Madras High Court
P.Subbiah vs The Joint Director Of Health Service on 12 December, 2025
Author: S.Srimathy
Bench: S.Srimathy
W.P.Crl(MD)No.2534 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.12.2025
CORAM:
THE HON'BLE MRS. JUSTICE S.SRIMATHY
W.P.Crl(MD).No.2534 of 2025
and WMP.Crl(MD).Nos.591 & 592 of 2025
1. P.Subbiah
2. Lalitha
3. Priya Settu ...Petitioners
Vs.
1. The Joint Director of Health Service,
Authority under Assisted Reproductive
Technology (Regulation) Act, 2021 and
Surrogacy (Regulation) Act,. 2021,
Tenkasi,
Tenkasi District.
2. The District Medical Board,
Constituted under Assisted Reproductive
Technology (Regulation) Act, 2021 and
Surrogacy (Regulation) Act,. 2021,
Tenkasi,
Tenkasi District. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, calling for
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W.P.Crl(MD)No.2534 of 2025
the records of Impugned order passed unmumbered CMP.No. of dated
29.05.2025 and quash the same as illegal and consequently direct the
learned Judicial Magistrate, Sankarankovil, to number the petition and
pass appropriate orders on merits.
For Petitioners : Mr.R.J.Karthick
For Respondents : Mr.P.Thambidurai
Government Advocate (Crl.side)
ORDER
This writ petition is filed for Writ of Certiorarified Mandamus, to call for the records of Impugned order passed unmumbered CMP.No. of dated 29.05.2025 passed by the learned Judicial Magistrate, Sankarankovil and quash the same and consequently direct the learned Judicial Magistrate, Sankarankovil, to number the petition and pass appropriate orders on merits.
2. The contentions of the petitioners is that the impugned order was passed at the threshold, without allowing him to prove his case. Hence, the petitioner has filed this present petition.
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3. The learned Government Advocate appearing for the respondents have raised formal objection to allow this petition.
4. In the impugned order passed by the learned Judicial Magistrate, sankarankovil, has stated as under
''Intending couple do not have eligibility to file this applicationas per Section 4(iii)(c )(I) of Surrogacy Act. Hence returned.''
5. Admittedly, the first and second petitioners, being a married couple, are aged about 62 and 60 years respectively. The maximum age limit prescribed under the Surrogacy (Regulation) Act, 2021 is 50 years for a female and 55 years for a male. Thus, the petitioners have crossed the prescribed maximum age limit. However, the contention of the petitioners is that the process of Surrogacy was initiated prior to the enactment of the Surrogacy (Regulation) Act, 2021. The Act came into force on 25.01.2022, whereas the petitioners had commenced the Surrogacy process as early as the year 2019. This issue was considered by the Hon’ble Supreme Court in Vijay Kumari S. & Another v. Union of India, Urvasi & Another v.
Union of India & others and Arun Muthuvel v. Union of India & 3/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/12/2025 04:06:41 pm ) W.P.Crl(MD)No.2534 of 2025 Others. All three matters were clubbed together, and a common order was passed on 09.10.2025, wherein it has been stated:-
''15.9 We therefore hold that creation of embryos and freezing of the same is crystallization of the said process as it clearly demonstrates the intention of the couples i.e., intending couples, in the instant cases. The earlier stages, namely, (i) Visit to surrogacy clinic, (ii) Counselling of the patient, (iii) Obtaining of the various permissions / certificates from Appropriate Authorities under Section 4 of the Act, (iv) Extraction of gametes of Stage A, are no doubt part of surrogacy procedure but are stages prior to the crystallization of the intention of the couple to undertake a surrogacy procedure an interpretation we are giving in the context of age barriers. Therefore, when there was no age restriction at the stage of creation of embryos and freezing them i.e., prior to the enforcement of the Act, when the intending couples are at the threshold of Stage B, the age restriction under the Act cannot be permitted to operate retrospectively on such intending couples as in the present cases so as to frustrate not just the surrogacy procedure but also their right to have a surrogate child or become parents, the latter being a constitutional right under Article 21 of the Constitution.
15.10 Therefore, the rule against retrospective operation of statutes applies in the instant case in order to preserve the rights of intending couples such as the petitioners/applicant in the present case. If we do not apply the aforesaid principle of interpretation of statutes we would failing in our duty to uphold the constitutional right of such intending couples under Article 21 of the Constitution. Therefore, we hold that the age bar does not apply to intending couples such as the ones we are considering in 4/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/12/2025 04:06:41 pm ) W.P.Crl(MD)No.2534 of 2025 the present cases.'' The Hon’ble Supreme Court has held that retrospective operation of a statute is not applicable. In the present case. Since the petitioner had initiated the process for obtaining the certificate in the year 2019, the provisions of the Surrogacy Act cannot be strictly applied retrospectively, nor can the benefit or operation of the said provisions be granted with retrospective effect. However, the said factual matrix is required to be proved by the petitioners during the course of trial.
6. Therefore, without numbering the petition, the learned Judicial Magistrate ought not to have returned the petition. Instead, the learned Magistrate ought to have numbered the petition, called upon the petitioners to place all relevant factual materials on record, considered the same, and thereafter passed appropriate orders in accordance with law. The prima facie return of the petition is contrary to the provisions of law.
7. The learned Judicial Magistrate, Sankarankovil is directed to number the petition, however, the petitioners are directed to produce all the relevant documents and evidence at the time of trial and prove their case.
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8. With these directions, this Writ Petition Criminal (MD) is allowed. Consequently, connected miscellaneous petitions are closed.
9. Registry is directed to return original paper in Crl.OP.(MD).No. 10408 of 2025 to the learned counsel for the petitioners.
12.12.2025 NCC : Yes/No Index : Yes/No Internet : Yes msrm Note: Issue order copy on 15.12.2025 6/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/12/2025 04:06:41 pm ) W.P.Crl(MD)No.2534 of 2025 To
1. The learned Judicial Magistrate, Sankarankovil.
2. The Joint Director of Health Service, Authority under Assisted Repreductive Technology (Regulation) Act, 2021 and Surrogacy (Regulation) Act,. 2021, Tenkasi, Tenkasi District.
3. The District Medical Board, Constituted under Assisted Repreductive Technology (Regulation) Act, 2021 and Surrogacy (Regulation) Act,. 2021, Tenkasi, Tenkasi District.
4. The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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msrm W.P.Crl(MD).No.2534 of 2025 and WMP.Crl(MD).Nos.591 & 592 of 2025 12.12.2025 8/8 https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/12/2025 04:06:41 pm )