Dr.G.Panneer vs The Union Of India on 21 December, 2022

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Madras High Court

Dr.G.Panneer vs The Union Of India on 21 December, 2022

Bench: Anita Sumanth

                                                                                W.P. No.26757 of 2017



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 21.12.2022

                                                       CORAM

                                  THE HONOURABLE DR. JUSTICE ANITA SUMANTH

                                            W.P.No.26757 of 2017 and
                                       WMP.Nos.32726 of 2022 & 28495 of 2017

                Dr.G.Panneer                                               .... Petitioner
                                                         Vs.

                1.The Union of India,
                  Repd by Secretary,
                  Ministry of Health & Family Welfare,
                  Nirman Bhawan, New Delhi.

                2.Government of Tamil Nadu,
                  Repd by its Secretary,
                  Health & Family Welfare,
                  Fort St. George, Chennai-9.

                3.NHEM of India,
                  Repd by its Secretary,
                  Dr.N.K.Aswathy,
                  New Delhi-110058.

                4.Joint Director,
                  Rural and Medical Health Services,
                  Dharmapuri District.

                5.The District Collector,
                  Dharmapuri District.                                            ...Respondents



                1

https://www.mhc.tn.gov.in/judis
                                                                                     W.P. No.26757 of 2017




                Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to
                Writ of Mandamus, directing the respondents not to interfere with the petitioner's
                right to practise Electropathy/Electro Homoeopathy in terms of the letter of the 1 st
                respondent dated 05.05.2010.
                                   For Petitioner         : Ms.R.Poornima

                                   For Respondents        : Mr.Alagu Gowtham (for R2, R4 & R5)
                                                            Government Advocate

                                                            Mr.T.L.Thirumalaisamy (for R3)
                                                            Central Government Standing Counsel

                                                            No Appearance (for R1)

                                                       ORDER

Acceding to the request made by the learned counsel for the petitioner vide letter dated 21.11.2022 seeking leave to withdraw the writ petition, this writ petition is dismissed as withdrawn. No costs. Connected miscellaneous petitions are closed.

21.12.2022 Index: Yes/No Speaking order vs To

1.The Union of India, Repd by Secretary, Ministry of Health & Family Welfare, Nirman Bhawan, New Delhi.

https://www.mhc.tn.gov.in/judis W.P. No.26757 of 2017

2.Government of Tamil Nadu, Repd by its Secretary, Health & Family Welfare, Fort St. George, Chennai-9.

3.NHEM of India, Repd by its Secretary, Dr.N.K.Aswathy, New Delhi-110058.

4.Joint Director, Rural and Medical Health Services, Dharmapuri District.

5.The District Collector, Dharmapuri District.

https://www.mhc.tn.gov.in/judis W.P. No.26757 of 2017 Dr.ANITA SUMANTH,J.

vs W.P.No.26757 of 2017 and WMP.Nos.32726 of 2022 & 28495 of 2017 21.12.2022 4 https://www.mhc.tn.gov.in/judis

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