JUSTICE K S PUTIASWAMY (RETD.), AND ANR. versus UNION OF INDIA AND ORS

Citation: [2017] 10 S.C.R. 1000 · Decided: 15-12-2017 · Supreme Court of India · Bench: DIPAK MISRA · Disposal: Directions issued

Judgment (excerpt)

A 
B 
[2017] 10 S.C.R. 1000 
. JUSTICE K S PUTTASWAMY (RETD), 
ANDANR 
v. 
UNION OF INDIA AND ORS 
(Writ Petition (Civil) No. 494 of2012) 
DECEMBER 15, 2017 
[DIPAK MISRA, CJI, A. K. SIKRI, A. M. KHANWILKAR, 
DR. D. Y. CHANDRACHUD, ASHOK BHUSHAN, JJ.] 
C 
Aadhaar (Targeted Delivery of Financial and other Subsidies, 
Benefits and Services) Act, 2016 -
Aadhaar linkage - Deadline -
Extended - The deadline for Aadhaar linkage with all schemes of 
its Ministries/Departments extended until 31" March 2018 - As 
regards Aadhaar linkage with bank accounts, for existing bank 
D 
accounts, the last date for the completion of the process extended 
to 31'' March 2018 - As regards Aadhaar linkage with new bank 
accounts, subject to submission of the details in regard to filing of 
the application for an Aadhaar card and furnishing of the 
application number to the account opening bank, the last date for 
the completion of the process of Aadhaar linking of new bank 
E accounts extended to 31" March 2018 - As reg<1rds Aadhaar based 
E-KYC for mobile phone subscribers, the deadline extended to 31" 
March 2018 - Consistent with the above directions, the extension 
of the last date for Aadhaar linkage to 31" March 2018 shall apply, 
besides the schemes of the Ministries/Departments of the Union 
F 
government to all state governments in similar terms -
The above 
arrangement shall colltinue to operate pending the disposal of the 
proceedings before the Constitution Bench. 
G 
H 
Lokniti Foundation v. Union of India and Anotl~er 
(2017) 7 sec 155 - referred to. 
Case Law Reference 
(2011) 1 sec 155 
referred to 
Para9 
CIVIL ORIGINAL JURISDICTION: Writ Petition (Civil) No. 
494of2012. 
Under Article 32 of the Constitution of India. 
1000 
.J 
JUSTICE K S PUTIASWAMY (RETD) v. UNION OF INDIA 
1001 
WITH 
A 
T. C. (C) Nos. 151, 152, 1797, 1796 of2013, W. p, (C) Nos. 833, 
829, 932 of2013, ContemptPetition(C) No. 144 of20l4, T. P.{C)Nos. 
313, 312 of2014, SLP (Crl.).No. 2524 of2014, W. P. (C) Nos. 37, 220 of 
2015, Contempt Petition (C) No. 674 of2015,T. P. (C) No. 921 of2015, 
Contempt Petition (C) No. 470 of2015, Contempt Petition (C) No. 444, 
B 
608 of2016, W. P. (C) No. 797 of2016, Contempt Petition (C) No. 844_ 
of 2017, W. P. (C) No. 342, 372, 1058, 966, 1014, 1002 and 1056 of 
. 
, 
20.17. 
. 
.. 
- -
. 
K. K. Venugopal, Attorney (Jenera! for India, Jugal ~ishore Gilda, 
Adv. Gen., Anil Grover, Shiv Mangal Sharma, AAGs, Shyam Divan, · c 
.Gopal Subramanium, K. V. Vishwanathan, Sanjay R. Hegde, Ms. 
· Meenakshi Arora, Arv ind Datar, Anand Grover, Sajan Poovayya, Jay ant 
Bhushan, C. A. Sundaram, J. S. Attri, K.T.S. Tulsi, Rakesh Dwivedi, · 
Arvind Datar, Sr. Ad vs. Vipin Nair, P. B. Suresh, Udayitditya Banerjee, 
S. Prasanna, Ms. Samiksha Godiyal, Ms. Samiksha Godiyal, Prithu Garg, · 
Abbay Pratap Singh, Govind Manoharan, Pratap Veriugopal, Prasanna . D 
S., Ms. Samiksha Godiyal (for M/s. KJ. John 1}.nd Co.), Mayank 
Aggarwal, Pradeep Kr. Aggarwal, Ms. Aishwarya Bhati, Jaideep Singh, 
Gp. Capt. K.S. Bhati, T. Gopal, Amit Verma, Ms. Tanuja Patra, Dinesh 
Kumar, Ms. Ritu Apurva, Prashant Bhushan, Omana Kuttan K.K., 
Govind Jee, Abhishek Atrey, Shadan Farasat, Ms. Vrinda Bhandari, · E 
Prasanna, Ms. Jyoti Mendiratta, Anish Kumar Gupta, Avdhesh Kumar 
Singh, R.K Rajwanshi, Chandra Shekhar Stiman, Ms. DeepShikha Bharti, . · 
Ms. Rita Gupta, Pranja1 Kishore, Ms.Archana Pathak Dave, TalhaAbdul 
Rahman, Ankur Kashyap, Prateek Chadha, Jayavardhan Singh, Pawart 
Bhushan, P.R. Kovilan Poonkuntran, Ms. Awasthi M. K., V. Vasudevan, 
Mrs. Geetha Kovilan, Rahul Narayan, Apar Gupta, Shashwat Goel, 
F 
Gautam Bhatia, Ms. Anriaya Ghose, Ms. Bhawna, Anand Sethi, Pranaya 
Kumar Mohapatra, Mrs. Pragya Baghel, Prasanna S., Deepayan Manda!, 
Anando Mukherjee, Ms. Stuti Vatsa, T. V. S. Raghavendra Sreyas, Mrs: 
Gayatri Gulati Sreyas, N. Sai Vinod, Amit Meharia,.Ms. Tanishtha Singh, 
Ms. Rishita (for Mis. Meharia & Company), Zoheb Hossain, Ankur 
G · 
Talwar, Ms. Shraddha Deshmukh, Mrs. Anil Katiyar, A. Gulati, · 
K. Dangwal, Piyush Goyal, Ms. Palesh Maheshwari; FahadKhan, Rajat 
Nair; Mis. Lawyer S Knit & Co, Ms. TanishthaSingh, Ms. Rishita (fo,r · 
Mis .. Meharia & Company), Priyadarshi Banerjee, Prati Bhanu 
S. Kaarola, Saransh Kumar, Saransh Jain, Madhavam Sharma, 
H 
1002 
SUPREME COURT REPORTS 
[2017] 10 S.C.R. 
A Ramakrishna Meka. Pratik Rajopadhyay. E. C. Agrawal a, Mil ind Kumar. 
B 
M. ShoebAlam, Ms. Fauzia Shakil. Ujjwal Singh, Mojahid Karim Khan,

Excerpt shown. Read the full judgment & AI analysis in Lexace.