Full Judgment Text
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PETITIONER:
MAHARSHI AVADHESH
Vs.
RESPONDENT:
UNION OF INDIA
DATE OF JUDGMENT06/04/1993
BENCH:
REDDY, K. JAYACHANDRA (J)
BENCH:
REDDY, K. JAYACHANDRA (J)
RAY, G.N. (J)
CITATION:
1994 SCC Supl. (1) 713
ACT:
HEADNOTE:
JUDGMENT:
ORDER
This is a petition by a party in person under Article 32 of
the Constitution. The prayers are two-fold. The first
prayer is to issue a writ of mandamus to the respondents to
consider the question of enacting a common Civil Code for
all citizens of India. The second prayer is to declare
Muslim Women (Protection of Rights on Divorce) Act, 1986 as
void being arbitrary and discriminatory and in violation of
Articles 14 and 15 Fundamental Rights and Articles 44, 38,
39 and 39-A of the Constitution of India. The third prayer
is to direct the respondents not to enact Shariat Act in
respect of those adversely affecting the dignity and rights
of Muslim women and against their protection. These are all
matters for legislature. The Court cannot legislate in
these matters. The writ petition is dismissed.
Court Masters