Kantaru Rajeevaru Vs Indian Young Lawyers Association Thr.Its General Secretary Ms. Bhakti Pasrija and Ors.

10 February 2020
Supreme Court
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KANTARU RAJEEVARU Vs INDIAN YOUNG LAWYERS ASSOCIATION THR.ITS GENERAL SECRETARY MS. BHAKTI PASRIJA AND ORS.

Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: R.P.(C) No.-003358 / 2018
Diary number: 38452 / 2018
Advocates: KRISHNA KUMAR SINGH Vs

IN THE SUPREME COURT OF INDIA CIVIL INHERENT/ORIGINAL JURISDICTION

REVIEW PETITION (CIVIL) No. 3358 OF 2018 IN

WRIT PETITION (CIVIL) No. 373 OF 2006

KANTARU RAJEEVARU ….. Petitioner

Versus

INDIAN YOUNG LAWYERS ASSOCIATION THR. ITS GENERAL SECRETARY MS. BHAKTI PASRIJA AND ORS. … Respondents

WITH SLP(C) No. 18889/2012, W.P.(C) No. 286/2017, R.P.(C) No. 3359/2018 in W.P. (C) No. 373/2006, Diary No. 37946-2018, R.P.(C) No. 3469/2018 in W.P.(C) No. 373/2006, Diary No. 38135-2018, Diary No. 38136-2018, R.P.(C) No. 3449/2018 in W.P.(C) No. 373/2006, W.P.(C) No. 1285/2018, R.P.(C) No. 3470/2018 in W.P.(C) No. 373/2006, R.P.(C) No. 3380/2018 in W.P.(C) No. 373/2006, R.P.(C) No. 3379/2018 in W.P.(C) No. 373/2006, R.P.(C) No. 3444/2018 in W.P.(C) No. 373/2006, R.P.(C) No. 3462/2018 in W.P.(C) No. 373/2006, Diary No. 38764-2018, Diary No. 38769-2018, Diary No. 38907- 2018, R.P.(C) No. 3377/2018 in W.P.(C) No. 373/2006, Diary No. 39023- 2018,Diary No. 39135-2018,Diary No. 39248-2018, Diary No. 39258-2018, Diary No. 39317-2018, W.P.(C) No. 1323/2018, W.P.(C) No. 1305/2018, Diary No. 39642-2018, R.P.(C) No. 3381/2018 in W.P.(C) No. 373/2006, Diary No. 40056-2018, Diary No. 40191-2018, Diary No. 40405-2018, Diary No. 40570-2018, Diary No. 40681-2018, Diary No. 40713-2018, Diary No. 40840-2018, Diary No. 40885-2018, Diary No. 40887-2018, Diary No. 40888-2018,Diary No. 40898-2018, R.P.(C) No. 3457/2018 in W.P.(C) No. 373/2006, Diary No. 40910-2018, Diary No. 40924-2018, Diary No. 40929- 2018,Diary No. 41005-2018, Diary No. 41091-2018, W.P.(C) No. 1339/2018, Diary No. 41264-2018, R.P.(C) No. 3473/2018 in W.P.(C) No. 373/2006, Diary No. 41395-2018, Diary No. 41586-2018, R.P.(C) No. 3480/2018 in W.P.(C) No. 373/2006, Diary No. 41896-2018, Diary No. 42085-2018,Diary No. 42264- 2018, Diary No. 42337-2018, MA 3113/2018 in W.P.(C) No. 373/2006, Diary No. 44021-2018, Diary No. 44991-2018, Diary No. 46720-2018, Diary No. 47720-2018, Diary No. 2252-2019, R.P.(C) No. 345/2019 in W.P.(C) No. 373/2006, Diary No. 2998-2019, W.P.(C) No. 472/2019

Page 1 of 5

O R D E R

We have heard the parties at length. For reasons to follow, we

hold that this Court can refer questions of law to a larger bench in a

Review Petition.

