STATE OF CHHATTISGARH Vs. KIRAN AGRAWAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned Single Judge has allowed the writ application. State is in appeal against the order dated 03.07.2018 passed by learned Single Judge, who allowed the writ application and held the sealing of ultrasound machines of the private respondent- hospital by the authorities to be an illegal exercise of power.

(3.) The private respondent was running a hospital in the name of Arogya Niketan Hospital at Ambikapur. She holds a valid certificate of registration for performing sonography or ultrasound. This certification has been issued by the competent authority in exercise of power under Section 19(1) of Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (for short, the Act 1994). The license is valid till 10.07.2021.