P S VISWANATHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner appeared in person and submitted his arguments.

(2.) THE prayer in this writ petition is to issue a mandamus striking down Secs.18 to Hindu Adoptions and Maintenance Act, 1956 as ultra vires of the Constitution of India hence null and void or giving a ruling that sole surviving co-parceners, who follow that Law have to be maintained notwithstanding absence of such provisions in the aforesaid.