Supreme Court: The bench of NV Ramana and Ajay Rastogi, JJ has refused to give urgent hearing to the plea challenging the abrogation of Article 370 of the Constitution.
Advocate Manohar Lal Sharma, who had filed the plea before the Supreme Court, had mentioned the matter before the bench and said it may be raised by Pakistan in the United Nations. On this Justice Ramana said,
“What are you saying? Can UN stay our amendments?”
Sharma had moved the Court seeking quashing of the Union Of India’s Gazette notification of August 5, 2019 for amending Article 367 of the Constitution pertaining to Presidential order on Article 370. The court asked Sharma to mention his matter before the appropriate bench–the CJI bench–which would pass appropriate orders on his petition. Sharma, in his petition, claimed that the gazette notification was “illegal” and “unconstitutional”.
In another plea filed by activist Tehseen Poonawalla, the Court again refused urgent hearing on a petition seeking withdrawal of curfew, blocking of phone lines, Internet, news channels and other restrictions in Jammu and Kashmir. The plea also sought an immediate release of political leaders from the illegal custody in Jammu and Kashmir. The Court said that the matter would be placed before Chief Justice Ranjan Gogoi for listing.
(Source: ANI)
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