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Plea made in Supreme Court to rechristen India as Hindustan/ Bharat
A petition was submitted to the Supreme Court on Wednesday requesting to rename the country from ‘India or Bharat to Hindustan or Bharat while the other one was to rechristen Bombay High Court to Maharashtra High Court.
A bench of Chief Justice of India S A Bobde and justices Hrishikesh Roy and A S Bopanna asked how can the court change the from India to Hindustan & highlighted that article 1 of our Indian constitution says that India would also be called and known as Bharat. But the petitioner Namah’s counsel Raj Kishor Chaudhary further said that ‘India’ was of Greek origin, & therefore should be disposed off.
Choudhary contended that India’s struggle for freedom was fought with the slogan of “Bharat Mata ki Jai” & for that reason it would be apt to rename the country to Bharat or Hindustan, the second one being an admired reference to the country by its citizens. The court rejected the appeal and asked the petitioners to send the appeal as a demonstration to the centre.
In it the order setting out the writ petition, the bench said that, “the current appeal is ordered to be seen as representation & might be considered by the apt ministries.” This means, that the issue of renaming stays active & if the centre does not reject or acts on the representation, the petitioner has the chance of moving the Apex court one more time.
The bench led by CJI agreed to look into the petition by V P Patil requesting the renaming of historical high court of Bombay, which was seen as one of the 3 High Courts established 160 years ago in the presidency towns of Bombay, Calcutta and Madras. Representing the petitioner, Advocate Shivaji Jadav mentioned that as per article 214 of the Indian Constitution, every state was to have a High Court. The Supreme Court issued notifications to the centre and the Maharashtra government requesting for their response.
