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The petition sought a direction from the government to take effective measures to amend Article 1 of the Constitution, which deals with the Union's name and territory, to the effect that 'the same applies to the country as Bharat/Hindustan, excluding India.'
On June 2 the Supreme Court will hear a petition seeking direction to the Centre to amend the Constitution and replace the term India with 'Bharat' or 'Hindustan,' arguing that it will 'instill a sense of pride in our own nationality.'
The petition sought a direction from the government to take effective measures to amend Article 1 of the Constitution states that India, that is Bharat, shall be a Union of States, to the effect that 'the same applies to the country as Bharat/Hindustan, except India.'
The petition was listed in front of the apex court on Friday for hearing but was deleted from the list as there was no Chief Justice of India (CJI) S A Bobde available.
As per a notice uploaded to the supreme court website, this matter would be placed before a bench headed by the CJI for hearing on June 2.
The petition, filed by a man from Delhi, argued that such an amendment would "safeguard this country's people to resolve the colonial past."
"While the removal of the English name seems symbolic, it will instill a sense of pride in our own identity, particularly for future generations to come. In fact, replacing the word India with Bharat will justify our ancestors' hard-fought independence," the plea asserted.
Referring to the 1948 Constituent assembly debate on Article 1 of the then draft constitution, the plea said even at that time there was a "strong wave" in favour of naming the country as 'Bharat' or 'Hindustan'.
"However, now is the time to identify the country by its original and authentic name, i.e. Bharat, especially when our cities were renamed to identify with the Indian ethos," he said.
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