Gujarat High Court
Dr vs Gujarat on 31 August, 2010
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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SCA/2780/2009 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 2780 of
2009
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DR
PRAKASHKUMAR KHAKHABHAI CHAVDA - Petitioner(s)
Versus
GUJARAT
BOARD OF AAYURVEDIC & UNANI SYSTEMS OF MEDICINES & 1 -
Respondent(s)
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Appearance
:
PARTY-IN-PERSON
for Petitioner(s) : 1,
None for Respondent(s) : 1,
MRS. KRINA
CALLA AGP for Respondent(s) :
2,
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CORAM:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 31/08/2010
ORAL
ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) The petitioner-in-person claims to be the National President of the Doctor of Naturopathy Society of India. He holds Degree of Doctor of Naturopathy. The Public Interest Litigation has been preferred to hold that the profession of Naturopathy, Yoga, Electropathy and Herbal Medicines practice can be carried out without registration from the competent authority.
2. The petitioner is not present to press the application. In spite of repeated calls, nobody appears. We have perused the petition and find no public interest is involved in the present case, and in fact there is a personal interest of the petitioner and for that reason, we are not inclined to entertain this application. The writ petition is accordingly dismissed.
(S.J. MUKHOPADHAYA, C.J.) (ANANT S. DAVE, J.) [sn devu] pps Top