- (1.) The Union of India has sought a transfer of Writ Petition (Civil) No. 15798 of 2009 pending before the High Court of Judicature of Andhra Pradesh at Hyderabad to this Court under Article 139(A) of the Constitution.
(2.) The Writ Petition before the High Court assails the constitutional validity of The Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act 2006, (Act No. 2 of 2007).
(3.) A Writ Petition under Article 32 of the Constitution Writ Petition (Civil) No. 50 of 2008, challenging the vires of the Act is pending before the Court.;