LAXMI Vs. UNION OF INDIA (UOI) AND ORS.

JUDGEMENT

(1.) Pursuant to our order dated 06.02.2015, the Ministry of Home Affairs has filed an affidavit dated 8th April, 2015.

(2.) We have heard learned counsel for the parties in considerable detail.

(3.) A meeting was convened by the Secretary in the Ministry of Home Affairs, Government of India and the Secretary in the Ministry of Health and Family Welfare, Government of India with all the Chief Secretaries/their counterparts in the States/Union Territories on 14.03.2015.