MAMTA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Accordingly, the present application stands disposed of.

(3.) Present petition has been filed seeking a direction for relaxing the age criteria as provided under Sec. 21(g) of the Assisted Reproductive Technology (Regulation) Act, 2021 ('ART Act') and directing the Respondents to permit the Petitioners to continue with their In Vitro Fertilization treatment ('IVF'). It is further prayed that Sec. 21(g) ('impugned provision') of the ART Act be declared as ultra vires and unconstitutional being violative of Articles 14 and 21 of the Constitution of India.