A petition was filed by Ashwini Kumar Upadhyay, stating that linking of Aadhaar with property documents would curb corruption, black money and benami transaction. He has argued that the Benami Transactions (Prohibition) Act was passed in 1988 to tackle the problem, it has been "gathering dust without any action". It is the duty of the Government to take apposite steps to curb corruption and black money and seize benami properties in order to secure the goals set under Article 21 of the Constitution. He said that, “Black money holders would be forced to declare their unaudited movable and unmovable properties and it will take years to generate that amount of benami property again. Thus, in a long way it will help in putting an end to the black money generation” as this could be the answer to curb the menace. He further claims that linking of documents would lead to an increment of 2% in annual growth and also make electoral process clean. Notice was issued by the Division Bench comprising of Chief Justice DN Patel and Justice C Hari Shankar seeking a direction to the Central Government and the Delhi Government to provide for linking of movable and immovable property documents with Aadhaar.
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