Constitution of India - A11.21 - Right to privacy - Privacy is a constitutionally protected right in India - The decision in M. P. Sharma which holds that the right to privacy is not protected by the Constitution stands over-ruled - The decision in Kharak Singh to A B c the extent that it holds that the right to privacy is not protected by D the Constitution stands over-ruled - Right to privacy is protected · as an intrinsic part of the right to life and personal liberty under Art.21 and as a part of the freedom guaranteed by Part Ill of the Constitution - Aadhar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016, (Per Court)