Karnataka High Court
Kasturba Medical College, Manipal vs Union Of India & Ors on 19 July, 2011
Author: Ashok B Hinchigeri
Bench: Ashok B Hinchigeri
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3. 'F116 Commissioner of Customs
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High fjcsurt Act-§::g_rVaying to set aside the arder Clatefi 1132,1999 in
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The Medical Reiief Society of South Kanara
A Society registered under the Secieties Act, 1868
and having' its (}ffiCf3 at Marzipal
Udupi District 5"?'€:3 1 E9
Represented by its Secretary
Dr. Ramdas M. Pad
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{By SriA:*a1r:{nd Qatar, Sr. Ceunsei = ' --.
fer M/5 $hevg'oer 3: Kamaih Law AsstsL,V}b
AND
E The Union of India
Represented by S§CI"€f€:'i1f:V -- _ " g
Mimstry of Health <3: Family Weifafe» _ ....
Nirmana Ehavan ' ,
Maulana Abul Kaiam Azaaei R:_>_e§:1&,[v
New Delhi 110 00} V '
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Manipal Acaciemy 0f Higher Educaiion
A 1368:1162} to be University
Macihavanagar
F»./Ianipai .576 T. 19
By its Registrar L
{By Sr: Aravind Dafiar, Sr. Clcumsel f{"}:* i
M/5 Shevgoor 8: Kainaih Law Assis,, }
AND
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' Respondents
'EH3 Writ Appeal i::. fiieé umiér sgciien é» sf ihé Karnaéaiia
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I The Union sf India
Represented by Secretary
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' -- " ' Responderzis
is filed under section 4 of the Karnataka
High.'€.';0urt.?1:?;i'[:praying 1:0 88?. aside the oréer fiated 11,0239 in
' Writ P€{ifiGEi.N.e3;7488/98.
. ':1; 263":?§F 1999
Xfaifizaiigara Sangha
by Genérai Secretary
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20
This Writ Petition is filed under Articles 226 a;nd.*;Z----2'.7 of the
Constii:uti0r1 of Endia praying to quash vide A dt.
22.11.99 by R2 and etc. ' "
WI' 32731 OF 1999
Between :
L The Kasturba Medical College
{Niangalere Unit}
Madhavnagar
Manipal -- 576 119
Rep? by its Dean
2. Manipal Academy H~i_ghei' Edueaie.:é:r1
A Deemed UnieveI*sitY 'A ' 1 V' .
Madhavanagar '
Mar1ipa1~ 5713 119
By its 'f{egietrej..1jV'.'*
~ 4' _ . V Petitioners
(By Sri Aravihd I_"}afLaLr,"vSr.'Cfe:;f1sei-- fozrj
M/S ShevfgpoffizV'i'Z.é1:;f::ath_. L::1w- z"xs._s__ts., _Advs., 3
And:
E. The Union 0f.1riLh a. "
Rep byfieeretary .
Ministry b§._HeaI'th and Family Welfare
..E\--';rm21na Bhézvan _
"~Ma1:,ianaA.Abu1 Kélam Azaad Road
' = .. New Qei.tfi"-1_1G 001
"-T'The"I§'i:fVeeE;g5r:a{te General of Health Services
' A Nirmar: eBhé.Var:
"}\:'IaU._i'a;11a¢'AbuE Kalam Puzaad Read
New'ee:h.: -- no 001
f*~:?~ .
x _ Air Cargo Cerngjlex
' Meenambakani
§}'i»'3i"i:E1ai -- $03 $2'?
is; '§'he Ce1'mr:i:::si:3:1e:: 0? Cueéiems
Ceeérei Revemzee Buiééifig
Qii€:'f€f}$ Read
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0 . . . . . . . . . . .
. . . . . . . . .
