As per the case facts, several petitions were filed seeking legal recognition of same-sex marriage. These petitions were transferred to the Supreme Court. The question arose whether queer persons have ... a fundamental right to marry and if existing laws, particularly the Special Marriage Act, could be interpreted to include such unions. Finally, the Supreme Court, while recognizing the diverse sexual orientations and gender identities, concluded that there is no fundamental right to marry that would compel the State to create a legal framework for civil unions or registered partnerships for same-sex couples. The court also held that reading "any two persons" into the Special Marriage Act to include non-heterosexual couples would be contrary to established principles of statutory interpretation, indicating that such changes fall within the legislative domain. However, the court did acknowledge the need to address discrimination faced by the queer community.