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Supreme Court Seeks Centre’s Response in Plea Seeking Changing Name of Bombay High Court To ‘Maharashtra High Court’.
The PIL which sought to ask the centre in response with the change of the name of Bombay High Court to Maharashtra High Court, the same was brought up on Wednesday by the Supreme Court. The Bench which comprised of Chief Justice SA Bobde, Justice SA Bopanna & Hrishikesh Roy, heard the petition filed by Retired Labour Court Judge VP Patil. Patil stated that having the name of the court as Maharashtra High Court will not only lighten every cultural feeling but a proud Maharashtrian too. Therefore protecting the right to heritage under the Articles 19,21 and 29 of the Constitution of India. The petitioner states that having the same name of the court as the name of the State will pull out the resistance between the municipalities, and will avail rightly. The bill named High Court (Alteration of Names) Bill, 2016 was introduced as the changing of names of various High Courts, that is for example, ‘High Court Judicature at Bombay’ to ‘High Court Judicature at Mumbai’ and so on. Howsoever the aforesaid bill was dismissed as it could not get the appropriate consensus among the States. Apropos this, the petitioner Judge directs that right to autonomy is guaranteed under the right to life under Article 21 of the Constitution of India. So, therefore, the right to the nomenclature of a public institution that is the High Court is the part of Right to Autonomy of Maratha/ Maharashtra. The Excerpt of Plea stated that it is the longstanding demand of the people in the amendment of the name of the High Court and it is expected from the court to step in the same and fill the vacuum. Moreover, the change in the name stands as the fundamental right of the citizens of Maharashtra.
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