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Aadhaar Hearing [Day 10]: My primary status is that of a citizen, not of an Aadhaar Card holder: Kapil Sibal

As the final hearing in the Aadhaar matter approached it’s 10th day, Senior Advocate Kapil Sibal concluded his submissions before the 5-judge bench of Dipak Misra, CJ and Dr. AK Sikri, AM Khanwilkar, Dr. DY Chandrachud and Ashok Bhushan, JJ. Senior Advocate Gopal Subramanian began his submissions in the second session of Day 10 of the Aadhaar hearing. Below are the highlights from Day 10 of the hearing:

Senior Advocate Kapil Sibal’s submissions: 

Discussion on biometric database:

Discussion on ‘Information is power’:

Discussion on voluntary nature provided in section 3 of Aadhaar Act, 2016 but says that it is actually mandatory:

Discussion on concentration of information in a single entity:

Discussion on proportionality: 

Discussion on the national register of citizens:

Discussion between the Bench and Kapil Sibal:

Senior Advocate Gopal Subramaniam’s submissions: 

Gopal Subramaniam will continue his arguments on Thursday.

To read the highlights from Senior Advocate Kapil Sibal’s arguments, click here and here.

Looking for the detailed submissions of Senior Advocate Shyam Divan? Read the highlights from Day 1Day 2, Day 3, Day 4 , Day 5, Day 6 and Day 7 of the hearing.

Source: twitter.com/gautambhatia88 and twitter.com/SFLCin

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