KIRTI SHRIVASTAVA Vs. STATE OF M.P

JUDGEMENT

(1.) THIS petition is directed against the order dated 20.01.2014 (Annexure P/1) whereby the registration of the Petitioner's Ultra Sound Center is cancelled.

(2.) SHRI Raju Sharma, learned counsel for the petitioner, submits that adequate opportunity has not been granted to the petitioner. It is submitted that as per Section 20 of Pre -conception and Pre -natal Diagnostic Techniques ( Prohibition of Sex Selection) Act show cause notice needs to be issued and after giving reasonable opportunity of hearing, action can be taken. But in the present case, no such opportunity is granted and therefore, interference be made. He fairly submits that their exists remedy of appeal under Section 21 of the said Act. Interference is prayed directly on the ground of violation of principle of natural justice.

(3.) PRAYER is opposed by the other side.