Kerala High Court
Government Of India vs State Of Kerala on 14 September, 2021
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) No.9618/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULA
M
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943
WP(C) NO. 9618 OF 2021(B)
PETITIONERS:
1. GOVERNMENT OF INDIA CERTIFIED SENIOR NATUROPATHS ASSOCIATION, TC
11/1187/1, PAROTTUKONAM, NALANCHIRA POST, THIRUVANANTHAPURAM-695015,
REPRESENTED BY ITS AUTHORIZED REPRESENTATIVE, VIMAL KUMAR V.
2. VIMAL KUMAR V., LEKSHMI NILAYAM, ARASUPARAMPU POST, NEDUMANGADU,
THIRUVANANTHAPURAM-695541.
3. VISWAMBHARAN NAIR M.S., S/O. SANKARAN NAIR O.P., MUNDOKULAM,
KOTHALA POST, KOTTAYAM DISTRICT-686502.
RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2. SECRETARY TO GOVERNMENT, HEALTH AND FAMILY WELFARE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695001.
3. SECRETARY TO GOVERNMENT (THE INDIAN SYSTEMS OF MEDICINE), DEPARTMENT
OF AYUSH, HEALTH AND SOCIAL JUSTICE, THIRUVANANTHAPURAM-695001.
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 stay all further proceedings on the basis of Exhibit P11 and
p11(a) pending the Writ Petition (Civil).
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.K.SHRIHARI RAO & N.SHOBHA Advocates for the petitioners and of
GOVERNMENT PLEADER for Respondents, the court passed the following:
ORDER
The respondents shall not take any coercive action against the petitioners for practicing Naturopathy and Yoga, if there is sufficient licence and authority to do the same, for a period of three weeks.
Sd/- P.V.KUNHIKRISHNAN JUDGE 14-09-2021 /True Copy/ Assistant Registrar WP(C) No.9618/2021 2/2 APPENDIX OF WP(C) 9618/2021 EXHIBIT P11 TRUE COPY OF THE GAZETTE NOTIFICATION DATED 24.2.2021 REGARDING ORDINANCE NO.43/2021.
EXHIBIT P11(A) TRUE COPY OF THE ORDINANCE NO.43/21 DATED 23.2.2021 ISSUED BY THE GOVERNOR.