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N.K. Premachandran, the Member of Parliament from Kerela has sought to introduce a Bill, named, Sabarimala Sreedharma Sastha Temple (Special Provisions) Bill, 2019.The bill seeks to provide for maintaining status quo on religious practices of the Sabarimala Sreedharma Sastha Temple, as existed on the 1st day of September, 2018. In September 2018, the Supreme Court passed a historic judgement in which women of all age groups were permitted to enter the Sabrimala Temple in Kerela. However, this caused a huge unrest and subsequently,many review petitions were filed by various individuals and organizations against the verdict, which have been heard and reserved for orders. In January, a Congress leader had urged the Central Government to ring in legislative measures to overcome the Supreme Court verdict.
In 2017, it had been observed that,Judicial pronouncement, either declaratory or conferring rights on the citizens cannot be set at naught by a subsequent legislative act. In Mullaperiyar Environmental Protection Forum v. Union of India, it was said that,a decision which disposes of the matter by giving findings upon the facts is not open to change by legislature. A final judgment, once rendered, operates and remains in force until altered by the court in appropriate proceedings.
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