri C. R. Pattabhi Raman’s proviso was in the following words : — “Provided that nothing in this article shall be deemed to preclude a High Court within whose jurisdiction any cause of action arises from issuing to the Government of India any such direction, order or writ merely on the ground that the seat of that Government is not within the territories in relation to which the High Court exercises jurisd ....