Supreme Court: Refusing urgent hearing on a plea seeking to declare the Citizenship Amendment Act as constitutional, CJI S A Bobde observed that the country is going through difficult times and there is so much violence going. Expressing surprise over the petition, the bench said that this was the first time that someone was seeking that an Act be declared as constitutional.

“There is so much of violence going on. The country is going through difficult times and the endeavour should be for peace. This court’s job is to determine validity of a law and not declare it as constitutional,”

The bench also comprising justices B R Gavai and Surya Kant said it will hear the petitions challenging validity of CAA when the violence stops.

The observation came after advocate Vineet Dhanda sought urgent listing of his plea to declare CAA as constitutional and a direction to all states for implementation of the Act. The plea has also sought action against activists, students and media houses for “spreading rumours”.

On December 18, the Supreme Court had agreed to examine the constitutional validity of the CAA, but refused to stay its operation. It said that it will hear the batch of 59 petitions on January 22, 2020.

The newly amended law seeks to grant citizenship to non-Muslim migrants belonging to Hindu, Sikh, Buddhist, Christian, Jain and Parsi communities who came to the country from Pakistan, Bangladesh and Afghanistan on or before December 31, 2014.

Several petitions have been filed challenging the constitutional validity of the Act including by RJD leader Manoj Jha, Trinamool Congress MP Mahua Moitra and AIMIM leader Asaduddin Owaisi.

Several other petitioners include Muslim body Jamiat Ulama-i-Hind, All Assam Students Union (AASU), Peace Party, CPI, NGOs ‘Rihai Manch’ and Citizens Against Hate, advocate M L Sharma, and law students have also approached the apex court challenging the Act.

(Source: PTI)

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.