V.VASANTHAKUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition challenges Ss. 9 and 32(2)(a) of the Prohibition of Benami Property Transactions Act, 1988 [for brevity, "the Act of 1988"], as amended by the Benami Transactions (Prohibition) Amendment Act, 2016.

(2.) The petitioner, appearing in person, and learned Additional Solicitor-General appearing for the respondent submit that so far as the challenge to the constitutional validity of Sec. 9 of the Act of 1988 is concerned, the writ petition has become infructuous, as Sec. 9 of the Act of 1988 has been deleted.

(3.) In view of the above, the issue that now remains to be considered is the constitutional validity of Sec. 32(2)(a) of the Act of 1988.