UNION OF INDIA Vs. SUNITA SHARMA & ORS

JUDGEMENT

(1.) The petitioner has preferred this transfer petition under Art. 139A of the Constitution of India seeking transfer of the case being Public Interest Litigation (PIL) No. 4244 of 2018 titled as "Sunita Sharma Advocate High Court Allahabad and Anr. vs. Union of India & Ors." filed by the respondents herein in the High Court of Judicature at Allahabad challenging the validity of Sec. 18A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2018.

(2.) It is a matter of record that a number of writ petitions challenging the validity of the aforesaid provision are pending in this Court including Writ Petition (C) No. 1015 of 2018.

(3.) Accordingly, we allow the prayer made in this transfer petition and transfer the aforesaid proceedings to this Court and tag with Writ Petition (C) No. 1015 of 2018 and other connected matters.