October 3,2017:
On Tuesday, the Supreme Court decided to hear on 13th October the petition filed by Rohingya Muslims challenging the govt's move to deport them back to Myanmar.
SC said that it'll hear the arguments only on the points of law & asked the parties to desist from advancing emotional arguments as the matter concerned humanitarian cause & humanity, which required to be heard with mutual respect.
A bench headed by Chief Justice of India Dipak Misra asked both the parties, Centre & the 2 Rohingya Muslim refugees who've filed the petition, to compile all documents & international conventions for assisting the Court.
The bench, also comprising Justice D Y Chandrachud & Justice A M Khanwilkar, said it'll hear in details various aspects arising out of the matter, including the govt's stand that the petition wasn't justiciable in the Court of law.
Senior Adv. Fali S Nariman, appearing for petitioner Rohingya refugees, opposed the govt. stand & said the petition under Article 32 was maintainable as the Constitution guaranteed individual rights.
Additional Solicitor General Tushar Mehta submitted that the govt. wouldn't like the matter to be heard in a piecemeal manner as it has wide ramifications & added that it 'd prefer a day for detailed hearing.
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