2024 INSC 173 REPORTABLE 

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.                         OF 2024 

[Arising out of SLP (C) No. 17973 of 2015] 

DISTRICT APPROPRIATE AUTHORITY

UNDER THE PNDT ACT AND 

CHIEF DISTRICT HEALTH OFFICER 

…..APPELLANT

VERSUS

JASHMINA DILIP DEVDA & ANR.       …..RESPONDENTS

J U D G M E N T

J.K. Maheshwari J.

1. Leave Granted

2. In the present appeal, the issue concerns the interpretation

of power of Section 20(1) & (2) and Section 20(3) of the Pre­

conception and Pre­Natal Diagnostic Techniques (Regulation &

Prevention of Misuse) Act, 1994 (hereinafter to be referred to as

the “PC&PNDT Act”) for cancellation, suspension or suspension in

public interest respectively by the appropriate authority specified

in Section 17 of the PC&PNDT Act.

1

3. The brief facts are that the respondent no.1 is running a

hospital at Ahmedabad by the name of “Dev Hospital” which is a

type   of   polyclinic   having   doctors   from   multiple   branches   like

gynecology,   general   physician   and   general   surgeon   treating

patients in the said hospital. The hospital was registered under

the   PC&PNDT   Act   and   the   said   registration   was   valid   up   to

23.05.2015.     On  the   basis   of   one   complaint   made   by   Shilpa

Punani of Wadhwan District Surendranagar, an inspection of the

hospital was conducted on 21.10.2010. During inspection, the

appropriate   authority   and   its   team   found   some   lapses

contravening the provisions of PC&PNDT Act.  Consequently, the

sonography machine operated in the hospital was seized.   On

25.10.2010, the appropriate authority without giving any notice

passed an order suspending the registration of the hospital in

exercise of the power under Section 20(1) & (2) of the PC&PNDT

Act. On filing appeal by respondent no.1, the appellate authority

vide order dated 21.12.2010 directed the appropriate authority to

pass a suitable order within 15 days and to clarify whether the

order  dated  25.10.2020,  was  passed  in exercise  of  the  power

under Section 20(1) & (2) or under Section 20(3) of PC&PNDT Act.

The   appropriate   authority   taking   cue   from   the   order   of   the

2

appellate authority, passed a fresh order on 29.12.2010 that there

is a breach of mandatory provisions and accordingly suspended

the registration purportedly under Section 20(3) of PC&PNDT Act

in public interest till finalization of the criminal proceedings. 

4. An appeal preferred against the subsequent order dated

29.12.2010 by respondent no.1 was dismissed on 17.03.2011 by

the   appellate   authority.   Being   aggrieved,   by   the   order   of

suspension dated 29.12.2010 and the order passed in appeal

dated 17.03.2011, writ application being SCA No. 6215/2011 was

filed   by   respondent   no.1   before   the   High   Court   of   Gujarat

(hereinafter referred to as “High Court”) to set aside the said

orders and to revoke the suspension of registration of the hospital.

Prayer was also made to release the sonography machine seized by

the appropriate authority.

5. Learned   Single   Judge   vide   order   dated   05.08.2013   was

pleased  to allow  the  writ  application  inter   alia  observing   that

looking to the condition of foetus in the womb, once the patient

has consented for abortion, she cannot make a complaint for

alleged violation of provisions of PC&PNDT Act.  The Court found

that neither any notice was issued nor an opportunity of hearing

3

was   afforded   prior   to   passing   the   order   suspending   the

registration.  It was further held that while passing the first order

of   suspension   on   25.10.2010,   powers   were   exercised   by

appropriate authority under Sections 20(1) & (2) of PC&PNDT Act

without affording an opportunity of hearing, which was contrary to

the   spirit   of   the   said   provisions   and   wholly   unjustified.   The

Learned Single Judge was of the view that appellate authority was

not justified to remit the matter in appeal against the order of

suspension to the appropriate authority suggesting clarification

whether such powers were exercised by him under Section 20(1) &

(2) or under Section 20(3) of the PC&PNDT Act and how far the

reasons for exercising such power are justified. The Court further

held  that  the  reason  as  assigned  in the  subsequent   order, if

accepted as valid, then each and every case of suspension would

fall within the purview of Section 20(3) of PC&PNDT Act and the

provisions of Section 20(1) & (2) will be rendered redundant.  

