SURESH GUPTA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Rule. With the consent of the parties the matter is taken up for final disposal.

(2.) This is a petition under Article 226 of the Constitution of India by the petitioner claiming inter alia that no coercive action be taken against the petitioner's nursing home, ?Geetanjali Medical Centre?, on account of non registration of his centre for non-compliance of Rule 3 of Delhi Nursing Homes Registration (Amendment) Rules, 1992 because of which the registration of nursing home of the petitioner has not been renewed. The petitioner had applied for registration of Geetanjali Medical Centre at 6426/8, Dev Nagar, Karol Bagh, New Delhi? 110 040 and the petitioner was issued a registration certificate bearing No.511 dated 22.7.2002 for the year 2002-2003. The petitioner applied for registration again for 2004-2005 and 2005-2006, however, the same has not been granted to the petitioner.

(3.) The learned counsel for the petitioner stated that respondent Nos.2 and 3 are not issuing the registration certificate and are rather threatening that the coercive steps shall be taken against the petitioner though petitioner's nursing home is stated to fulfill all other conditions as required under the provisions of The Delhi Nursing Homes Act, 1953 except rule 3 of the Nursing Home Registration (Amendment) Rules, 1992.