DENNISION PAULRAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) BY consent, the main writ petition itself is taken up for final disposal.

(2.) THE petitioners have come forward with the present writ petition for a declaration declaring Sections 12, 18, 19 and 23 of the Protection of Women from Domestic Violence Act, 2005 (Central Act 43 of 2005) as unconstitutional, ultra vires and void.

(3.) THE short facts which are necessary for the disposal of the present writ petition, are set out here under:-