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On Tuesday, Chief Justice Ranjan Gogoi turned down the request for an immediate hearing on the many pleas seeking a review of the 2018 verdict of the Supreme Court five-judge bench in the Sabarimala Temple entry case. On November 13 last year, a bench of Chief Justice Gogoi and Justices R. F. Nariman, A. M. Khanwilkar, D. Y. Chandrachud and Indu Malhotra, while refraining from staying the impugned decision, had agreed to hear the nearly 40 review petitions in open Court on January 22, that is, today.
The Supreme Court on Friday had directed the state of Kerala to ensure that Bindu and Kanaka Durga, the two women who had entered the Sabarimala Temple on Janaury 2, are provided "adequate security, round-the-clock". The bench headed by Chief Justice Gogoi had awarded an urgent hearing on their petition, after it was mentioned by Senior Advocate Indira Jaising, submitting that the women were living under constant fear and that they needed police protection and security from the agitated mob protesting their temple entry.
In view of the other prayers in the petition for a direction that menstruating women between the ages of 10 and 50 years be permitted to access the Temple without any hindrance and that the 'purification' rite carried out in the Temple post the entry of women be discontinued, Ms. Jaising had also requested that this petition be tagged with the pleas for the review of the constitution bench judgment of September 28, 2018. Declining to allow the tagging, the bench had recorded, "we deem it appropriate to close the present writ petition by directing that the state shall accord adequate security to the petitioners round-the-clock.
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