SARVOTAM SUYASH CLINIC Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India seeking the following reliefs:-

(2.) Initially the petition was filed against the alleged illegal sealing of the petitioner's premises viz., clinic and fertility center. However, when its registration was also cancelled on 12/9/2023, the petition has been amended and the aforesaid order has also been challenged.

(3.) In brief, the facts of the case are that the petitioner Sarvottam Suyash Clinic and Fertility Center at Shajapur is being run and operated by its proprietor by Dr. Smita Surendran, who is also a qualified doctor being M.B.B.S, DGO, (Gynecologist), and is also working as a Post Graduate Medical Officer, District Hospital, Shajapur since 2010.