The Allahabad High Court has issued notices to Attorney General, R Venkataramani and Advocate General of Uttar Pradesh, Ajay Kumar Mishra seeking their views on petition challenging the constitutional validity of the Waqf Act, 1995.
In the petition, quashing of certain provisions of Waqf Act as being violative of Articles 14, 15, 25, 26, 27 and 300-A of the Constitution has been sought. As per the petitioner, any notification, order, decision or rule issued under the Waqf Act should be declared non-applicable to the properties belonging to Hindus or members belonging to non-Islamic communities.
The order to this regard passed by bench comprising of Chief Justice Rajesh Bindal and Justice JJ Munir stated:
"As validity of an enactment of the parliament is under challenge, let notice be issued to Attorney General of India, Advocate General of U.P. and the respondent no. 3 for December 15, 2022."
The matter has been posted to December 15th for next hearing.
Read Order @LatestLaws.com:
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