1. Heard learned Amicus Curiae.
2. It appears that the States of Tamil Nadu, Arunanchal Pradesh, Maharashtra, Tamil Nadu and Jammu & Kashmir have not filed the affidavit as directed by order dated 11th May, 2007. As a last chance four weeks' time is granted to file the affidavit. It is pointed out by learned Amicus Curiae that wherever Rules have been framed relate only to Hindus and not to other religions. This appears to be at variance with the order dt. 14th February, 2006 where it was observed as follows:
Accordingly, we are of the view that marriages of all persons who are citizens of India belonging to various religions should be made compulsorily registrable in their respective States, where the marriage is solemnized.
