Supreme Court: A 5-judge bench of NV Ramana, SK Kaul, R. Subhash Reddy, BR Gavai and Surya Kant, JJ will begin hearing the plea challenging the abrogation of Article 370 of the Constitution from tomorrow.
Advocate Manohar Lal 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. Sharma, in his petition, claimed that the gazette notification was “illegal” and “unconstitutional”.
Earlier, the bench of NV Ramana and Ajay Rastogi, JJ had refused to give urgent hearing to the plea challenging the abrogation of Article 370 of the Constitution.
Sharma had mentioned the matter before the bench and said it may be raised by Pakistan in the United Nations. On this Justice Ramana had said,
“What are you saying? Can UN stay our amendments?”
On August 5, 2019, the Central Government had abrogated the Articles 370 and 35A of the Constitution of India and the Parliament had passed the Jammu and Kashmir (Reorganization) Act, 2019, bifurcating the state into two Union Territories – Jammu and Kashmir with legislature and Ladakh without one.
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