Supreme Court - Daily Orders
Unique Identification Authority Of ... vs Central Bureau Of Investigation on 24 March, 2014
4
ITEM NO.57 COURT NO.4 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl) No(s).2524/2014
(From the judgement and order dated 26/02/2014 in CRLWP No.10/2014, of The
HIGH COURT OF BOMBAY AT PANAJI)
UNIQUE IDENTIFICATION AUTH.OF INDIA &ANR Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(With appln. for exemption from filing c/c of the impugned Judgment and
office report)
Date: 24/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr.Mohan Parasaran, SG
Mr.Rakesh Khanna, ASG
Mr. Zohen Hossain, Adv.
Mr. Alok Mishra, Adv.
Mr. D.S. Mahra,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice.
In addition to normal mode of service, dasti service, is permitted.
Operation of the impugned order shall remain stayed.
In the meanwhile, the present petitioner is restrained from transferring any biometric information of any person who has been allotted the Aadhaar number to any other agency without his consent in writing.
..2/-
:2:More so, no person shall be deprived of any service for want of Aadhaar number in case he/she is otherwise eligible/entitled. All the authorities are directed to modify their forms/circulars/likes so as to not compulsorily require the Aadhaar number in order to meet the requirement of the interim order passed by this Court forthwith.
Tag and list the matter with main matter i.e. WP(C) No.494/2012.
[Usha Bhardwaj] [M.S. Negi]
A.R.-cum-P.S. Assistant Registrar