DIVYA KUMRA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This so-called Public Interest Litigation (PIL) has been preferred with the following prayers:-

(2.) Learned counsel appearing for the petitioner submits that the women, who are staying at Chilla Khadar Jhuggi Camp, Yamuna Khadar, Kalyanpuri and Baljeet Nagar, have been inserted Post Partum Intra Uterine Contraceptive Devices (PPIUCD), which are contraceptive devices, by the respondent without their consent. Counsel appearing for the petitioner further submits that the petitioner has carried out general survey and found out that several women have suffered health problems because of forceful insertion of PPIUCD without consent of the concerned women.

(3.) Learned counsel appearing for the respondents submits that a detailed counter affidavit has been filed by the respondent nos. 1 and 2 dated 28th August, 2017 and it has been mentioned in para 1 thereof reads as under:-