Supreme Court: The Bench comprising of CJ Ranjan Gogoi and R.F Nariman, A.M. Khanwilkar, Dr D.Y. Chandrachud and Indu Malhotra, JJ. will hear the review petitions in the Sabarimala Temple case against the decision allowing women’s entry in Sabarimala Temple tomorrow i.e. 13-11-2018 in chambers.
Background:
A 5-Judge Constitution Bench, by a majority of 4:1 in Indian Young Lawyers Assn. v. State of Kerala ,2018 SCC OnLine SC 1690, held not allowing entry to women of the age group of 10 to 50 years in the Sabarimala Temple is unconstitutional. The judgment of the Court was delivered by CJ Dipak Misra for himself and A.M. Khanwilkar, J. While, R.F. Nariman, and Dr D.Y. Chandrachud each gave separate concurring opinions. The only lady Judge on the Bench, Indu Malhotra, J. rendered a dissenting opinion.
Update: All the review petitions will be heard on 22-01-2018 in open court and the bench also stated that there is no stay on the judgment.
