WPMS/549/2021
2021 Latest Caselaw 762 UK

     IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
            ON THE 8th DAY OF MARCH, 2021
                            BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

       WRIT PETITION (M/S) NO. 549 OF 2021


BETWEEN:
      Vineet Kumar Modi                        ......Petitioner
      (Mr. Dushyant Mainali, Advocate)



AND:
      State of Uttarakhand & others .....Respondents
      (Mr. J.S. Bisht, Standing Counsel for the State of
      Uttarakhand/respondent nos. 1 to 3)


                        JUDGMENT

Petitioner is a qualified Radiologist, having M.D. in Radio Diagnosis. He applied for registration for Ultrasound Diagnostic Centre under the provisions of Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 on 23.11.2020. Since no decision was being taken on his application, therefore, petitioner has approached this Court seeking a direction to the authorities to expedite registration process.

2. Mr. J.S. Bisht, learned Standing Counsel appearing for the State submits that application made by the petitioner for registration was received in the office of Chief Medical Officer, Nainital on 25.11.2020. He further submits that registration certificate was approved by Competent Authority on 02.03.2021. He has produced a copy of the registration certificate

dated 03.03.2021 in Court today. The same is taken on record.

3. Mr. Dushyant Mainali, learned counsel appearing for the petitioner submits that since petitioner has now been registered under the provisions of aforesaid Act, therefore, the grievance of the petitioner does not survive anymore.

4. In such view of the matter, writ petition has become infructuous and the same is dismissed being infructuous.

(MANOJ KUMAR TIWARI, J.) Navin