S. VENKATESH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is not an aggrieved individual. He seeks principally a direction in a writ in the nature of mandamus for implementing the recommendations of the 204th report of the Law Commission. The second and consequential relief is for bringing about amendments to the Hindu Succession Act 1956. A mandamus, it is well settled, cannot be issued to the legislature to enact or amend legislation.

(2.) We are not inclined to entertain a petition under Article 32 of the Constitution, given the frame of the writ petition, which has been noted above. Hence, the petition is dismissed only on this ground without this Court expressing any opinion on the validity of any provision of the Hindu Succession Act 1956 which may arise in an appropriate case in the future.

(3.) Pending application, if any, stands disposed of.