RAMARAO Vs. UNION OF INDIA

JUDGEMENT

(1.) RESPONDENTS in all these cases, are served remained un represented. Sri s. Udayashankar, learned additional government advocate, is directed to take notice for the respondents (except union of India ).

(2.) IN these petitions, the petitioners have challenged the constitutional validity of Section 18 of the scheduled castes and scheduled tribes (prevention of atrocities) act, 1989. Some of the petitioners have also challenged Section 3 of the said ACT and sought consequential reliefs.

(3.) THESE matters are covered by the decision of the Supreme Court in State of Madhya Pradesh v Ram Kishan Balothia and another, wherein the validity of 'said provisions has been upheld. In view of this and following the said decision, these petitions are disposed of, as having become infructuous. Sri s. Udayashankar, learned additional government advocate, is permitted to file memo of appearance within six weeks.