The Delhi HC on Tuesday adjourned till Apr 1 the hearing on a Public Interest Litigation (PIL) seeking linking of Aadhaar card with property documents.
A bench presided by Chief Justice D.N. Patel & Justice C. Harishankar granting four more weeks to the Centre to file its reply & posted the matter for hearing on Apr 1.
The plea contended that linking property documents with Aadhaar will lead to an "increment of 2 per cent in annual growth".
"Executive action should be taken to warn the corrupt that betrayal of the public trust will no longer be tolerated & to reaffirm the rule of law & transparency," the plea submitted.
It further stated that the main advantage of the strategy would be that the tax authorities will get the details of "legal owners" immediately & once the Aadhaar linkage takes place, tax authorities can approach them.
"It will clean our electoral process, which is dominated by black money & 'benami' transactions & thrives on a cycle of large black investments, the capture of power through foul means & use of political strength to amass private wealth, all with disdain of the citizens," the petition stated.
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