Karnataka High Court: While dealing with a writ petition challenging the demonetisation of the currency notes of Rs. 500 and Rs. 1000 denominations, the Division Bench comprising of Subhro Kamal Mukherjee, CJ. and Budihal R.B., J. failed to find any merit in the petition and therefore, dismissed it accordingly.
The petitioner has challenged the demonetisation on three grounds: there is no reasonable classification in demonetising the currency notes of Rs. 500 and Rs. 1000 denominations only; the people who are not computer savvy are facing difficulties; and the notification was issued without giving any intimation to the general public. The Court observed that demonetisation was a necessary step to tackle with the problem of fake currency notes, and people who had unaccounted money would only suffer from this step. It also observed that the initial problems due to demonetisation would not last long. The Court, thus, rejected the petition for lack of merit. [Mohammed Haroon Rasheed v. Union of India, Writ Petition No. 58157 of 2016, decided on November 11, 2016]