Karnataka High Court
Sri Jnyaneshwar vs Union Of India on 15 December, 2025
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2025:KHC:53619
WP No. 35239 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 35239 OF 2025 (GM-RES)
BETWEEN:
1. SRI. JNYANESHWAR
S/O MURALIDHAR SANGLIKAR,
AGED ABOUT 50 YEARS,
R/AT NO. 193, 3RD MAIN, METRO LAYOUT,
NAYANDAHALLI, MYSURU ROAD,
BENGALURU - 56 0 039.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
2. SRI. PRAVEEN M GOJANUR
S/O MAHESH,
AGED ABOUT 34 YEARS,
R/AT NO. 154/1-2A, 3RD CROSS,
TAKKIRESHWAR NAGAR,
SHIRAHATTI HARIPUR POST,
GADAG DISTRICT - 582 120.
Digitally signed
by SHWETHA SANGAMESHWAR AROGYA DHAMA,
RAGHAVENDRA BESIDE CANARA BANK,
Location: HIGH
COURT OF OPP. TO MUNICIPOLITY OFFICE,
KARNATAKA LAXMESHWAR - 582 116.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
3. SRI. SHANKAR MANDAL
S/O BADAL C.H. MANDAL,
AGED ABOUT 43 YEARS,
CHANDSI CLINIC, KALLESHWAR ROAD,
NEAR APSARA GARMENTS, CHANNAGIR, DAVANAGERE
DISTRICT - 577 213.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
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4. SRI. TOTAN SARKAR
S/O MAHADEB SARKAR,
AGED ABOUT 35 YEARS,
CHANDSI ELECTRO HOMEOPATHY CENTRE,
B. H. ROAD, KODI CAMP,
TARIKERE TOWN,
CHIKAMAGALURU DISTRICT - 577 228.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
5. SRI. M. BASAVA RAJ
S/O M. SHIVAPPA,
AGED ABOUT 51 YEARS,
GANDAVATHI CLINIC,
WARD NO.10, TEKKALAKOTE,
NEAR KALYANA MANTAPA,
SIRUGUPPA, BELLARY DISTRICT - 583 121.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
6. SRI. SHARANBASAWA RAJ
S/O CHANDRAYYA,
AGED ABOUT 50 YEARS,
WARD NO.1, HEROOR,
GANGAWATI, KOPPAL DISTRICT - 583 227.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
7. SRI. PRONOY KUMAR HAZRA
S/O PANKAJ KUMAR HAZRA,
AGED ABOUT 35 YEARS,
MAIN CHANDSI CLINIC,
3RD CROSS, 1ST STAGE,
VENKATESH NAGARA, SHIMOGA - 577 201.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
8. SRI. SANJAY MANDAL
S/O BADAL C. H MANDAL,
AGED ABOUT 41 YEARS,
CHANDSI CLINIC,
BUDAN SAB COMPOUND, FISH MARKET ROAD,
THIRTHAHALLI, SHIMOGA DISTRICT - 577 432.
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(PRACTITIONER OF ELECTRO HOMEOPATHY)
9. SRI PANKAJ KUMAR HAZRA
S/O NARENDRA NATH HAZRA,
AGED ABOUT 59 YEARS,
MAIN CHANDSI CLINIC,
NO. 68, 2ND CROSS, 1ST STAGE,
JAIL ROAD, SHIMOGA - 577 201.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
10. SRI. SAMIR KUMAR HAZRA
S/O NARENDRA NATH HAZRA,
AGED ABOUT 57 YEARS,
CHANDSI CLINIC,
VIDYANAGAR, B. H. ROAD,
SHIMOGA - 577 203.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
11. SRI. GIRISH. R
S/O RAJASHEKARAIAH,
AGED ABOUT 48 YEARS,
MS. KSEMA ELECTROPATHY WELLNESS CENTRE,
NO.24/1, MARUTHI NAGAR, BAGALUR ROAD,
SARJAPURA VILLAGE, ANEKAL TALUK,
BENGALURU - 562 125.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
12. SRI. MALLAPPA HUGAR
S/O MARIYAPPA,
AGED ABOUT 43 YEARS,
NO.365, SANKANUR VILLAGE,
YELBURGA TALUK, KOPPAL DISTRICT - 583 236.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
13. SRI. NAGARARJ HUGAR
S/O MUDAKAPPA,
AGED ABOUT 37 YEARS,
NO.685, BELLATTA ROAD,
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BASAVESHWAR NAGAR, CHABBI POST,
SHIRHATTI TALUK, GADAG DISTRICT - 582 120.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
14. SRI. SHARANAPPA HOGAR
S/O YALLAPPA,
AGED ABOUT 43 YEARS,
R/A KURUBAR ONI, SHIRHATTI TOWN,
SHIRHATTI TALUK, GADAG DISTRICT - 582 120.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
15. SRI. SHIVANANDAPPA YAMME
S/O CHANDAPPA,
AGED ABOUT 44 YEARS,
NO.71, WARD NO.1,
NEAR DURGAMMA TEMPLE,
MADIKERA VILLAGE, BENAKANHAL TALUK,
KOPPAL DISTRICT - 583 281.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
16. SRI. RAHIMANSAB AMARAVATI
S/O HUCHCHUSAB,
AGED ABOUT 38 YEARS,
WARD NO.2, SANKANUR VILLAGE,
YELBURGA TALUK,
KOPPAL DISTRICT - 583 236.
