- (1.) Heard Sri B.S.Pal, learned counsel for the petitioner and learned standing counsel for the respondents.
(2.) The petitioner through this writ petition is seeking quashing of the order dated 3.1.2019 passed by the Additional Chief Medical Officer- Administration, Nodal Officer - Private Doctor/ Hospital Registration (in short ACMO) by which the registration of the petitioner's clinical establishment has been cancelled.
(3.) Briefly stated the facts of the case are that the petitioner is running a clinic/hospital in the name of 'Medaxis Hospital'. The hospital was established in the year 2017. The registration certificate of the said hospital, which is valid upto 31st March, 2019 has been filed as Annexure 2 to this writ petition.;