DESIYA MAKKAL SAKTHI KATCHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner claims that he is the President of Desiya Makkal Sakthi Katchi, which is a registered Political Party having Registration No. 56/89/2015/PPS-I/293 and he is also a practicing Advocate and a social activist.

(2.) The petitioner, filing this writ petition, styled as a Public Interest Litigation, praying for issuance of a writ of declaration, declaring the Jammu and Kashmir Reorganization Act, 2019, published in the Gazette of India, Extraordinary, Part-II, Section-I, bearing No. 53 dated 09.08.2019, as unconstitutional and null and void.

(3.) The writ petition was filed on 14.08.2019 and the Registry, after perusing the prayer, has raised certain objections and returned the papers. The learned counsel for the petitioner had represented the case papers and once again, the Registry had returned the papers seeking further clarification and it is relevant to extract the same:-