MOTI PRAVA MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Petitioner, in this Writ Petition, seeks a direction from this Court to issue notice to the Opp. Parties, and after hearing from the parties, issue a Writ of Mandamus or Certiorari or any suitable form of Writ to give appropriate compensation to the Petitioner not only for their negligence but also for the future of a baby in mother's womb. I. FACTUAL MATRIX OF THE CASE:

(2.) Shorn off unnecessary factual details, suffice it to narrate the facts as placed by the petitioner in the Writ Petition as follows:

(3.) Learned counsel for the Petitioner earnestly made the following submissions in support of his contentions.