ABHILASHA GARG Vs. APPROPRIATE AUTHORITY PNDT ACT

JUDGEMENT

(1.) The validity of an order dated 26th November 2009 passed by the Chief District Medical Officer ('CDMO'), East District, Directorate of Health Services, Government of National Capital Territory of Delhi ('GNCTD') cancelling the registration under the Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 ('PNDT Act') in favour of Abhilasha Maternity & Medical Clinic ('AMMC'), (Petitioner No. 2), the owner of which is Petitioner No. 1, has been challenged by way of this writ petition.

(2.) During the pendency of the writ petition, an order dated 27th January 2010 was passed by the CDMO suspending the registration of Petitioner No. 1 under the Medical Termination of Pregnancy Act, 1971 ('MTP Act'). The Petitioners filed CM No. 1880 of 2010 challenging the said order dated 27th January 2010. By an order dated 11th February 2010, the said order dated 27th January 2010 was directed by this Court to be kept in abeyance.

(3.) The Petitioner also filed CM No. 8776 of 2010 to bring on record certain facts pertaining to a complaint filed against Respondent No. 4 Beti Bachao Samiti ('BBS') by a medical practitioner running a clinic in Ashok Vihar. Notice was issued in the said application as well on 7th July 2010.