The division bench of Hemant Gupta and Vikram Nath, JJ. has upheld the constitutional validity of Haryana Sikh Gurdwara (Management) Act 2014 (2014 Act) on 20.09.2022.
The Petitioner herein, an elected representative of Shiromani Gurdwara Prabandhak Committee (SGPC), alleged that the 2014 Act enacted to provide for the better administration of certain Sikh Gurdwaras and other connected matters, was violative of the Sikh Gurdwara Act 1925, the State Reorganisation Act, 1956, the Punjab Reorganisation Act 1966 as well as the Inter-State Corporation Act, 1957. The Petitioner has also alleged violation of fundamental rights guaranteed under Article 25 and 26 of the Constitution of India.
[Harbhajan Singh v. State of Haryana, Writ Petition (C) No. 735 of 2014, decided on 20.09.2022]
Read the complete brief HERE
https://www.scconline.com/blog/post/2022/09/21/supreme-court-constitutionality-haryana-sikh-gurdwara-management-act-2014-sikh-gurdwaras-sikh-gurdwaras-act-1925-article-246-of-constitution-schedule-vii-entry-32-entry-28-entry-44-section-72-of-pun/