….………………………………..CJI. [S.A. BOBDE]

….………………………………..J. [R. BANUMATHI]

….………………………………..J. [ASHOK BHUSHAN]

….………………………………..J. [L. NAGESWARA RAO]

….………………………………..J. [MOHAN M. SHANTANAGOUDAR]

….………………………………..J. [S. ABDUL NAZEER]

….………………………………..J. [R. SUBHASH REDDY]

….………………………………..J. [B.R. GAVAI]

….………………………………..J. [SURYA KANT]

NEW DELHI FEBRUARY 10, 2020

Page 2 of 5

IN THE SUPREME COURT OF INDIA CIVIL INHERENT/ORIGINAL JURISDICTION

REVIEW PETITION (CIVIL) No. 3358 OF 2018

WRIT PETITION (CIVIL) No. 373 OF 2006

KANTARU RAJEEVARU ….. Petitioner

Versus

INDIAN YOUNG LAWYERS ASSOCIATION THR. ITS GENERAL SECRETARY MS. BHAKTI PASRIJA AND ORS. … Respondents

WITH

SLP(C) No. 18889/2012, W.P.(C) No. 286/2017, R.P.(C) No. 3359/2018 in W.P. (C) No. 373/2006, Diary No. 37946-2018, R.P.(C) No. 3469/2018 in W.P.(C) No. 373/2006, Diary No. 38135-2018, Diary No. 38136-2018, R.P.(C) No. 3449/2018 in W.P.(C) No. 373/2006, W.P.(C) No. 1285/2018, R.P.(C) No. 3470/2018 in W.P.(C) No. 373/2006, R.P.(C) No. 3380/2018 in W.P.(C) No. 373/2006, R.P.(C) No. 3379/2018 in W.P.(C) No. 373/2006, R.P.(C) No. 3444/2018 in W.P.(C) No. 373/2006, R.P.(C) No. 3462/2018 in W.P.(C) No. 373/2006, Diary No. 38764-2018, Diary No. 38769-2018, Diary No. 38907- 2018, R.P.(C) No. 3377/2018 in W.P.(C) No. 373/2006, Diary No. 39023- 2018,Diary No. 39135-2018,Diary No. 39248-2018, Diary No. 39258-2018, Diary No. 39317-2018, W.P.(C) No. 1323/2018, W.P.(C) No. 1305/2018, Diary No. 39642-2018, R.P.(C) No. 3381/2018 in W.P.(C) No. 373/2006, Diary No. 40056-2018, Diary No. 40191-2018, Diary No. 40405-2018, Diary No. 40570-2018, Diary No. 40681-2018, Diary No. 40713-2018, Diary No. 40840-2018, Diary No. 40885-2018, Diary No. 40887-2018, Diary No. 40888-2018, Diary No. 40898-2018, R.P.(C) No. 3457/2018 in W.P.(C) No. 373/2006, Diary No. 40910-2018, Diary No. 40924-2018, Diary No. 40929- 2018, Diary No. 41005-2018, Diary No. 41091-2018, W.P.(C) No. 1339/2018, Diary No. 41264-2018, R.P.(C) No. 3473/2018 in W.P.(C) No. 373/2006, Diary No. 41395-2018, Diary No. 41586-2018, R.P.(C) No. 3480/2018 in W.P.(C) No. 373/2006, Diary No. 41896-2018, Diary No.42085-2018, Diary No. 42264-2018, Diary No. 42337-2018, MA 3113/2018 in W.P.(C) No. 373/2006, Diary No. 44021-2018, Diary No. 44991-2018, Diary No. 46720- 2018, Diary No. 47720-2018, Diary No. 2252-2019, R.P.(C) No. 345/2019 in W.P.(C) No. 373/2006, Diary No. 2998-2019, W.P.(C) No. 472/2019

Page 3 of 5

O R D E R

The following issues are framed for consideration by this Court: -

1. What is the scope and ambit of right to freedom of religion under

Article 25 of the Constitution of India?

2. What is the inter-play between the rights of persons under Article 25

of the Constitution of India and rights of religious denomination

under Article 26 of the Constitution of India?

3. Whether the rights of a religious denomination under Article 26 of

the Constitution of India are subject to other provisions of Part III of

the Constitution of India apart from public order, morality and

health?

4. What is the scope and extent of the word ‘morality’ under Articles

25 and 26 of the Constitution of India and whether it is meant to

include Constitutional morality?

5. What is the scope and extent of judicial review with regard to a

religious practice as referred to in Article 25 of the Constitution of

India?

6. What is the meaning of expression “Sections of Hindus” occurring in

Article 25 (2) (b) of the Constitution of India?

7. Whether a person not belonging to a religious denomination or

religious group can question a practice of that religious

denomination or religious group by filing a PIL?

….………………………………..CJI [S.A. BOBDE]