ASHWINI KUMAR UPADHYAY Vs. UNION OF INDIA

JUDGEMENT

(1.) Invoking the jurisdiction under Article 32 of the Constitution, the petitioner has sought a direction to the Union government to (i) take steps to constitute the Twenty Second Law Commission of India; and (ii) make the Law Commission a statutory body.

(2.) We have heard Mr Ashwini Kumar Upadhyay, in-person and Mr R Venkataramani, Attorney General for India.

(3.) The Attorney General states that the Twenty Second Law Commission has been constituted by two notifications dated 9 and 10/11/2022.