Supreme Court - Daily Orders
Asaduddin Owaisi vs Union Of India on 17 April, 2025
Writ Petition (C) No. 269/2025 etc.
ITEM NO.39 COURT NO.1 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. 269/2025
ASADUDDIN OWAISI Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
FOR ADMISSION
IA No. 90396/2025 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 90399/2025 - EXEMPTION FROM FILING O.T.
IA No. 90397/2025 - INTERVENTION APPLICATION
IA No. 89994/2025 - INTERVENTION/IMPLEADMENT
IA No. 90398/2025 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 86885/2025 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES
IA No. 86879/2025 - STAY APPLICATION
WITH
W.P.(C) No. 283/2025 (X)
W.P.(C) No. 286/2025 (PIL-W)
FOR ADMISSION
W.P.(C) No. 276/2025 (X)
IA No. 88593/2025 - CLARIFICATION/DIRECTION
IA No. 90429/2025 - STAY APPLICATION
W.P.(C) No. 280/2025 (PIL-W)
IA No. 89571/2025 - STAY APPLICATION
W.P.(C) No. 278/2025 (X)
FOR ADMISSION
W.P.(C) No. 279/2025 (X)
FOR ADMISSION
W.P.(C) No. 290/2025 (X)
W.P.(C) No. 284/2025 (X)
FOR ADMISSION
W.P.(C) No. 289/2025 (PIL-W)
Signature Not Verified
Digitally signed by
babita pandey
Date: 2025.04.17
Date : 17-04-2025 These matters were called on for hearing today.
19:29:30 IST
Reason:
CORAM :
1
Writ Petition (C) No. 269/2025 etc.
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Pradeep Kumar Yadav, Adv.
Mr. Gopal Singh, Adv.
Ms. Anjale Kumari, Adv.
Mr. Ashwani Garg, Adv.
Mr. Tota Ram, Adv.
Mr. P Murugesan, Adv.
Mr. Sunil Kumar Srivastava, Adv.
Ms. Shweta Suman, Adv.
Mr. Ahmad Khan, Adv.
Mr. Sanjeev Malhotra, AOR
Mr. Zulfiker Ali P. S, AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Ms. Rupali Samuel, Adv.
Mr. Ibad Mushtaq, Adv.
Mr. Mustafa Khaddam Hussain, Adv.
Ms. Akanksha Rai, Adv.
Mr. Mujahid Ahmed, Adv.
Mr. Shahid Nadeem, Adv.
Ms. Gurneet Kaur, Adv.
Mr. Hasan Raza Khan, Adv.
Mr. Chander Uday Singh, Sr. Adv.
Mr. Rajiv Shakdher, Sr. Adv.
Mr. Adeel Ahmed, AOR
Mr. Mujeeb Ur Rahman, Adv.
Mr. Junaid Ansari, Adv.
Mr. Raja Chatterjee, Adv.
Ms. Taqdees Fatima, Adv.
Ms. Katyayani, Adv.
Mr. Piyush Sachdev, Adv.
Mr. Arshad Ayyub, Adv.
Mr. Mohd Ghouse Muddin Khan, Adv.
Mr. Karan Khetani, Adv.
Mr. Abdur Razzaque Bhuyan, Adv.
Mr. Jonathan Ivan Rajan, Adv.
Mr. Jahangir Iqbal, Adv.
Ms. Maithli Moondra, Adv.
Mr. Mohd Danish, Adv.
Mr. Nizam Pasha, Adv.
Mr. Lzafeer Ahmad B. F., AOR
Ms. Awstika Das, Adv.
2
Writ Petition (C) No. 269/2025 etc.
Mr. Mushtaq Salim, Adv.
Mr. Madhav Deepak, Adv.
Mr. Sidharth Kaushik, Adv.
Mr. Shubham Arun, Adv.
Mr. Arif Ali, Adv.
Mr. Sachin Dubey, Adv.
Ms. Fauzia Shakil, AOR
Mr. Ujjwal Singh, Adv.
Mr. Rahul Tomar, Adv.
Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. M R Shamshad, Sr. Adv.
Mr. Amit Bhandari, Adv.
Mr. Talha Abdul Rahman, AOR
Mr. Arijit Sarkar, Adv.
Mr. M Shaz Khan, Adv.
Mr. Faizan Ahmad, Adv.
Mr. Rafid Akhter, Adv.
Mr. Sudhanshu Tewari, Adv.
Ms. Priyansha Sharma, Adv.
Mr. Sarwar Raza, Adv.
Mr. M. R. Shamshad, Sr. Adv.
Mr. Wajeeh Shafiq, AOR
Mr. Vishwajeet Kumar, Adv.
Ms. Shaista Siddiqui, Adv.
Mr. Naman Jain, Adv.
Ms. Zeb Hasaan, Adv.
Mr. Tariq Adeeb, Adv.
For Respondent(s) Mr. Tushar Mehta, Solicitor General
Mr. K.M. Nataraj, A.S.G.
Mr. Vikramjit Banerjee, A.S.G.
Mr. S.D. Sanjay, A.S.G.
