KALPANA SINGH Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The proceedings in the matter have been conducted through video conferencing.

(2.) As per the case set out in the petition, petitioner had got Ultrasonography conducted on 31st December, 2020 at gestational stage of 27 weeks 5 days which reveals that the foetus suffered from Anencephaly +. Based on the said report, which indicated a fetal abnormality the petitioner consulted her Gynaecologist at Lady Hardinge Medical College and requested for medical termination of pregnancy. However, since the permissible limit of 20 weeks under the Medical Termination of Pregnancy Act had already crossed, the petitioner's request was declined. Report dated 31st December, 2020 is annexed at Annexure P-3 to the memo of this writ petition and is as follows:-

(3.) The matter was listed before us on 7 th January, 2021 when we passed the following order:-