A five-judge constitution bench of the Supreme Court will hear on June 9 a batch of review petitions challenging the Top Court’s September 2018 verdict upholding the validity of Aadhaar, the unique identity number assigned to people resident in the country .
The bench headed by Chief Justice of India SA Bobde will decide the review petitions in chambers.
In its judgment on September 26, 2018, the top court had by a 4-1 majority affirmed the constitutionality of the 12-digit unique identity scheme and the Aadhaar Targeted Delivery of Financial and other Subsidies, Benefits and Services Act, 2016 (Aadhaar Act).
The Court held that Aadhaar would be mandatory for accessing social welfare schemes, but it cannot be forced on people for opening bank accounts or for mobile and internet connection.
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