Supreme Court: The Bench of A.M. Khanwilkar and Navin Sinha, JJ adjourned the hearing on petitions against Centre’s decision making Aadhaar mandatory for certain Schemes, to 27.06.2017. Taking note of the fact that there were other petitions seeking similar reliefs, the Court said that it was appropriate that all the applications involving overlapping issues were heard together analogously to avoid multiplicity of hearing on the same subject matter. The bench, hence, listed the matter on 27.06.2017 subject to the availability of the Bench, on which date all aspects would be considered appropriately.
Earlier Justice L. Nageswara Rao had recused himself from the matter which was to be taken up on 17.05.2017 initially by the vacation bench of L. Nageswara Rao and Navin Sinha, JJ on account of him appearing as ASG in the matter earlier.
On 09.05.2017, Senior Advocate Shyam Divan had urged the Court that some urgent orders are required on the interim prayers made by the petitioners, as enrollment under Aadhaar in respect of certain welfare schemes is required by 30th June, 2017 . He said that as per the orders dated August 11, 2015 passed in K.S. Puttaswamy v. UOI, (2015) 8 SCC 735 wherein the Court observed that having regard to the importance of the matter, it is desirable that the matters be heard at the earliest. [Shantha Sinha v. Union of India, Writ Petition (Civil) No.342/2017, order dated 19.05.2017]