Supreme Court: In the landmark verdict, the 9-judge Constitution bench has declared that the Right to Privacy is a part of Article 21 & Part III of the Constitution. CJI Khehar, who had not authored the unanimous judgment but read it before a jampacked courtroom, said that MP Sharma case, Kharak Singh Case & any other judgments that say that privacy is not a fundamental right are overruled.
The bench of J.S. Khehar, CJ and J. Chelameswar, S.A. Bobde, R.K. Agrawal, R.F. Nariman, A.M. Sapre, Dr. D.Y. Chandrachud, S.K. Kaul and S.A. Nazeer, JJ is hearing the issue of ‘right to privacy’ being a part of fundamental rights or not after the 5-judge bench of J.S. Khehar, CJ and J Chelameswar, SA Bobde, DY Chandrachud & S.A. Nazeer, JJ said that in the light of the rulings by the 8-judge and 6-judge benches in M.P. Sharma v. Satish Chandra and Kharak Singh v. State of U.P., holding that Right to Privacy is not a fundamental right, a larger bench needs to decide the issue.
Read the highlights of the hearing, here.
Read the details from the hearing, here.
Detailed report to follow.
Good decision