April,22,2016:
SC assured that President's Rule will not be revoked and that BJP would not form the government in Uttarakhand.
Supreme Court today stayed the Uttarakhand High Court's judgement which quashed the declaration of President's Rule in the State till April 27.
Attorney-General Mukul Rohatgi had assured the SC Bench that President's Rule will not be revoked in the mean time and that BJP would not form the government in Uttarakhand State till April 27.
"We are only ordering to make the judgment of the Uttarakhand HC non implementable till the copy of the judgment is out," said Justice S.K.Singh about the stay.
In a short mentioning done earlier, Mr. Rohatgi had said that while the judgment was dictated in the courtroom by the High Court Division Bench but a copy of it was not yet out. “The SLP has been filed before the Supreme Court on Friday morning. What we are actually worried about is as to what will happen between today and Monday... you can’t have a judgment delivered without providing a copy,” Mr. Rohatgi had submitted.
"How can you allow the Centre's appeal by ordering a stay without even having the copy of the judgment you are staying?," senior Congress leader Kapil Sibal asked.
"How can the Centre Govt. say that the CM who has been ordered to be restored by Uttarakhand HC should not function?," asked Dr. AM Singhvi appearing for Harish Rawat
The Centre Govt. had earlier moved the Supreme Court against the UK HC's decision.
The UK High Court Bench led by Chief Justice K.M. Joseph had quashed the President's Rule in the State and ordered that let a floor test be held in the Uttarakhand Assembly on April 29, 2016, where former CM Harish Rawat’s claim of having majority support could be put to test.
The judgment has come amidst apprehensions raised by former Chief Minister Harish Rawat in an application filed on April 7, 2016 in the High Court that the Centre Govt. may revoke the President's Rule before the High court's verdict and install a BJP Government.
SC Order on Stay of Presidents Rule in UK
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