As per the case facts, A.G. Perarivalan, a convict in a high-profile assassination case, appealed for release after serving a significant sentence. The central issue revolved around the Governor's prolonged ... inaction on his clemency petition, despite a recommendation for remission from the state government. The appeal sought his release, bypassing the Governor's delayed decision. The question arose whether the Supreme Court could exercise its extraordinary powers under Article 142 of the Constitution to order the release of a convict when the Governor had failed to act on the State Cabinet's recommendation for sentence remission. Finally, the Supreme Court, invoking its extraordinary powers under Article 142 of the Constitution, ordered the immediate release of the appellant. The Court found the Governor's inordinate delay in responding to the State Cabinet's recommendation for remission to be unconstitutional. It stressed that the Governor is constitutionally bound to act on the advice of the Council of Ministers in such matters, and that the delay constituted a violation of constitutional principles. The Court further affirmed that its authority under Article 142 is extensive enough to deliver complete justice in cases where executive inaction leads to prolonged incarceration, thus ensuring that justice is not unduly delayed.