PRADEEP CHAUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Constitutionality of the provisions of Section 3 of Uttar Pradesh Reorganization Act, 2000 (hereinafter referred to as the Act for the sake of brevity) whereby the district of Haridwar had been included in the State of Uttaranchal (now Uttarakhand) is in question in this case.

(2.) Petitioners before us are residents of the district of Haridwar. They filed a writ application before the High Court of Judicature at Allahabad which was marked as Civil Writ Petition No. 43094 of 2000. As several writ petitions were filed before this Court and several other writ applications involving similar questions were filed before different High Courts questioning similar provisions of Bihar State Reorganization Act whereby also some districts were included in the new State, transfer applications having been moved, the said writ petitions were withdrawn from the respective High Courts and transferred to this Court.

(3.) The said question arises in the following factual matrix involved in the matter: