The above transferred cases which were borne out of the writ petitions filed by V. Sriharan @ Murugan, T. Suthendraraja @ Santhan and A.G. Perarivalan @ Arivu in the Madras High Court ... and which got transferred to this Court under Article 139A of the Constitution of India raise vital issues pertaining to violation of fundamental rights of death row convicts ensuing from inordinate delay caused at the hands of executive in deciding the mercy petitions filed under Article 72/161 of the Constitution. In all the writ petitions, the petitioners prayed for a writ of declaration declaring that the execution of the sentence of death, pursuant to the letter No. F.No.14/1/1999-Judicial Cell dated 12.08.2011 issued by the Union of India, is unconstitutional and thus sought for commutation of the sentence of death to imprisonment for life.