SUPREME COURT OF INDIA

Before:- Dr. A.S. Anand, C.J.I., V.N. Khare and N. Santosh Hegde, JJ.

W. P. No. 499 of 1997. D/d. 21.1.2000.

In Re E. and I. of Dowry Prohibition Act, 1961 - Petitioners

Versus

Union of India and others - Respondents

Dowry Prohibition Act, 1961, Section 10 - Framing of Rules - under section 10 of the Act - Not framed by various states and UTs or under process - Time granted to file affidavit giving status/position.

[Para 3]

ORDER

Dr. A.S. Anand, C.J.I., V.N. Khare, J. - We have perused the Office Report dated 19-1-2000 and heard the learned Amicus.

2. It appears that till date the following States and Union Territories have not framed the Rules under Section 10 of the Dowry Prohibition Act, 1961 :

1. Arunachal Pradesh

2. Assam

3. Haryana

4. Himachal Pradesh

5. Karnataka

6. Manipur

7. Orissa

8. Rajasthan

9. Uttar Pradesh

10. Dadra and Nagar Haveli

11. Delhi

3. It is submitted by learned counsel appearing on behalf of these States and Union Territories that while in some States/ UTs. the Rules are under preparation, in other States/UTs. draft Rules have been framed and they have been sent for Cabinet's approval. Learned counsel appearing for these States and Union Territories pray for some more time to file an appropriate affidavit giving the status/position of the Rules and also file copies of the Rules where the same have been finalised.

4. Eight weeks' time is granted for the purpose. List thereafter.

Order accordingly.