6. Being   aggrieved   by   the   order   of   Learned   Single   Judge,

appropriate authority challenged the same by filing the Letters

Patent Appeal which was dismissed by the order impugned by the

Division Bench, putting a stamp of approval to reasonings of the

4

Learned Single Judge. The Division Bench was of the opinion that

all the cases of suspension would not automatically fall within the

purview of Section 20(3) of the PC&PNDT Act. It was observed that

the reasons assigned in subsequent order of suspension by the

appropriate  authority  are not  valid to exercise such power in

public interest.  Therefore, the Letters Patent Appeal filed by the

appropriate authority was dismissed. 

7. Learned counsel for the appellant authority submits that on

the scope of Sections 20(1), (2) & (3) of PC&PNDT Act, there is no

judgment of this Court, so the question involved in the case is of

general public interest. He has placed reliance on the judgment of

Malpani Infertility Clinic Pvt. Ltd. vs. Appropriate Authority,

2004 SC Online Bom 834 to urge that if power is exercised by

appropriate authority to suspend the registration due to pendency

of the prosecution, such power may be exercised in public interest

under Section 20(3) of PC&PNDT Act.  It is contended that looking

to   the   object   of   PC&PNDT   Act,   if   the   appropriate   authority

considers that the activity of the licensed entity is affecting the

public at large, the power to suspend the registration or license is

permissible. However, it is fairly stated that the High Court of

5

Bombay   has   given   a   conflicting   judgment   in   the   case   of  J.

Sadanand M. Ingle (Dr) vs.  State of Maharashtra , 2013 SCC

online Bom 697 which lays down that sub­section (3) starts with

non­obstante clause and empowers the appropriate authority to

suspend the registration temporarily. Dealing with the scope of

Sections 20(3) and 30 of the PC&PNDT Act, it was observed that,

both   Sections   are   independent   and   action   can   be   taken

independent to each other.  It is also urged that issuance of the

order dated 25.10.2010 referring to the wrong provisions, would

not itself render the said order illegal.  The power under Section

20(3) is of interim nature which can be exercised in public interest

in a time bound manner.  Thus, by the subsequent order dated

29.12.2010,   suspension   of   the   registration  as   directed   by   the

appellant  authority  was justified and  prayed for to allow  this

appeal and to set­aside the orders of the High Court.

8. Per   contra,   learned   counsel   for   the   respondent   No.   1

submits that considering the tenor of the order passed by the

appropriate authority and the reasons so stated, it cannot be said

to be an order suspending the registration in public interest.

Relying upon the judgment of High Court of Gujarat passed on

6

16.4.2018 in Special Civil Application No. 9424 of 2014 in the

case of  Priykant Mokalal Kapadia vs. State of Gujarat , it is

urged that the power of Section 20(3) of the PC&PNDT Act is

exceptional in nature and can be exercised only in public interest

after forming opinion and recording the reasons in this regard,

otherwise, such power ought not to be exercised. In support of the

said contention, reliance has also been placed on a judgment of

the Bombay High Court in the case of  Sujit Govind Dange vs.

State of Maharashtra and others , 2012(6) Mh.L.J. 289 to urge

that the powers under Section 20(3) of PC&PNDT Act are extra­

ordinary and the appropriate authority ought to have exercised

such   power   in   larger   public   interest   and   in   exceptional

circumstances, in particular when the said authority is of the

opinion that it is necessary or expedient to do so in public interest

by recording such reasons, otherwise such power should not be

exercised.

9. We   have   heard   learned   counsel   for   both   the   parties   at

length and to appreciate the scope of powers as specified under

Section 20(1), (2) & (3) of PC&PNDT Act, it is necessary to refer the

7

said provisions. For ready reference, Section 20(1), (2) & (3) of

PC&PNDT Act are being quoted hereinbelow:

20. Cancellation or suspension of registration.—

(1) The   Appropriate   Authority   may   suo   moto,   or   on

complaint,   issue   a   notice   to   the   Genetic   Counselling

Centre, Genetic Laboratory or Genetic Clinic to show cause

why its registration should not be suspended or cancelled

for the reasons mentioned in the notice.

