DADASAHEB POPATRAO TARU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE.

(2.) RULE made returnable forthwith. By consent of the parties, the writ petition is finally heard at the stage of admission.

(3.) BY the present writ petition under articles 14, 226 and 227 of the Constitution of India, initially the petitioner has prayed for issuance of a writ of mandamus for direction to the first respondent to decide the appeal challenging the order passed by the 2nd respondent dated 30th August, 2008, with further prayers for issuance of writ of mandamus directing the respondents to release the sonography machine in the light of directions issued by this Court in Writ Petition no. 7973/2008 dated 17th December, 2008. During pendancy of the writ petition, the prayers were added to quash and set aside the order dated 30/08/2008 passed by the 2nd respondent suspending the registration of genetic Clinic of the petitioner at (Exh. I, paper book page no. 39) and to quash and set aside the order dated 24/03/2009 (Exh. L at paper book page no. 52) passed by the respondent no. 1-A dismissing the appeal filed by the present petitioner.