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Calcutta High Court (Appellete Side)

Smt. Lakshmi Majhi & Anr vs State Of West Bengal & Anr on 21 June, 2022

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

21.06.2022
 Ct. 5
 D/L 13
  ab



                                  WPA 10810 of 2022

                            Smt. Lakshmi Majhi & Anr.
                                        -Vs-
                            State of West Bengal & Anr.

             Mr. Jagabandhu Mondal,
             Mr. Nirmalendu Bera
                                                        ... for the petitioners
             Ms. Sutapa Sanyal,
             Mr. Anand Farmania
                                                             ... for the State


                    The     petitioners    pray       for   an        appropriate

             permission of the State Board under 'The Surrogacy

             (Regulation)    Act,    2021',     for   undergoing        In   Vitro

             Fertilization Process, IVF for having a baby. The records

             show that the petitioners' son of about 29 years was

             murdered and the petitioner no. 1 being of 53 years,

             underwent mental agony and thereafter wanted to have

             a child through IVF procedure. An application made to

             the Secretary, Department of Health on 1st May, 2022

             has not been responded to.

                    Section 4(ii) of the Surrogacy (Regulation) Act,

             2021    stipulates     that   no    surrogacy       or    surrogacy

             procedure shall be conducted or performed except for

             the following purposes, which includes under Proviso

             4(ii)(a) of the Act that for a couple of Indian origin or an

             intending woman who intends to avail surrogacy,
                                  2




certificate of recommendation from Board will have to

be made. Under Section 26 of the Act, the Board has

been     named   as     the   State       Assisted   Reproductive

Technology and Surrogacy Board. The composition and

constitution of Board can be found in Sections 26 and

27 of the Act. Section 4 of the Act does not mention any

further procedural requirements, which are to be

fulfilled before permission can be granted by the Board.

        Hence, this Court is of the view that the Board

being the respondent no. 2 herein, should be directed to

consider the case of the petitioner no. 1 within all medical parameters and the statutory requirements under the Surrogacy (Regulation) Act, 2021 as well as any other related Act and take a decision in the matter within a period of four weeks from today. In the event the Board finds that the petitioner no. 1 is physically and financially suited to undergo IVF procedure, the Board shall take steps to give permission and appropriate recommendation to the petitioner no. 1 within a further period of two weeks from the date on which such decision is taken. The petitioners shall make all the documents available before the Board for taking of decision by the Board.

WPA 10810 of 2022 is disposed of in terms of the above.

( Moushumi Bhattacharya, J.) 3