RANJAN GOGOI, J. - (1.) Leave granted.
(2.) In the present batch of cases, the constitutionality of Part XIV of the Finance Act, 2017 and of the rules framed in consonance has been assailed. While it would be repetitious to reproduce the pleadings of each case separately, a brief reference is being made, illustratively, to the prayers made in three matters to aid the formulation of core issues arising for adjudication.
(3.) The Madras Bar Association has preferred Writ Petition (Civil) No. 267 of 2012 seeking the following reliefs: "i. A writ of mandamus, directing the Union of India, to implement the directions of this Hon'ble Court in Union of India v. R. Gandhi [(2010) 11 SCC 1, para 96 at pg. 310] and L. Chandra Kumar v. Union of India [(1997) 3 SCC 261], paras 120 and 121 at page 65 to 67], where Ministry of Law and Justice, Govt. Of India was ordered to take over the administration of all tribunals created by Parliament and streamline the functioning of the same. ii. A writ of mandamus directing the Ministry of Law and Justice to promptly carry out a 'Judicial Impact Assessment' on all tribunals created by Parliament and submit a report on the same to this Hon'ble Court." ;