'~ ._{By Aeexriipd Counsel far
28
5. Commissioner of Customs
New Custom House
Panambur
Manga10re»57501O
{By Sr}: M. Ravinciran, Adel}, Serlieiter Genera} Qf__£r§'s1ia' fer
Sri Kalyan Baeaevar:%1}'~ ASG £'0r1"eSP0¥1e£,gf?§S§} 4'
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This Vsfrit Peiit,i0n is filed Lifldlél" A'I"tielee§ee»'2;28i'a1:i{:i:V2.2??1.eef {her "
Censtituiien 0f1n<:1ia praying L0 quas};..Vi c%e An:1ef2§gz.re."A'i:1€;ve5fi3.,Q9
by R2 and etc" ' ' -- '
WP 9144 OF 2300
Between :
I. The Kasturba Medieeif
Madhavanaggr, _
Manipal 5';/€3 1 , _ ;
Udupi "
Represefitezl by
*
M2}.'ffif5Ta1 QT .Higher'E;1dueation A Deemed U'ir;ix7_erSity__ " - __ f Maéihav_af1aga1:' 5.78 1 19 Represented by his Registrar Dr,GurumadVa'._Ra~9 ' so .., Petitioners N125 s L{€he*vgaer'wg3_: Kamath Law Assts.,) M») E. A The Un:eV.1': ef India "Rep-fesesfzied by Secretary V Mifiietry of Health and Family ~ .ee_.WeIVfare, Nirrnana Bhavan, _ ffviaulana Abul Kaiam Azaaé Road §\§E3'¥»V Delhi E N3 (303 The E}ire:::{e:*ai;e Czetieraé 4:35 }Eea:h;h Sezviees :"€£:*::§2z:2 Bhavzzzx §\;EauEaz:a Ekbzfi Eéaiam A;«:a:;1fi §%::ae§$ New Eieeiiii E 1%} C*@E €'j<";memis5e:§£:¥::er €35 €::L§SI,€}IEEf§ iii: Cia.:'g._§;:'> €e;2}§%§3>; E%fE£:2€:::;m3b.22éi2zz:':§ Chemzazi %E=S€} £32?' VJ 39 iv The Directorats General of Heaith Sciences. Nirman Bhavan Maulana Abul Kalam Azad Road Nsw Delhi v I 10 001
3. The COIH}T1iSSiO1'1€f of Customs Air Cargo Compiex Meenambakam -
Chennai ~ 500 02? 1 =1. The Commissioner of Customs Central Revenues Building Queens Road ' Bangalore » 560 001 -
V A Respondents (By Sri M.RavindraI1 Adci}..,_ §*§01i<:ito;;'v <Z}€:':..1eréi1sof India for Sri.Ka1yan Basavaraj, ASG) ' J " ~ This Writ', EJ'-:3ti'éi_<3r1§;is u:id e';:_Artir:I€:s 226 and 227 of the Constitution , pragifig V vide Ann€:xure.A cit. 16/17.8.99 s'ssuedV"by3'-VR2;'-Qeéiarg.tiagmhe Withdrawal of CDECS by the R2 of issuVeVd'-A;)€r_'_Ls.in:i1g to the 35 (thirty five) items of medivcalm 21 "(tVwenty one) items of spares rnsntésrgsed it'; Ar;:.sf€Xure:.£'~.ap--;f>€nded to Annexure.A is bad in Law and theréfore. nu}; «.
W? 23539 012* issg Be:xx}?ee__r;{' :
I , V ;'?i'ss;:>itaE . "$8, Rustofil Bagh, Airpert Read *-..BaI}gai_Qi¢'e 560 G1?
Rsphssented by its E\/Esdicai Superintendent Dr.vR.'ShiVa Shanks?
x _ fiffie Medical Reiisf Sscisiy sf " South Eianaya, A Society 2"sg'is':;€1"€d under 3135 S0c%i<::*:,:iss Regisiraiisrg Act, 1868?
3116 having; is <:3ff§C€ at Mafiépaé Udupi §:s§:ri{:i §?§ E 3% Res. 'E23; its S€€i'€'{,8§'}---"' 2%: E%;:,:"z1§§ss M . Psi §5's:i{i<>r:s:*s {:%§j: Sf: ;'%r:r--s:z:{i {E32311 E35: Cszmssi fez ?:z§/s :§h£?v;§{3<)3" 8: E{a:z222i1E: Lem? E 5"?
ml wpééel/Lxfilfixi ~4(:T:3:ix'i/2% "in Nvwwvgmmnw 37 of the view: that the appellants may not be way off the mark in their remark.
