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PETITIONER: MAHARSHI AVADHESH

       Vs.

RESPONDENT: UNION OF INDIA

DATE OF JUDGMENT06/04/1993

BENCH: REDDY, K. JAYACHANDRA (J) BENCH: REDDY, K. JAYACHANDRA (J) RAY, G.N. (J)

CITATION:  1994 SCC  Supl.  (1) 713

ACT:

HEADNOTE:

JUDGMENT:                      ORDER This is a petition by a party in person under Article 32  of the  Constitution.   The prayers are  two-fold.   The  first prayer is to issue a writ of mandamus to the respondents  to consider  the question of enacting a common Civil  Code  for all  citizens  of India.  The second prayer  is  to  declare Muslim Women (Protection of Rights on Divorce) Act, 1986  as void being arbitrary and discriminatory and in violation  of Articles  14 and 15 Fundamental Rights and Articles 44,  38, 39 and 39-A of the Constitution of India.  The third  prayer is  to  direct the respondents not to enact Shariat  Act  in respect of those adversely affecting the dignity and  rights of Muslim women and against their protection.  These are all matters  for  legislature.  The Court  cannot  legislate  in these matters.  The writ petition is dismissed.                                   Court Masters