NEERAJ VIJAY KALMANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned Senior Counsel for the petitioners and learned AGA for Respondent Nos.1 and 2 on advance notice.

(2.) Petitioners have sought for the following prayers in these writ petitions:

(3.) Petitioners except Petitioner No.14, are Post Graduate students in the discipline of Radiology prosecuting their programme in various Respondent Colleges. Petitioner No.14 is an Association called Indian Radiological and Imaging Association, Karnataka State Chapter at Bengaluru. Petitioners have averred that there has been malpractice and gross abuse of the Pre-natal Diagnostic Techniques despite Parliamentary enactment attempting to regulate the same by enacting Pre-conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter referred to as 'Act' for the sake of brevity).