SILBANIA LYNGDOH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is admitted.

(2.) It seeks a declaration that Sec. 21 (g) of the Assisted Reproductive Technology (Regulation) Act, 2021 is ultra vires the Constitution.

(3.) It is said that the petitioner is just over 50 years of age and should be allowed the benefit of this technology, although the Act bars such procedure over the age of 50 years.