PRIYKANT MOKALAL KAPADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner under Articles 14, 19, 21 and 226 of the Constitution of India as well as under the provision of the PreConception and PreNatal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter referred to as "PNDT Act") for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued for quashing and setting aside the impugned orders passed by the respondent no.2 - Appropriate Authority dated 10.10.2013 and 03.12.2013 at AnnexureC collectively and the order passed by the Appellate Authority in Appeal No.3/2004 dated 02.06.2014 on the grounds stated in the memo of petition.

(2.) The facts of the case briefly stated are as follows:

(3.) Heard learned advocate, Shri Samir Dave for the petitioner, learned AGP Ms.Asmita Patel for the respondent no.1 and learned advocate, Shri N.J. Shah for the respondent no.2.