Supreme Court: The Division Bench of CJI BR Gavai and AG Masih, J. reserved the judgment on the plea seeking stay on the Waqf (Amendment) Act, 2025, after hearing lengthy submissions for three days.
On 05-04-2025, the President gave assent to the Waqf (Amendment) Bill, 2025 to amend the Waqf Act, 1995.
For a detailed report on the Amendment Act, refer to: Waqf (Amendment) Bill receives President’s assent; Waqf Act, 1995 will now be known as UMEED Act, 1995.
Source: Press
