Supreme Court petitioned against PM Modi's war against Black Money

November,9,2016:

On Wednesday, a petition has been filed in Supreme Court which seeks judicial order quashing Government’s decision to “immediately discontinue” the circulation of Rs. 500 and Rs. 1,000 currency notes and to give the poor a reasonable opportunity to organise their lives.Writ petition which has been filed by Supreme Court Advocate Sangam Lal Pandey is likely to be mentioned for early hearing.

The scrapping of high-denomination currency was implemented from November 8-9 midnight after Prime Minister Narendra Modi stated that the Government was constrained to take this measure to fight the black money menace.

Mr. Pandey’s petition states that the announcement is a “Tughlaki Farman” which is a term fashioned after Medieval Indian Ruler Mohammed Bin Tughlaq whose decisions to change capital from Delhi and currency had boomeranged.

The Petition states that stipulated time should be given to the citizens for making alternative arrangements for necessary activities like medical, educational, weddings, farming, etc.”

The Petition states that, “A large number of people are suffering,”.