On Friday, the Apex Court told the Delhi government that it would consider listing its plea challenging the central government's law establishing pre-eminence of the lieutenant governor over the elected dispensation in controlling services in the national capital.
A bench comprising Chief Justice D Y Chandrachud and justices JB Pardiwala and Manoj Misra was urged by senior advocate Abhishek Singhvi, appearing for the AAP government, that the whole administration has come to a standstill and the matter needed to be heard.
The CJI said presently a nine-judge bench matter is going on and he will consider the submission.
Presently, the nine-judge bench headed by the CJI is hearing petitions raising a vexed legal question whether private properties can be considered "material resources of the community" under Article 39(b) of the Constitution, which is a part of the Directive Principles of State Policy.
The top court had earlier referred to a five-judge Constitution bench the Delhi government's plea challenging the Centre's May 19, last year ordinance which took away the control over services from the city dispensation and set off a fresh tussle between the two power centres.
Later, a central law replaced the ordinance on the issue.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
Source Link
Picture Source :
