RUKUMANI.R v. THE DEAN

This writ petition has been filed for the issue of a writ of mandamus directing the first respondent to terminate the pregnancy of the daughter of the petitioner.

2. The learned Additional Government Pleader appearing on behalf of the respondents, based on the written instructions, submitted that pregnancy of the daughter of the petitioner has been terminated and http://www.judis.nic.in she is undergoing treatment in the first respondent hospital. To substantiate his submission, the learned Additional Government Pleader brought to the notice of this Court the communication made by the Assistant Professor, Department of Obstetrics and Gynaecology, Thanjavur, to the first respondent dated 22.03.2021.

3. Recording the submissions of the learned Additional Government Pleader, this writ petition is closed. No Costs. 09.04.2021 Index : Yes / No Internet : Yes/ No Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. 1.The Dean, Thanjavur Medical College and Hospital, Thanjavur District. http://www.judis.nic.in 2.The District Child Protection Officer, Department of Social Defense, Governmant Children Home, Thanjavur District, Thanjavur. 3.The District Collector, Thanjavur District, Thanjavur. 4.The Inspector of Police, All Women Police Station, Vallm, Thanjavur. http://www.judis.nic.in http://www.judis.nic.in N.ANAND VENKATESH, J. 09.04.2021 http://www.judis.nic.in