Supreme Court: In separate pleas by Association of Protection of Civil Rights, Member of Parliament Mahua Moitra, Delhi University Professor Apoorvanand and activist Aakar Patel against Uttar Pradesh, Uttarakhand and Madhya Pradesh Governments’ directives to the owners of the shops and eateries along the Kanwar Yatra route to display their names outside such shops, the Division Bench of Hrishikesh Roy and SVN Bhatti, JJ. stayed the said directives.
The directives were issued amidst preparations for the Kanwar Yatra, requiring the owners to display their names, addresses, mobile numbers of themselves and their staff.
The petition challenged the said directives on the grounds that they caused disproportionate intervention and affected the rights under Articles 14, 15 and 17 of the Constitution of India, along with the rights of Muslim men who have been fired pursuant to the issuance of the directives, violating Article 19(1)(g).
Source: Press
[Association for Protection of Civil Rights v. State of Uttar Pradesh]
Buy Constitution of India HERE