(PRACTITIONER OF ELECTRO HOMEOPATHY)
...PETITIONERS
(BY SRI. C.M. KEMPE GOWDA, ADVOCATE)
AND:
1. UNION OF INDIA
DEPARTMENT OF HEALTH RESEARCH,
MINISTRY OF HEALTH AND FAMILY WELFARE, NIRMAN
BNAVAN, NEW DELHI-110 001.
REP. BY ITS SECRETARY.
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2. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND FAMILY WELFARE, VIKASA
SOUDHA, BENGALURU - 560 001.
3. COMMISSIONERATE OF HEALTH
AND FAMILY WELFARE SERVICE
AROGYA SOUDHA, 1ST MAIN,
MAGADI ROAD, BENGALURU - 560 0023.
REP. BY ITS COMMISSIONER/DIRECTOR.
4. DEPARTMENT OF AYUSH
REPRESENTED BY ITS DIRECTOR,
DHANVANTRI ROAD, ANAND RAO CIRCLE, BENGALURU -
560 009.
...RESPONDENTS
(BY SRI. S.RAJASHEKAR, ADVOCATE FOR R1;
SMT. SARITHA KULKARNI, AGA FOR R2 TO R4)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS
THAT THE ELECTRO HOMOEOPATHY /ELECTROPATHY SYSTEM OF
MEDICINE PRACTICED BY THE PETITIONERS IS NOT REGULATED
UNDER THE KPME ACT AND THAT NO ACTION CAN BE INITIATED
AGAINST THEM UNDER THE KPME ACT AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
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ORAL ORDER
1. Sri. S. Rajashekar, learned counsel is directed to accept notice for respondent No.1
2. Learned Additional Government Advocate accepts notice for respondent Nos.2 to 4.
3. The petitioners are before this Court seeking for the following reliefs:
(a) Issue a writ of Mandamus or any other appropriate writ or order or direction directing the respondents that the Electro Homoeopathy/Electropathy system of Medicine practiced by the petitioners is not regulated under the KPME Act and that no action can be initiated against them under the KPME Act.
(b) Direct the respondents to refrain from any further interference or coercive actions against the petitioners practice of the Electro Homoeopathy/Electropathy system of Medicine
(c) And to pass such other relief/s as this Hon'ble court deems fit to grant in the circumstances of the case, in the interest of justice and equity.
4. The apprehension of the counsel for the petitioners on part of the petitioners is that the petitioners may be restrained from practicing Electro Homeopathy/Electropathy system of medicine by respondent Nos.2 to 4 by issuing necessary notices under -7- NC: 2025:KHC:53619 WP No. 35239 of 2025 HC-KAR the Karnataka Private Medical Establishment Act, 2007 (for short, "KPMC Act").
5. Sri. S. Rajashekar, learned counsel for respondent No.1 submits that respondent No.1 does not intend to prohibit the petitioners from practicing Electro Homeopathy, which has been observed by a Co-ordinate Bench of this Court vide order dated 02.07.2024 in WP.No.41731/2011.
6. Learned Additional Government Advocate submits that there is no notice which has been issued to the petitioners and as such, the petition is premature.
7. Having heard all the counsels and taking into account the order passed by a Co-ordinate Bench of this Court dated 02.07.2024 in WP.No.41731 of 2011 and the submission of Sri. S. Rajashekar, learned counsel for respondent No.1 that there is no proposal to prohibit the petitioners from practicing Electro Homeopathy, I am of the considered opinion that the apprehension on part of the petitioners that the respondents would issue notice -8- NC: 2025:KHC:53619 WP No. 35239 of 2025 HC-KAR prohibiting the petitioners from practicing Electro Homeopathy is unfounded.
8. Placing the said observation on record, the petition stands disposed of.
SD/-
(SURAJ GOVINDARAJ) JUDGE GJM List No.: 1 Sl No.: 12