(2) If, after giving a reasonable opportunity of being heard

to the Genetic Counselling Centre, Genetic Laboratory or

Genetic   Clinic   and   having   regard   to   the   advice   of   the

Advisory Committee, the Appropriate Authority is satisfied

that there has been a breach of the provisions of this Act

or the rules, it  may, without prejudice to any criminal

action that it may take against such Centre, Laboratory or

Clinic, suspend its registration for such period as it may

think fit or cancel its registration, as the case may be.

(3) Notwithstanding anything contained in sub­sections (1)

and (2), if the Appropriate Authority is of the opinion that

it is necessary or expedient so to do in the public interest,

it may, for reasons to be recorded in writing, suspend the

registration   of   any   Genetic   Counselling   Centre,   Genetic

Laboratory   or   Genetic   Clinic   without   issuing   any   such

notice referred to in sub­section (1).

10.Bare reading of the aforesaid provisions makes it clear that

Section 20(1) & (2) deals with both suspension or cancellation as

the case may be, while Section 20(3) only deals with suspension in

public interest.  The authority, while exercising power under sub­

sections (1) & (2) of Section 20 of PC&PNDT Act, may act suo moto

8

or on a complaint and after notice to the Genetic Counselling

Centre, Genetic Laboratory or Genetic Clinic for the reasons to

show   cause   why   its   registration   should   not   be   suspended   or

cancelled, and affording reasonable opportunity of hearing and

having regard to the advice of the Advisory Committee and on

being satisfied that there was a breach of the provisions of the

PC&PNDT Act  or the Rules, without prejudice to any criminal

action, may suspend or cancel its registration as the case maybe.

Meaning thereby that for breach of the provisions of the PC&PNDT

Act and the Rules, power of suspension for such period as may

deem fit or of cancellation may be exercised parallelly by the

appropriate authority. 

11.Sub­Section (3) of Section 20 only deals with suspension

and   confers   independent   power   to   the   appropriate   authority

irrespective and notwithstanding the power under sub­sections (1)

or (2) of Section 20. The said power may only be exercised by the

appropriate authority if the said authority is of the opinion that

exercise of such power is necessary or expedient in public interest.

Meaning thereby that the exercise of such power of suspension by

appropriate authority is in a contingency where it is expedient or

9

necessary   to   take   immediate   action   in   public   interest.   While

exercising such power, it is incumbent on the authority to form an

opinion for reasons to be recorded in writing to indicate the said

public   interest.   The   said   power   is   not   akin   to   the   power   as

specified in sub­section 2 of Section 20 of PC&PNDT Act and the

Rules thereto.

12.In the light of the discussion of the above provisions, it is

required to be seen whether the order of suspension passed on

25.10.2010 is really an order under sub­section (2) or under sub­

section (3) of Section 20 of the PC&PNDT Act.  To understand the

real intent of the order, it would be proper to reproduce the order

dated 25.10.2010 as under:

“No. DP/H/PNDT/Regn. Susp/Dr. Jasmina Devda/315/10

O/O   Appropriate   Authority,   PNDT   Act,   1994   &   CDHO,

District Panchayat, Health Branch, Ahmedabad

Date: 25.10.2010

Read:

1.The facts of the observations by Appropriate Authority during

the visit & the search & Seizure operation at clinic of Dr.

Jasmina D. Devda, Dev Hospital, Vasna, Ahmedabad on 21

st

October, 2010.

2.Advice   of   the   PNDT   Advisory   Committee   meeting   held   on

22/10/2010.

3.Powers conferred under Section 20(1) & (2) of PC&PNDT Act,

1994

Office Order:­

As per the points read above, a search & seizure operation

was conducted at the clinic of Dr. Jasmina D. Devda, Dev

10

Hospital,   Kesariyaji   Bus   Stop,   Dr.   Jivraj   Mehta   Hospital

Road, Vasna, Ahmedabad on 21

st

 October, 2010.

