VARSHA LAXMAN DESHPANDE Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with the consent of the parties and is taken up for final disposal at the stage of admission. Counsel for the respondents waive service of notice.

(2.) By this petition, the Petitioner who is an Advocate, has impugned the order dated 23rd October, 2013 passed by the Additional Chief Metropolitan Magistrate, 37th Court, Esplanade, Mumbai, whereby the Petitioner's application, preferred under Section 28(3) of the Preconception and Prenatal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter referred to as the 'PCPNDT Act' for the sake of brevity) came to be rejected.

(3.) A few facts as are necessary to decide the present petition are as under: