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Citizenship (Amendment) Act row | SC issues notice to Centre; No stay on the implementation of the Act

Supreme Court: The 3-judge bench of SA Bobde, CJ and BR Gavai and Surya Kant, JJ has issued notice to Centre on a batch of pleas challenging the Citizenship (Amendment) Act, 2019. The Court has, however, refused to stay the implementation of the Citizenship (Amendment) Act, 2019. It said that it will hear the petitions on January 22, 2020.

Yesterday, the Court had refused to intervene in the incidents involving the violence taking place at the Jamia Milia University and the Aligarh Muslim University as an outcome of the passing of the Citizenship Amendment Act, the bench headed by CJI SA Bobde has asked the petitioners to approach the High Courts first. The Court said,

“We don’t want to spend time knowing facts, you should go to courts below first.”

The Court also said that since the incidents have taken place at various places, one inquiry cannot be ordered in these cases. Asking the petitioners to approach the High Courts, the Court said the High Court would not only be at liberty to pass orders on arrests and medical assistance, they will also be at liberty to order inquiries.


**READ THE ACT HERE: Citizenship (Amendment) Act, 2019

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