'?'. Keeping in mind the aforesaid aepeeie;--i.n;eolijjn:etion with the suggestions made at the han.dVefV.Qf'A.l.:i:l1e eounsel for the appellaints/peiilfoioneifsj. éin'd__l_Hw§tl1 .:
approval of the Additional Solicitof'.§enere.lV"ef; drawn a proposed alternative'Vl4eel'1e:ne,lnaetelieultietitute for the proceedings initiatecl 'tlfie A This proposed alternative scheme to the poor amongst the same manner as the original On the other hand, if aflaepteifi petitioners herein, ii; would entail no furthieia under the original notification deieelg'<i§i.$03.li§8SV.V' The terms of the proposed alternative policy, e{e_ais§e., the reasons for each of the terine, are being expfeeeeli lllzereinnder: ~ . E'irsil*: "appellants would provide free inpaiieni treatment Viajileelst 20% of their inpatient-5, annually. inpatient Q'.-i::"eai.'rneni: is: irezznneni: :"»er:;L:iifing invaeive Sl.;lli°§};€}"jf§ Free "-«.Vinpz;niien§ ireainieni. woiiigi ii"i('fi§,i{lé:7 nzeaiieei elziegisfial and é§,2i§:§iGSi'.i£? ;§}i"{3:i?€3C§'Li§'€:T~.Es, beeiiiee i3e2n"eiiz"igg anfl iedgiiig; iii} the e::}neei*ne<:i psiiienii, '§'iie ei'igiii2:l §E{Z}lliifi{?2i§Z.i(}l"§ <iepieied Sii/iéfli fi"€3,€f? i,i'£'f:1'§§iE€§ii'ii1 eiii}; ibis' iifiie oi' iiiie i§E§}EEi',,i€:'3i§E§, Tide i{Eé§'%;E§i"%i, fiwwxfixgv 41 T 7 9, Such Of the appellar1ts/petitioners whei:dee{i':e"..to be governed by the proposed alternative file affidavits within four weeks frQ:h"llted:«;«.3i:., l._the'--:lDireetr;:rl General, Health Services, GQVernrr;.eri'€:_V0f lr1.d_1?a; »corie_e:r-sting to be geverned by the proposed oflthe appellants / petitioners -who hafiellegn atlid'avit in the terms referred to hereinxabovleg ::r1Q:t.l'l:ieV.Vfnjcceeded against in furtherance of 0103,1988. They would be ret,u_rn of their machinery unconditionéllgf; hehey be entitled to refund 0f custorhe cbdelfiesiteld by them; all bonds and bank guaranteles: be returned to the concerned partie-S"or1 er' befere 12.201 1, which will be deemed to have on the exercise of option and the acceptance of lthe~l'_pr0"p<l5:3edVfelternatixre echemet lr1 sum and substance, thel"'=pre--_eee€ilir1ge initiated against, hospitals agreeing to he tL.lregrt1late'd: by the prepeeed alterrtative scheme, shall came to end, EG, Earth ef the heepitale Whe de 30%, file their effidzrvltiel tr: the manfier e:x;p:*eeeed hereir:,~abeVe, shall he ggreeeederl agarrérrzsati by {he {7i}I1{,'ff':"1'3€3{l eerr3§:>etE%:I:£1 autheritgg tr:
C{}§1S$€}l"}£7§.,'§§(?é'f veiérh the erder peeeed the Seipreme Gem': er:
42 it 24.10.2007 in Sir Gangaram Trust Society afi'd"'ii1{fih€f vs, Union of India and others [Civil Likewise, if the proposed alternative-.s<:he:1§:e:"is._:r1ot-fapdprovjed by the Centrai Government by opted for the proposed also Vbe proceeded against by:"§h€ authority in oonsonanee with .AA_?%};_"".:3upreme Court on 24.10.2007 iii: case (supra). In such of the' 'to be proceeded with, in terms éupreme Court, We hope and expect,:Vv"~tiietV shall be passed within six months frofii Vtodahy. °.Tiiis is imperative, as we are informed, ' "-t,ha't. in?-.maii1y oa~se"sWp1*oceedings under the notification dated .01 to be initiated 18 years ago.
appeals and Writ petitions Collectively listed for "..fdisp'osai"'staiid disposed of, in the aforesaid terms.
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