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Smt. Xxxx vs Union Of India
2024 Latest Caselaw 3877 Kant

Citation : 2024 Latest Caselaw 3877 Kant
Judgement Date : 8 February, 2024

Karnataka High Court

Smt. Xxxx vs Union Of India on 8 February, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                          -1-
                                                      NC: 2024:KHC:5304
                                                     WP No. 80 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 8TH DAY OF FEBRUARY, 2024

                                       BEFORE
                     THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                       WRIT PETITION NO. 80 OF 2024 (GM-RES)
              BETWEEN:
              1. SMT. XXXX
                 W/O XXXX
                 AGED ABOUT 41 YEARS

              2.    SRI XXXX
                    S/O XXXX
                    AGED ABOUT 53 YEARS

                    BOTH ARE R/A 142, GOPALAPPA BUILDING
                    GR LAYOUT
                    NEAR SAI HOSPITAL
                    KAREGUDDADAHALLI
                    BANGALORE-560090
Digitally signed
by NAGAVENI
Location: HIGH                                           ...PETITIONERS
COURT OF
KARNATAKA        (BY SRI. GAUTAM S. BHARADWAJ, ADVOCATE)

              AND:
              1. UNION OF INDIA
                 THROUGH MINISTRY OF HEALTH AND FAMILY
                 WELFARE
                 THROUGH ITS SECRETARY
                 NIRMAN BHAWAN
                 NEW DELHI-110011
                                   -2-
                                                   NC: 2024:KHC:5304
                                                   WP No. 80 of 2024




2.   THE KARNATAKA STATE ASSISTED REPRODUCTIVE
     TECHNOLOGY AND SURROGACY BOARD
     DEPARTMENT OF HEALTH AND FAMILY WELFARE
     GOVERNMENT OF KARNATAKA
     VIKASA SOUDHA
     BENGALURU-560001
     REPRESENTED BY ITS SECRETARY
                                       ...RESPONDENTS
(BY SRI. SHANTHI BHUSHAN H., DSGI FOR R1;
     SMT. NAVYA SHEKHAR, AGA FOR R2)


       THIS WP FILED UNDER ARICLES 226 AND 227 OF THE
CONSTITUTION        OF   INDIA    PRAYING     TO     QUASHING     THE
NOTIFICATION DTD 14.03.23 BEARING NO. G.S.R.179 (E),
ISSUED       BY   RESPONDENT      NO.   1   (I.E   DEPARTMENT     OF
MINISTRY OF HEALTH AND FAMILY WELFARE) AS THE SAME IS
ULTRA VIRES THE CONSTITUTION OF INDIA, THE SURROGACY
(REGULATION) ACT, 2021 AND THE ASSISTED REPRODUCTIVE
TECHNOLOGY (REGULATION) ACT, 2021. A COPY OF THE SAID
NOTIFICATION IS PRODUCED HEREWITH AS ANNEXURE-A AND
ETC.

       THIS PETITION, COMING ON FOR PRELIMINARY HEARING

'B' GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:

                                ORDER

The petitioners are before this Court, seeking the

following prayers:

"A. To issue a writ in the nature of certiorari or any other appropriate writ direction, order quashing

NC: 2024:KHC:5304

the notification dated 14.03.2023 bearing no. G.S.R.179(E), issued by Respondent No.1 (i.e. Department of Ministry of Health and Family Welfare) as the same is ultra vires the Constitution of India, the Surrogacy (Regulation) Act, 2021 and the Assisted Reproductive Technology (Regulation) Act, 2021. A copy of the said Notification is produced herewith as Annexure 'A'. B. Issue any other such appropriate order Writ or Directions as the Hon'ble Court deems fit in the interest of justice and equity."

2. Heard Sri. Gautam S. Bharadwaj, learned counsel

appearing for the petitioners, Sri. H. Shanthi Bhushan, learned

DSGI appearing for respondent No.1, Smt. Navya Shekhar,

learned AGA appearing for respondent No.2 and have perused

the material on record.

3. The relief sought by the petitioners in the subject

petition is identical to the one that was sought in

W.P.No.15824/2023, which is disposed by permitting surrogacy

on manifold reasons. The order passed in W.P.No.15824/2023,

disposed on 18.11.2023, reads as follows:

"(i) Writ Petition is allowed in part.

(ii) The challenge to the notification dated 14-03-2023 is left unanswered, as the challenge to it is pending consideration before the Apex Court.

(iii) For the reasons rendered in the course of the order, the notification dated 14-03-2023 is

NC: 2024:KHC:5304

declared inapplicable to the case of the petitioners.

(iv) The petitioners are entitled to opt for surrogacy for the reasons rendered in the course of the order.

(v) The petitioners would become entitled to opt for surrogacy, subject to them fulfilling all other conditions and requirements under the statute, except the one that is in the notification dated 14- 03-2023.

(vi) In the light of the findings rendered in the course of the order, the Authorities cannot insist or direct the petitioners that the donor gamete cannot be made use of by the intending couple. The Authorities shall forthwith process the applications, if any and issue Eligibility Certificate/Essentiality Certificate, if the intending couple would fulfil all other conditions."

The aforesaid order was passed on account of the health

condition as prayed by the petitioners in the document

appended to the writ petition in the case at hand as well. The

medical condition of the petitioners are intending mother

through surrogacy are also the one that is considered in the

aforesaid writ petition. The medical certificate reads as follows:

"Mrs.xxxx, 41 years W/o Mr. xxxx 53 years married for 23 years with history of secondary infertility since 11 years.

Mrs.xxxx is a C/o Poor ovarian reserve with a hypoplastic uterus.

She has previously conceived during 2 IVF cycles (Donor oocytes+Husband sperms). However both pregnancies have miscarried due to hypoplastic uterus.

NC: 2024:KHC:5304

As the couple are keen on conceiving, the next most favourable treatment for parenthood would be in the form of IV - Donor oocytes+Husband sperms and transfer of the resulting embryos to surrogate."

Therefore, the issue stands covered on all its fours to the

judgment rendered by this Court in W.P.No.15824/2023.

4. For the very reasons rendered to allow surrogacy in

W.P.N.15824/2023, this petition deserves to succeed, and

granting of the same relief.

5. For the aforesaid reasons, the following:

ORDER

(i) Writ Petition is allowed-in-part.

(ii) The challenge to the notification dated 14-03-2023 is left unanswered, as the challenge to it is pending consideration before the Apex Court.

(iii) For the reasons rendered in the course of the order, the notification dated 14-03-2023 is declared inapplicable to the case of the petitioners.

(iv) The petitioners are entitled to opt for surrogacy for the reasons rendered in the course of the order.

NC: 2024:KHC:5304

(v) The petitioners would become entitled to opt for surrogacy, subject to them fulfilling all other conditions and requirements under the statute, except the one that is in the notification dated 14-03-2023.

(vi) In the light of the findings rendered in the course of the order, the Authorities cannot insist or direct the petitioners that the donor gamete cannot be made use of by the intending couple. The Authorities shall forthwith process the applications, if any and issue Eligibility Certificate/Essentiality Certificate, if the intending couple would fulfill all other conditions.

Sd/-

JUDGE

SJK

CT:SNN

 
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