K M Vijayan, a senior counsel from Madras HC criticised Supreme Court & High Courts for "deserting their constitutional duty by being silent on the Citizenship (Amendment) Act (CAA) & its repercussions".
Speaking at a regional conference titled 'Current Challenges faced by the Indian Constitution' organised by the All India Lawyers' Union (AILU) here on Saturday, the senior advocate said, "The Supreme Court & High Courts have deserted their constitutional duty by maintaining silence or supporting the ruling govt over Citizenship (Amendment) Act (CAA). Not just CAA, the Supreme Court has also turned a blind eye when the Kashmir people were stripped off their special status & imposed with internet ban. Even in the Ayodhya verdict, the court has made a mistake as there was no proof to show that Hindu God Ram was born in Ayodhya."
The Central govt's real motive behind Citizenship (Amendment) Act (CAA), National Population Register (NPR) & National Register of Citizens (NRC) is to change our secular India into 'one nation, one religion, one language',
Vijayan alleged & added that people should join hands against Citizenship (Amendment) Act (CAA), NPR & NRC.
State General Secretary of AILU N Muthu Amuthanathan, Bar council member A Gothandam, office bearers of bar associations & several advocates were present.
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