Dr. Jasmina D. Devda, Dev Hospital, Vasna, Ahmedabad

has convincingly contravened the Sections 4(3),5(2), 5(a) &

Rules 9(1), 9(4), 9(8), 10(1A) and 13 of the PC&PNDT Act,

1994.   As per powers conferred under Section No. 21(1) &

20(2) of PC&PNDT Act, 1994, the PNDT registration No. 564

allotted to the clinic of the same at the above address is

hereby suspended till the next order TV undersigned.

Appropriate Authority

PNDT Act, 1994 & CDHO,

District Panchayat,

Ahmedabad.

To 

Dr. Jasmina D. Devda,

Dev Seva Trust, Kesariyaji Bus Stop

Dr. Jivraj Mehta Hospital Road, Vasna,

Ahmedabad.”  

13. Having gone through the order and the provisions of

sub­section (2) of Section 20 of the PC&PNDT Act, in our view, the

order dated 25.10.2010 cannot be said to be an order under sub­

section (3) of Section 20 of PC&PNDT Act. In fact, it is simplicitor

an   order   passed   under   sub­section   (2)   of   Section   20   alleging

contraventions of the provisions of PC&PNDT Act and the Rules.

Therefore,   we   have   no   hesitation   to   say   that   the   appellate

authority,   while   remanding   the   matter   vide   order   dated

21.12.2010, was not required to ask the appropriate authority to

clarify whether the order of suspension was under sub­section (3)

or under sub­sections (1) & (2) of Section 20 of PC&PNDT Act.  

11

14.After remand, the subsequent order of suspension dated

29.12.2010   passed   in   public   interest   was   assailed   before   the

appellate authority and the writ court.  To appreciate the contents

of the said order and the provisions of sub­Sections (1), (2) & (3) of

Section 20 of PC&PNDT Act, it is necessary to reproduce the order

dated 29.12.2010 which is as under:

“OW   No.   DP/H/PNDT/Regn.   Susp/Dr.   Jasmina

Devda/852/100/0   Appropriate   Authority,   PNDT   Act,

1994   &   CDHO,   District   Panchayat,   Health   Branch,

Ahmedabad

Date: 29.12.2010

Read:­ (1)  The facts of the observation by Appropriate

Authority   during   the   visit   1   the   search   and   seizure

operation   at   clinic   of   Dr.   Jasmina   D.   Devda,   Dev

Hospital, Vasna, Ahmedabad on 21

st

 October, 2010.

(2) Power conferred under Section 20(3) of PC&PNDT

Act, 1994.

(3)   Order   dated   21/12/2010   passed   in   Appeal   No.

5/2010 by State Appropriate Authority, PC & PNDT Act.

OFFICE ORDER

As   per   the   points   read   above,   a   search   &   seizure

operation was  conducted at the clinic of Dr. Jasmina D.

Devda,   Dev   Hospital,   Kesariyaji   Bus   Stop,   Dr.   Jivraj

Mehta   Hospital   Road,   Vasna,   Ahmedabad   on   21

st

October, 2010.

Dr.   Jasmina   D.   Devda,   Dev   Hospital,   Vasna,

Ahmedabad has convincingly  contravened the Sections

4(3), 5(2), 6(a) & Rules 9(1), 9(4), 9(5), 10(1A) & 13 of the

PNDT Act, 1994.  As per power conferred under Section

No. 20(3) of PC&PNDT Act, 1994, the PNDT Registration

No. 564 allotted to the clinic of the same at the above

12

address is hereby suspended, for following reason till

finalization of criminal proceedings.

There   is   clear   breach   of   mandatory   provisions   as

mentioned in the order dated 25/10/2010 viz. Section

4(3), 5(2), 6(a) & Rules 9(1), 9(4), 9(8), 10(1A) & 13.  This

defeats the basic purpose of the Act & hence contrary

to   the   public   interest.     Thus   in   public   interest   it   is

required to check the activity of yours  as you are not

acting   as   per     statutory   provisions   of   Act   &   hence,

suspension of the PNDT registration is desirable.

