PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India claiming the following reliefs: 'A. The impugned order dated 11.01.2016 (Annex.P/6) and order dated 08.07.2019 (Annex.P/7) may kindly be quashed and set aside. B. The respondents may kindly be directed to allow the renewal application of the petitioner filed on 24.01.2014 for renewal of the registration certificate Annex.P/2 with all consequential benefits. C. The respondents may kindly be directed to decide the renewal application afresh by ignoring the facts of pending appeal No.337/2016 against the order of acquittal, within the stipulated period.'
(3.) Learned counsel for the petitioner submits that the short question involved in this case is that the petitioner was facing criminal trial, and therefore, his renewal application was not being considered but now once the acquittal has been done by the competent court, the renewal application shall have to be considered by the respondents as the bar under Rule 18-A of the Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996 (for short 'the Rules of 1996) would not apply.;