Indian Ex-Servicemen'S Bar ... vs Union Of India (Uoi) And Ors.
2005 Latest Caselaw 814 Del

Citation : 2005 Latest Caselaw 814 Del
Judgement Date : 18 May, 2005

Delhi High Court

Indian Ex-Servicemen'S Bar ... vs Union Of India (Uoi) And Ors. on 18 May, 2005

Author: B Patel

Bench: B Patel, S K Kaul

JUDGMENT

B.C. Patel, C.J.

1. Indian Ex-servicemens' Bar Association has filed the writ alleging that the First Schedule to the Constitution of India defines the State of Jammu and Kashmir to include the territory which "immediately before the commence of the Constitution" comprised in the Indian State of Jammu and Kashmir. It is alleged that this ought to be re-phrased as to include territory comprising of the State of Jammu and Kashmir "immediately before 15.8.1947"

2. The prayers made is as under:-

"(a) Direct the respondents to initiate forthwith all such steps as are appropriate in law to convene a special session of the Parliament and pass the appropriate legislation in order to suppress the above mischief.

(b) pass such other or further order(s) or directions as may be deemed fit and proper in the facts and circumstances of this case."

3. In our considered view, no mandamus can be issued, as prayed for by the petitioner.

Dismissed.

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Indian Ex-Servicemen'S Bar ... vs Union Of India (Uoi) And Ors.
2005 Latest Caselaw 814 Del

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Indian Ex-Servicemen'S Bar ... vs Union Of India (Uoi) And Ors.2005 Latest Caselaw 814 Del

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Indian Ex-Servicemen'S Bar ... vs Union Of India (Uoi) And Ors.
2005 Latest Caselaw 814 Del