Appropriate Authority,

PNDT   Act   1994   &

CDHO,

District Panchayat,

Ahmedabad.”   

15.Perusal   of   the   above   order   reveals   that   the   appropriate

authority while passing the order sought to exercise power under

sub­section   (3)   of   Section   20   of  PC&PNDT   Act   and   directed

suspension of the registration of the clinic till finalization of the

criminal   proceedings   because   of   the   contraventions   of   the

provisions of the PC&PNDT Act and the Rules.  Therefore, it is said

to be contrary to the public interest and such activity is required

to be curbed. 

16.As per the discussion made hereinabove, in our view, the

power   of   sub­section   (3)   of   Section   20   of  PC&PNDT   Act   is

notwithstanding the power of sub­sections (1) & (2) of Section 20.

The   said   power   can   only   be   exercised   when   the   appropriate

authority forms an opinion that it is necessary or expedient in

public interest to do so.   It is incumbent upon the appropriate

13

authority   to   form   its   opinion   based   on   reasons   expedient   or

necessary to exercise the power of suspension. The contents of the

suspension order dated 29.12.2010 does not contain reasons as

required to form an opinion that it is necessitated or expedient in

public interest to exercise the power of suspension. Therefore, in

our view, it does not fulfill the requirement of sub­section (3) of

Section 20 of PC&PNDT Act. As per the above discussions, neither

the first order of suspension dated 25.10.2010 nor the second

order of suspension dated 29.12.2010 qualifies the requirement of

sub­Section (3) of Section 20 of the PC&PNDT Act.  The said view

is fortified by the reasoning recorded by the learned Single Judge

and   Division   Bench   which   we   find   just   and   concur   by   its

reasoning.   Therefore, we are not inclined to interfere in this

appeal.

17.In   the   above   context,   it   is   necessary   to   refer   to   the

intendment of Section 20(2) and Section 20(3) of PC&PNDT Act. At

the cost of reiteration, we clarify that if the appropriate authority

finds breach of provisions of PC&PNDT Act or the Rules it may,

after issuing notice and giving a reasonable opportunity of being

heard,   without   prejudice   to   any   criminal   action   against   the

14

licensed entity, suspend its registration for such period as it may

think fit or cancel the same as the case maybe. The appropriate

authority has also been conferred with a power under sub­section

(3) of Section 20 notwithstanding the power under sub­section (1)

& (2) of Section 20. In the said situation in case, the authority

forms   an   opinion   that   it   is   necessary   or   expedient   in   public

interest, then after recording reasons in writing, it may suspend

the registration of the licensed entity without notice as specified in

sub­section (1) of Section 20. Thus, the power of sub­section (3) is

intermittent and in addition to the power of sub­section (2) but it

may be exercised sparingly, in exceptional circumstances in public

interest. In our view, the power of suspension, if any exercised, by

the appropriate authority deeming it necessary or expedient in

public interest for the reasons so specified, it should be for interim

period and not for an inordinate duration.

18.As per above discussion of the legal position, in the facts of

the present case as is apparent, the inspection was made on

21.10.2010,   and   the   order   of   suspension   was   passed   on

25.10.2010 without any notice or affording any opportunity of

hearing as per sub­section (2) of Section 20. On filing appeal, the

15

appellate authority remitted it to the appropriate authority which

passed   the   subsequent   order   of   suspension   dated   29.12.2010

exercising the power under sub­section (3) of Section 20, which in

our view is not justified and has rightly been set­aside by Learned

Single Judge and confirmed by the Division Bench. Therefore, the

appeal filed by the appropriate authority is hereby dismissed and

the order passed by Learned Single Judge and the Division Bench

are hereby upheld. Since the order under challenge has been

implemented and the hospital is operational, therefore no further

consequential orders are required to be passed directing to revive

the registration. In the facts and circumstances of the case, there

shall be no order as to costs.   

    …………….…………J.

(J.K. MAHESHWARI)

.………………………..J.

(K.V. VISWANATHAN)

NEW DELHI;

04.03.2024

16