On Wednesday, while making his submissions for the Centre in the matter of Marriage Equality or Same-Sex Marriage, the Solicitor General of India, Tushar Mehta informed the Supreme Court that the Centre has agreed to form a Committee to address the 'genuine human concerns' of the LGBTQIA+ Community.
The Committee shall be headed by Cabinet Secretary and shall consider and examine the suggestions of LGBTQIA+ Community with respect to the issues faced by them when in cohabitors relationships with persons of the same gender, he told.
"Issue was some genuine human concerns and discussion was if something can be done administratively. Government is positive. This would need coordination by different ministries. A committee headed by cabinet secretary will be formed and suggestions given by the petitioners will be addressed," he said in his submission.
The Supreme Court Constitution Bench comprising of Chief Justice of India DY Chandrachud, Justice Sanjay Kishan Kaul, Justice Ravindra Bhat, Justice Hima Kohli, and Justice PS Narasimha is hearing arguments in a batch of petitions seeking the legalization of same-sex marriage/ marriage equality.
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