The Delhi HC on Wednesday said that it will hear a plea seeking a common minimum age of marriage for men & women on Feb 19, 2020.
A Division Bench of Chief Justice D. N. Patel & Justice C. Harishankar deferred the matter after the Centre sought more time to file response.
The Central govt told the court that consultation were going on with the concerned stakeholders.
The court had asked Central govt & Law Commission of India to file their responses to the plea, but neither has filed a response so far.
The court was hearing a public interest litigation (PIL) filed by the Bharatiya Janata Party (BJP) leader & advocate Ashwini Upadhyay.
In his plea, Upadhyay held as discriminatory the fact that while the minimum age of marriage for men in the country is fixed at 21, women are allowed to get married when they are 18.
The Bharatiya Janata Party (BJP) leader also said that the age distinction is based on patriarchal stereotypes & has no scientific backing.
Source Link
Picture Source :
