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Munilal & Ors. vs State Of Jammu And Kashmir & Anr.

Supreme Court Of India · Decided on 28 September 2022 · Citation: (2022) 14 Scale 232

HON’BLE JUDGES
Uday Umesh Lalit, CJ · S. Ravindra Bhat, J · J.B. Pardiwala, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Civil) No. 556 Of 2006
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Judgment

5 paragraphs · 137 words

This petition filed under Article 32 of the Constitution of India inter alia prayed that some of the provisions of Jammu & Kashmir Reservation Act, 2005 (“the Reservation Act” for short) and the Rules framed thereunder be declared illegal and unconstitutional.

The matter has been pending in this Court for the last 16 years.

Mr. Vikramjit Banerjee, learned Additional Solicitor General has invited our attention to the factual developments which have taken place after 2006 including certain amendments to the provisions of the Reservation Act.

In view of the developments which have taken place since the filing of the writ petition, we permit the petitioners to withdraw the instant writ petition, with further liberty to take or initiate appropriate proceedings in a manner known to law.

With these observations, the writ petition is disposed of as withdrawn.