Kerala High Court
Dr. Vijith Sasidhar vs Union Of India on 24 November, 2021
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) No.22617/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Wednesday, the 24th day of November 2021 / 3rd Agrahayana, 1943
W.P.(C) NO. 22617 OF 2021 (B)
PETITIONER:
DR. VIJITH SASIDHAR AGED 43 YEARS S/O. P. SASIDHARAN, PROPRIETOR
KAMI HERBAL PHARMA, VATTAKUNNU, KANDANAD ROAD, CHOTTANIKKARA,
ERNAKULAM - 682 312, RESIDING AT VICHITHRA HOUSE, PADINJAREKKARA P.
O., VAIKOM, KOTTAYAM - 686 146.
RESPONDENTS:
1. UNION OF INDIA, REPRESNETED BY THE SECRETARY TO GOVERNMENT, MINISTRY
OF AYURVEDA, YOGA AND NATUROPATHY, UNANI, SIDDHA AND HOMEOPATHY
(AYUSH), AYUSH BHAWAN, B BLOCK, GPO COMPLEX, INA, NEW DELHI - 110
023.
2. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF AYUSH, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM -
695 001.
3. THE DEPUTY DRUGS CONTROLLER (AYURVEDA / SIDDHA/UNANI), AROGYA
BHAVAN, THIRUVANANTHAPURAM - 695 001.
Writ petition (civil) praying inter alia that in the
circumstances stated in the affidavit filed along with the
WP(C) the High Court be pleased to direct the 3rd respondent
not to take any coercive steps against the petitioner pursuant
to Exhibit P3, pending disposal of the above Writ Petition.
This petition coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and upon
hearing the arguments of M/S.P.NANDAKUMAR & AMRUTHA SANJEEV,
Advocates for the petitioner, ASSISTANT SOLICITOR GENERAL OF
INDIA for R1 and the GOVERNMENT PLEADER for R2 & R3, the court
passed the following:
O R D E R
Interim order is extended until further orders.
Respondents can file counter affidavit and move an urgent memo, if there is any urgency.
Sd/- P.V.KUNHIKRISHNAN, JUDGE 24-11-2021 /True Copy/ Assistant Registrar