Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO.556 OF 2006
MUNILAL & ORS. Petitioners
VERSUS
STATE OF JAMMU AND KASHMIR & ANR. Respondents
O R D E R
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
Signature Not Verified
take or initiate appropriate proceedings in a manner known to
Digitally signed by
BABITA PANDEY
Date: 2022.10.01
13:51:31 IST
Reason:
law.
2
With these observations, the writ petition is disposed of
as withdrawn.
.....................…....CJI.
(UDAY UMESH LALIT)
............................J.
(S. RAVINDRA BHAT)
............................J.
(J.B. PARDIWALA)
New Delhi,
September 28, 2022