Our Permanent Mission in Geneva was informed yesterday evening by the UN High Commissioner for Human Rights that her Office had filed an Intervention Application in the Supreme Court of India in respect to the 2019 Citizenship Amendment Act (CAA).
2. The Citizenship Amendment Act is an internal matter of India and concerns the sovereign right of the Indian Parliament to make laws. We strongly believe that no foreign party has any locus standi on issues pertaining to India’s sovereignty.
3. We are clear that the CAA is constitutionally valid and complies with all requirements of our constitutional values. It is reflective of our long-standing national commitment in respect of human rights issues arising from the tragedy of the Partition of India.
4. India is a democratic country governed by the rule of law. We all have the utmost respect for and full trust in our independent judiciary. We are confident that our sound and legally sustainable position would be vindicated by the Hon’ble Supreme Court.
Press Note dt. 03-03-2020
[Ministry of External Affairs]