Ms. Aishwarya Bhati, A.S.G.
Mr. Raghavendra P.shankar, Adv.
Mr. K. Parmeshwaran, Adv.
Mr. Anil Kaushik, Adv.
Mr. P.V. Yogeswaran, Adv.
Mr. Karan Lahiri, Adv.
Mr. Kanu Agarwal, Adv.
Ms. Aastha Singh, Adv.
Mr. Gaurang Bhushan, Adv.
Ms. Sansriti Pathak, Adv.
Mr. Sudarshan Lamba, AOR
Mr. Tushar Mehta, Solicitor General
Mr. Prafulla Kumar Bharat, Advocate General
Ms. Ankita Sharma, AOR
3
Writ Petition (C) No. 269/2025 etc.
Mr. Vaibhav Yeshwant Kulkarni, AOR
Mr. Shridhar Pottraju, Sr. Adv.
Ms. Pratima Nain Lakra, AOR
Ms. Mahima Pandey, Adv.
Mr. Vikas Lakra, Adv.
Mr. Chandan Prajapati, Adv.
Mr. Aditya Sharma, Adv.
Mr. Shreeyas U Lalit, Adv.
Mr. Aakash Dixit, Adv.
Mr. Pallav Mongia, Adv.
Mr. Devesh Mohan, Adv.
Mr. Arvind Kumar, Adv.
Mr. Chand Qureshi, AOR
Mr. Mohit Yadav, Adv.
Dr. P.B. Reddy, Adv.
Ms. Patnam Shyla, Adv.
Ms. C.S. Hema, Adv.
Ms. Snehasree Lakkamaneni, Adv.
Ms. Arpana Soni, Adv.
Ms. Preeti Chauhan, Adv.
Mr. Barun Kumar Sinha, Adv.
Mrs. Pratibha Sinha, Adv.
Mr. Sneh Vardan, Adv.
Mr. Siddant Thakur, Adv.
Mr. Bhuwan Raj, AOR
Mrs. Manju Savita, Adv.
Mr. Himanshu Sood, Adv.
Mr. Anubhav Mehrotra, Adv.
Ms. Mrinal Gopal Elker, AOR
Mr. Farook M. Razack, Sr. Adv.
Mr. Rizwan Merchant, Adv.
Mr. Faisal Farook, Adv.
Mr. Shubail Farook, Adv.
Mr. Kshitij Kumar, Adv.
Mr. Ranjay Kumar Dubey, AOR
Mr. Chandrashekhar Singh, Adv.
Mr. Shashank Shekhar Singh, Adv.
Mr. Arjun D. Singh, Adv.
Mr. Gaichangpou Gangmei, Adv.
Mr. J. Prasad, Adv.
Mr. Yimyanger Longkumer, Adv.
Mr. Maitreya Mahaley, Adv.
Mr. Abhinav Singh, Adv.
4
Writ Petition (C) No. 269/2025 etc.
M/s. A G Veritas Law, AOR
Mr. Vikas Singh, Sr. Adv.
Ms. Vanshaja Shukla, AOR
Mr. Siddhant Yadav, Adv.
Mr. Ajay Bahuguna, Adv.
Mr. Pitambar Acharya, Advocate General
Mr. Maninder Singh, Sr. Adv.
Ms. Samapika Biswal, AOR
Ms. Soumya Sannidhanam, Adv.
Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Shiv Mangal Sharma, A.A.G.
Ms. Nidhi Jaswal, AOR
Mr. K. Parameshwar, Sr. Adv.
Mr. Shuvodeep Roy, AOR
Mr. Deepayan Dutta, Adv.
Mr. Saurabh Tripathi, Adv.
Mr. Arvind Datar, Sr. Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Abhikalp Pratap Singh, Adv.
Ms. Gayatri Agarwal, Adv.
Mr. Utkarsh Kumar, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Mr. Adarsh Dubey, Adv.
Mr. S. Guru Krishna Kumar, Sr. Adv.
Ms. C. Ankeeta Appanna, AOR
Ms. Madhura Chitnis, Adv.
Mr. Ranjit Kumar, Sr. Adv.
Mr. Subodh Pathak, Adv.
Mr. Amit Mishra, Adv.
Mr. Mitakshara Goyal, Adv.
Mr. Sudipto Sarkar, Adv.
Mr. Shriya Gilhotra, Adv.
Mr. Amit Sharma, Adv.
Mr. Yashraj Bundela, Adv.
Mr. Rahul G Tanwani, Adv.
Mr. Venkata Raghuvamsy D., AOR
Mr. Ranjit Kumar, Sr. Adv.
Mr. Akshay Amritanshu, AOR
Mr. Lokesh Sinhal, Sr. A.A.G.
5
Writ Petition (C) No. 269/2025 etc.
Ms. Drishti Rawal, Adv.
Ms. Pragya Upadhyay, Adv.
Ms. Drishti Saraf, Adv.
Mr. Nikunj Gupta, Adv.
Ms. Aakanksha, Adv.
Ms. Ishika Gupta, Adv.
Mr. Sarthak Arya, Adv.
