CHILD MARRIAGE PROHIBITION COMMITTEE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This PIL raises various issues regarding implementation of Prohibition of Child Marriages Act, 2006 (the Act of 2006). The Petitioners have made a grievance that the Act of 2006 has been enacted in 2006. The Rules to be framed under the said Act by the State Government as per Sec. 19 of the Act have not been finalised.

(3.) The learned Government Pleader states that on 21/10/2022, the Maharashtra Prohibition of Child Marriage Rules, 2022 (the Rules of 2022) have been notified.