On Tuesday, the Apex Court hear a batch of more than 200 petitions linked to the controversial Citizenship (Amendment) Act, 2019 (CAA) by the Centre. The petitions seek a stay on the implementation of the CAA & the Citizenship Amendment Rules 2024.
The petitions will be heard by a bench led by CJI DY Chandrachud & comprising Justices JB Pardiwala & Manoj Misra.
Last week, Senior Advocate Kapil Sibal mentioned a plea filed by the Kerala-based Indian Union Muslim League (IUML) before the Supreme Court, saying that the Centre's move to implement the contentious law was questionable as the Lok Sabha elections are fast approaching.
The petitioners challenging the law have submitted that the CAA discriminates against Muslims on the basis of religion.
It has also been contended that such religious segregation is without any reasonable differentiation & violates the right to quality under Article 14.
Besides the IUML, some of the other petitioners include Trinamool Congress leader Mahua Moitra; Congress leader & former Union minister Jairam Ramesh; AIMIM chief Asaduddin Owaisi; Assam Congress leader Debabrata Saikia; NGOs Rihai Manch & Citizens Against Hate, Assam Advocates Association; & some law students.
The IUML, Debabrata Saikia, Asom Jatiyatabadi Yuba Chatra Parishad (a regional student outfit), Democratic Youth Federation of India (DYFI) & the Social Democratic Party of India (SDPI) have also challenged the CAA Rules, 2024 through which the CAA was implemented.
Kerala was the first state to move the Supreme Court against the CAA in 2020, saying that it was against the provisions of the Right to Equality granted by the Indian Constitution.
It has also filed another case in the Supreme Court challenging the CAA rules.
In his plea to the Supreme Court, Owaisi said, "The evil posed by the CAA is simply not one of under-inclusion of grant of citizenship, but is very blatantly the isolation of a minority community to selectively take action against them consequential to the denial of citizenship."
The AIMIM chief said a plan is being made to target the Muslim community through the National Register of Citizens (NRC).
Throughout the case, the Centre had maintained its stand & had said it wouldn’t affect the legal, democratic or secular rights of citizens & requested the court to dismiss petitions challenging it.
On March 11, the Central government implemented the CAA five years after it was passed in Parliament in December 2019, triggering massive protests across the country & becoming a subject of intense scrutiny.
The CAA amends the Citizenship Act of 1955 to provide a fast-track pathway to Indian citizenship for migrants from Afghanistan, Bangladesh, & Pakistan who belong to Hindu, Sikh, Jain, Parsi, Buddhist, & Christian communities & who entered India on or before December 31, 2014, due to facing religious persecution in their home countries.
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