JAGRATI FOUNDATION TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Since common questions of fact and law are involved in these petitions, therefore, these petitions are clubbed together and are being heard & decided together. However, for the sake of brevity, facts of WPMS No. 2606 of 2021 alone are being considered.

(2.) Petitioner is running a De-addiction Rehabilitation Centre at Dehradun. He is aggrieved by the Standard Operating Procedure (in short "SOP") issued by District Magistrate, Dehradun on 13/11/2021.

(3.) According to the petitioner, harsh conditions have been imposed for registration of De-addiction Rehabilitation Centres and other matters in the said SOP, which cannot be met by small De-addiction Rehabilitation Centres, which are run by private charitable organisations. Various other issues have been raised in the present writ petition.