Sri. Dr. Moulasabi K vs The State Of Karnataka
2022 Latest Caselaw 11983 Kant

                             1

       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 20th DAY OF SEPTEMBER, 2022

                          BEFORE

          THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

       WRIT PETITION NO.18151 OF 2022 (GM - RES)

BETWEEN:
SRI. DR. MOULASABI K.,
S/O SRI.MOHAMMAD KHASIM SABI,
AGED ABOUT 48 YEARS,
YAARAB CLINIC, HAMPASANDRA,
GUDIBANDE TALUK,
CHIKKABALLAPUR DISTRICT - 561 209.
                                             ...PETITIONER
(BY SRI.PRAKASHA M, ADVOCATE)

AND:

1.     THE STATE OF KARNATAKA,
       REPRESENTED BY ITS SECRETARY,
       HEATH DEPARTMENT,
       VIKASA SOUDHA,
       BANGALORE - 560 001.

2.     THE DEPUTY COMMISSIONER
       AND CHAIRMAN OF REGISTRATION
       COMMITTEE FOR KARNATAKA
       PRIVATE MEDICAL ESTABLISHMENT,
       CHIKKABALLAPUR DISTRICT,
       CHIKKABALLAPUR - 561 209.

3.     THE DISTRICT HEALTH AND
       FAMILY WELARE OFFICER,
       CHICKBALLAPUR DISTRICT,
       CHIKKABALLAPUR - 561 209.

4.     THE MEMBER AND DIRECTOR,
       DEPARTMENT OF AYUSH
       KPME COMMITTEE,
       ANAND RAO CIRCLE,
       BANGALORE - 560 009.
                                 2

5.   THE TALUK HEALTH OFFICER,
     GUDIBANDI TALUK,
     CHIKKABALLAPUR DISTRICT - 561 209.
                                              ...RESPONDENTS
(BY SRI.B.V.KRISHNA, AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO CONSIDER THE APPLICATION DATED
12.11.2018 VIDE ANNEXURE - E OF THE PETITIONER FOR
REGISTRATION OF THEIR MEDICAL ESTABLISHMENT WITHIN
TIME BOUND PERIOD AND ETC.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

The subject matter of this writ petition is substantially

similar to the one in W.P.No.22737/2021 between

DR. NARAYANA N S vs. STATE OF KARNATAKA & OTHERS

disposed off by this Court on 13.12.2021.

2. The Division Bench decision of this court in

W.A.Nos.932-933/1974 between A.V.VINODA & ANOTHER

VS. STATE OF KARNATAKA BY ITS COMMISSIONER &

SECRETARY, disposed off on 11.12.1974, it has been held

that like cases should be treated alike and if relief is

granted to a litigant, it cannot be denied to other similarly

circumstanced litigants, subject to all just exceptions.

In view of the above, relief granted to the litigant in

the cognate petition needs to be granted to this petitioner

as well. There being no derogatory circumstances.

Ordered accordingly, writ petition is disposed off. The

Registry shall make judgment in the cognate case a part of

this judgment.

No costs.

Sd/-

JUDGE

DS