- (1.)The petitioner seeks to assail provisions of Section 2 (g) and 2 (m) of The Pre-Natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994.
(2.)Learned counsel for respondents points out, as has been done earlier, that the issue is no more res-integra in view of the Division Bench of this Court in CWP No. 6139 of 2011 titled as Dr. Pardeep Mahendru Versus State of Haryana and others and other connected matters, decided on 28.8.2012.
(3.)On the other hand, learned counsel for the petitioners seeks to contend that the Division Bench in the aforesaid judgment really did not examine the plea and the only issue which was considered was whether the mandamus could be issued or not i.e. the aspect of vires was not examined.