REGENT COMPUTRONICS PVT. LTD.

Prafull Goradia Petitioner Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

JAMES VS. COMMONWEALTH OF AUSTRALIA [REFERRED TO]
COMMISSIONER,HINDU RELIGIOUS ENDOWMENTS VS. SRI LAKSHMINDRA THIRTHA SWAMIAR [REFERRED TO]
JAGANNATH RAMANUJ DAS VS. STATE OF ORISSA AND ANR. [REFERRED TO]
HIS HOLINESS KESAVANANDA BHARATI SRIPADAGALVARU SHRI RAGHUNATH RAO GANPAT RAO N H NAWAB MOHAMMAD IFTIKHAR ALI KHAN SHETHIA MINING AND MANUFACTURING CORPORATION LIMITED THE ORIENTAL GOAL GO LIMITED VS. STATE OF KERALA:UNION OF INDIA [REFERRED TO]
T M A PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. P LAXMI DEVI [REFERRED TO]
HINSA VIRODHAK SANGH VS. MIRZAPUR MOTI KURESH JAMAT [REFERRED TO]
TRANSPORT AND DOCK WORKERS UNION VS. MUMBAI PORT TRUST [REFERRED TO]
KAILAS VS. STATE OF MAHARASHTRA [REFERRED TO]
BRITISH COAL CORPORATION VS. KING [REFERRED TO]

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This Writ Petition under Article 32 of the Constitution had been initially filed challenging the constitutional validity of the Haj Committee Act 1959, but thereafter by an amendment application the Haj Committee Act of 2002 which replaced the 1959 Act, has been challenged.

(3.) The ground for challenge is that the said Act is violative of Articles 14, 15, and 27 of the Constitution. The grievance of the Petitioner is that he is a Hindu but he has to pay direct and indirect taxes, part of whose proceeds go for the purpose of the Haj pilgrimage, which is only done by Muslims. For the Haj, the Indian Government inter alia grants a subsidy in the air fare of the pilgrims.

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PRAFULL GORADIA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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