Giriraj Prasad Koli Son Of Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 3808 Raj/2

[2023:RJ-JP:18380]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3811/2020

Giriraj Prasad Koli Son Of Shri Narayan Koli, Aged About 37
Years, Resident Of Gram Post Mankotada, Vika Andhi, Tehsil
Jamwaramgarh, Jaipur-303001.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Medical Health And Family Welfare
         Department,       Secretariat,          Jaipur       Through    Principal
         Secretary.
2.       Director, Medical Health And Family Welfare Department,
         Secretariat, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Kuldeep Aswal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/08/2023

1. The petitioner has filed the present writ petition with the

prayer to issue directions to the respondents to give compensation

of Rs.10,00,000/- for giving incorrect and false Sonography

Reports in regard to foetal of wife of the petitioner and issue

further directions to provide free medical facility to the child of the

petitioner.

2. The claim of compensation made in the present petition, can

only be decided after recording the evidence of the parties and the

petitioner has appropriate legal remedy to file the suit for

damages for the claims made in the present petition.

3. In view of the above, the present writ petition is dismissed.

[2023:RJ-JP:18380] (2 of 2) [CW-3811/2020]

4. However, the petitioner would be at liberty to file a civil suit

for the damages/compensation

5. Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /75

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