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Smt. Xxxx vs Union Of India
2024 Latest Caselaw 3881 Kant

Citation : 2024 Latest Caselaw 3881 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:5305
                                                    WP No. 386 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. 386 OF 2024 (GM-RES)
               BETWEEN:

               1.    SMT. XXXX
                     W/O XXXX
                     AGED ABOUT 25 YEARS.

               2.    SRI. XXXX
                     S/O XXXX
                     AGED ABOUT 31 YEARS.

                     BOTH R/AT NO.3, 2ND FLOOR,
                     3RD CROSS, PUTTENAHALLI,
                     J P NAGAR, 7TH PHASE,
                     BENGALURU - 560 078.
                                                           ...PETITIONERS

Digitally signed (BY SRI. GAUTAM S. BHARADWAJ, ADVOCATE)
by NAGAVENI
Location: HIGH AND:
COURT OF
KARNATAKA        1. UNION OF INDIA,
                     THROUGH MINISTRY OF HEALTH AND FAMILY
                     WELFARE, THROUGH ITS SECRETARY,
                     NIRMAN BHAWAN,
                     NEW DELHI - 110 011.

               2.    THE KARNATAKA STATE ASSISTED REPRODUCTIVE,
                     TECHNOLOGY AND SURROGACY BOARD,
                     DEPARTMENT OF HEALTH AND FAMILY WELFARE
                     GOVERNMENT OF KARNATAKA,
                                   -2-
                                                   NC: 2024:KHC:5305
                                                 WP No. 386 of 2024




    VIKASA SOUDHA,
    BENGALURU - 560 001,
    REPRESENTED BY ITS SECRETARY.
                                                     ...RESPONDENTS
(BY SRI. H. SHANTHI BHUSHAN, DSGI FOR R1;
    SMT. NAVYA SHEKHAR, AGA FOR R2)

       THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
NOTIFICATION DATED:14.03.2023 BEARING N O. GSR 179(E)
ISSUED BY R-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     ASST     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, 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 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'.

NC: 2024:KHC:5305

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 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,

NC: 2024:KHC:5305

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 aged 25 years, wife of xxxx aged 31 years, has not attained menarche, a case of primary amenorrhea, on evaluation. She was diagnosed to have small uterine bud (not developed), non-develop of upper two-third of vagina that is MRKH syndrome (Mayer Rokitansky Kuster Houser).

Hence, she will not be able to carry pregnancy on her own.

She also has small ovaries with reduced egg count. Despite ovarian stimulation, good quality embryos could not be formed.

So, it is advised to go for surrogacy with donor eggs."

NC: 2024:KHC:5305

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.

(v) The petitioners would become entitled to opt for surrogacy, subject to them fulfilling all other conditions and requirements under the

NC: 2024:KHC:5305

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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