Dr K V Nagaraj vs The State Of Karnataka
2022 Latest Caselaw 12022 Kant

                             1

       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 21st DAY OF SEPTEMBER, 2022

                          BEFORE

          THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

       WRIT PETITION NO.17951 OF 2022 (GM-RES)

BETWEEN:
DR. K.V. NAGARAJ,
S/O LATE VENAKTAPPA,
AGED ABOUT 40 YEARS,
"PRATHAMA CHIKITSA KENDRA"
NUGALABANDE, MULABAALU,
KOLAR DISTRICT - 563 131.
                                              ...PETITIONER
(BY SRI. NAIK. N.R., ADVOCATE)

AND:

1.     THE STATE OF KARNATAKA,
       REPRESENTED BY ITS SECRETARY
       HEALTH DEPARTMENT,
       VIKAS SOUDHA,
       BENGALURU - 560 001.

2.     THE DEPUTY COMMISSIONER
       AND CHIARMAN OF REGISTRATION COMMITTE
       FOR KARNATAKA PRIVATE MEDICAL ESTABLISHMED
       KOLAR DISTRICT, KOLAR - 563 131.

3.     THE DISTRICT HEALTH &
       FAMILY WELFARE OFFICER,
       AROGYA SOUDHA,
       1ST CROSS, MAGADI ROAD,
       KUSHTAROGA HOSPITAL PREMISES,
       BENGALURU - 560 023.

4.     THE DISTRICT SECRETARY,
       DISTRICT AYUSH OFFICER,
       KOLAR DISTRICT,
       KOLAR - 563 131.
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5.   THE TALUK HEALTH OFFICER,
     MULABAGALU TALUK,
     KOLAR DISTRICT,
     KOLAR - 563 131.
                                              ...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
R2 TO ACCEPT THE APPLICATION DTD 23.4.2020 FILING FOR
REGISTRATION WITHOUT ANY CLARIFICATION FROM THE R4
AND PLACE THE SAME BEFORE THE R2, WHICH IS PRODUCED
AT ANNEXURE-F 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, a judgment copy

whereof avails at Annexure-E.

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 the above circumstances, writ petition is disposed

off granting the same relief as has been granted to the

petitioner in the cognate writ petition.

Costs made easy.

Sd/-

JUDGE

DS