Supreme Court - Daily Orders
Jamat E Islami Hind Kerala Chapter vs Union Of India on 5 September, 2022
Bench: D.Y. Chandrachud, Hima Kohli
ITEM NO.60 COURT NO.2 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.116/2021
JAMAT E ISLAMI HIND KERALA CHAPTER Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
Date : 05-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Jaimon Andrews, Adv.
Mr. Ameedn Hassan, Adv.
Piyo Harold Jaimon, Adv.
Mr. Himinder Lal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 There is no reason to add to the number of petitions which are already pending under Article 32 of the Constitution for challenging the constitutional validity of the Constitution 103rd Amendment Act. However, the petitioner is granted liberty to file an application for intervention in the pending proceedings.
2 The Petition is disposed of with the liberty granted in the above terms.
3 Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by CHETAN KUMAR(CHETAN KUMAR) (SAROJ KUMARI GAUR) Date: 2022.09.05 18:08:03 IST Reason: A.R.-cum-P.S. Court Master