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A PIL has been filed in the Supreme court of India which seeks that uniform grounds should be available for gender-neutral and religion neural which stand very much beneficial for the succession and inheritance and this should be available to all the citizens of India.
The plea prays that the neutrality and the uniformity are very much important and necessary because it ensures that there is gender justice, gender equality, and dignity of women among the citizens of the nation. It also ensures and promotes the unity, fraternity, and integration among the citizens.
The plea also states that the people in India are from different religions and they are governed by their own different set of rules and regulations which are followed by them, but the rules which are present currently relating to the succession and inheritance are against the gender justice, gender equality and dignity of women which is very much necessary and further to add to the statement the personal laws and also offending and are against the Articles 14, 15, and 21 of the Constitution of India.
The plea further adds that 73 years of independence we still do not have any laws which are enacted and established which is related to the gender-neutral and religion-neutral law for inheritance and succession irrespective of the Article 14 and 15 which basically states and guarantees that there should be equality before the law and equal protection of laws and prohibiting the states from treating the men and women differently which is guaranteed by the Article 15.
The petitioner prays that the addition of the uniform grounds for the succession and inheritance will eventually strengthen the Constitutional ethos which are laid down in part III and IV of the Constitution of India.
The petitioner further adds that there are certain provisions which are provided which ensure that there is justice, social and economic and political rights, liberty of expression and thoughts, assuring the dignity of individual, unity, and the integration of the nation.
But in spite of these provisions the states do not provide the ground which is unformed for the inheritance and succession because there is very much gender inequality taking place which is not acceptable in the socialist secular and democratic republics state.
It is played that the court should look into the concern and should direct the Law Commission of India to take some steps in the matter relating to the succession and inheritance.
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