Karnataka High Court
Guddappa Aremallapur vs The State Government Of Karnataka on 26 March, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF MARCH, 2019
BEFORE
THE HON'BLE MR.JUSTICE ALOK ARADHE
WRIT PETITION NO.4786/2015 (GM-RES)
BETWEEN:
GUDDAPPA AREMALLAPUR
S/O MALLESHAPPA
AGED ABOUT 39 YEARS
ELECTRO HOMEOPATHY PRACTITIONER
CHANNAKESHAVANAGAR, II CROSS
SHIKARIPURA-577427
... PETITIONER
(BY SRI. SUMANTH KUMAR S. PATIL, ADV.)
AND
1. THE STATE GOVERNMENT OF KARNATAKA
HEALTH AND FAMILY WELFARE DEPARTMENT
REPTD. BY ITS SECRETARY
VIDHANA SOUDHA
BANGALORE - 560001
2. AYUSH
DHANUVANTRI ROAD
BANGALORE-9
REPTD. BY ITS DIRECTOR
3. THE UNION OF INDIA
REPTD. BY MINISTRY OF HEALTH AND
FAMILY WELFARE RESEARCH DESK
NIRMAN BHAVAN, NEW DELHI - 110011
REPTD. BY ITS SECRETARY
4. DISTRICT HEALTH AND FAMILY WELFARE OFFICER
SHIMOGGA - 577201
2
5. TOWN POLICE STATION
SHIKARIPURA
SHIMOGA - 577427
REPTD. BY STATE PUBLIC PROSECUTOR
6. TALUK HEALTH OFFICER
SHIKARIPURA
DIST:SHIMOGGA - 577427
... RESPONDENTS
(BY SRI. Y. D. HARSHA, AGA FOR R1, 2, 4 AND 6
SRI. CHANDRASHEKAR RODNAVAR, ADV. FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO ALLOW THE PETITIONER TO PRACTISE IN
THE ELECTROPATHY/ELECTRO HOMEOPATHY WITHOUT ANY
HASSLES OR HARASSMENTS FROM THE RESPONDENT
AUTHORITIES.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Learned counsel for the petitioner submits that the writ petition has been rendered infructuous on account of efflux of time.
2. Accordingly, the writ petition is dismissed as infructuous.
Sd/-
JUDGE VP