DR. AVINASH RAMESH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Learned A.G.P. waives service for the respondents. Heard finally by consent of the parties.

(2.) Under this writ petition, the petitioner is seeking direction to respondent No. 2 i.e. the District Appropriate Authority / Civil Surgeon, Nandurbar to decide his application bearing No. GHN-51 dtd. 22/3/2021 for renewal of Certificate of Registration in respect of his Sonography Centre and to further de-seal his Sonography machine and record seized under panchnama dtd. 24/3/2021. The petitioner has also sought quashing of impugned order dtd. 5/4/2021 of respondent No.2 alongwith order dtd. 23/6/2021 passed by State Appropriate Authority, Maharashtra at Pune in Appeal No. 144 of 2021.

(3.) According to the petitioner, he is a Medical Practitioner possessing M.B.B.S., DNB qualification. He runs his own hospital as well as Sonography Centre at Nandurbar under the name and style as Krupasindhu Maternity Hospital and Sonography Centre. The petitioner has registered his aforesaid Sonography Centre for the period of five years starting from 23/10/2015 to 22.102.2020 by following all the guidelines and procedural requirements of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter referred to as "the PCPNDT Act"). The petitioner claims that uptil now his record is unblemished.