Constitution of India – Right of the person to die with dignity – Advanced directives – Application seeking clarification of the judgment in Common Cause (A Registered Society) v. Union of India (2018) 5 SCC 1: [2018] 6 SCR 1 – In the said writ petition, the Court was concerned with the question as to whether even in the absence of Advance Directives, when a person is faced with a medical condition with no hope of recovery and is continued on life support system/ medicines, support system should be withdrawn – Thereafter, the Court proceeded to lay down the directives – Now, application filed seeking clarifications – The reason for approaching the Court again is the actual working of the directions, insurmountable obstacles are being posed – Keeping in view the concerns of the parties, the directions contained in paragraphs 198 to 199 are modified/deleted – Miscellaneous application disposed of.