Ms. Divya Jyoti Singh, AOR
Mr. Sadashiv, AOR
Mr. Pranav Kumar Srivastva, Adv.
Mr. Sachin Agarwal, Adv.
Mr. Prashant Andrew Leo, Adv.
Mr. Ashish Singh, Adv.
Mr. Ashish Pandey, Adv.
Mr. Devendra Kumar Gupta, Adv.
Ms. Vandana, Adv.
Mr. Nishant Sanjay Kumar Singh, Adv.
Ms. Pushpa Gupta, Adv.
Mr. Syed Shahid Hussain Rizvi, AOR
Mr. Tushar Mehta, Solicitor General
Mr. Kanu Agarwal, Adv.
Ms. Deepanwita Priyanka, AOR
Mr. Anuj Chaudhary, Adv.
Mr. Tushar Mehta, Solicitor General
Mr. Prafulla Kumar Bharat, Advocate General
Ms. Ankita Sharma, AOR
Mr. Muhammad Ali Khan, AAG
Mr. Omar Hod, Adv.
Ms. Eesha Bakshi, Adv.
Mr. Kamran Khan, Adv.
Mr. D.L. Chidananda, AOR
UPON hearing the counsel, the Court made the following
O R D E R
During the course of the hearing, Mr. Tushar Mehta, the learned Solicitor General, stated that the respondents would like to file a reply/response within a period of seven days from today. He assures this Court that till the next date of hearing, no 6 Writ Petition (C) No. 269/2025 etc. appointments would be made to the Central Waqf Council and the Waqf Boards in the States and the National Capital Territory of Delhi, under Sections 9 and 14 respectively of the principal Act, that is, the Unified Waqf Management, Empowerment, Efficiency and Development Act, 1995,1 as amended by the Waqf (Amendment) Act, 2025. He further states that if the Government of any State or the National Capital Territory of Delhi makes any such appointment(s), the same may be declared void.
It is also stated that till the next date of hearing, no Waqf, including a Waqf by user, whether declared by way of notification or by way of registration, shall be de-notified, nor will their character or status be changed.
We take these statements on record.
Rejoinder affidavit to the reply/response of the respondents may be filed within a period of five days from the date of its service.
It is agreed by the learned counsel for the petitioners that the following five writ petitions may be treated as lead cases:
S. No. Case No. Cause Title
1. W.P.(C) No. Arshad Madani v. Union of India
276/2025
2. W.P.(C) No. Muhammad Jameel Merchant v. Union
314/2025 of India
1 For short, “1995 Waqf Act”.
7
Writ Petition (C) No. 269/2025 etc.
3. W.P.(C) No. Mohammed Fazlurrahim & Anr. v.
284/2025 Union of India & Ors.
4. W.P.(C) No. Sheikh Noorul Hassan v. The Union
331/2025 of India & Ors.
5. W.P.(C) No. Asaduddin Owaisi v. Union of India
269/2025
The other writ petitions/matters will be treated as
intervention/impleadment applications filed in the aforesaid writ petitions.
The writ petitions challenging the 1995 Waqf Act and the amendments made therein in 2013 including W.P.(C) No. 353/2025 “Hari Shankar Jain and Anr. v. Union of India and Ors.” and W.P.(C) Diary No. 19103/2025 titled “Parul Khera v. Union of India and Ors.”, shall be separately shown in the cause list. As a special case, liberty is granted to the petitioners, who have filed writ petitions challenging the Waqf (Amendment) Act, 2025, to file their response to the said writ petitions. The Union of India, the State Governments and the Waqf Boards may file preliminary reply/response to these writ petitions within a period of seven days from today.
Rejoinder affidavit(s), if any, may be filed within five days after service of the preliminary reply/response. Both sides, that is, the petitioners and the respondents, have appointed Nodal Counsel for effecting service and for filing of 8 Writ Petition (C) No. 269/2025 etc. documents. The names and details of the Nodal Counsel are as under:
S.No. Name Email address Side
representing
1. Mr. Ejaz [email protected] Petitioners
Maqbool
2. Mr. Vishnu [email protected] Applicants
Shankar Jain
3. Mr. Kanu [email protected] Respondents
Agarwal
We clarify that the hearing fixed on the next date will be a preliminary hearing and, if required, interim orders will be passed.
The cause titles of the five writ petitions will read as follows:
S. Case No. Cause Title No. W.P.(C) No.
1. In Re: The Waqf (Amendment) Act, 2025 (1) 276/2025 W.P.(C) No.
2. In Re: The Waqf (Amendment) Act, 2025 (2) 314/2025 W.P.(C) No.
3. In Re: The Waqf (Amendment) Act, 2025 (3) 284/2025 W.P.(C) No.
4. In Re: The Waqf (Amendment) Act, 2025 (4) 331/2025 W.P.(C) No.
5. In Re: The Waqf (Amendment) Act, 2025 (5) 269/2025 Re-list on 05.05.2025 at 02.00 p.m. (BABITA PANDEY) (R.S. NARAYANAN) AR-CUM-PS ASSISTANT REGISTRAR 9