Citation : 2025 Latest Caselaw 8899 Kant
Judgement Date : 30 September, 2025
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NC: 2025:KHC:39343-DB
WA No. 1627 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF SEPTEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
AND
THE HON'BLE MR. JUSTICE RAJESH RAI K
WRIT APPEAL NO. 1627 OF 2025 (GM-RES)
BETWEEN:
DR. NISSAR AHMED
AGED ABOUT 65 YEARS,
S/O. ABDUL SATTAR,
W/AT. SABA CLINIC, NO.400,
ASHOK ROAD, LASHKAR MOHALLA,
MYSURU- 570 001
...APPELLANT
(BY SRI. TUMBIGI PRABHUGOUDA BASAVANTARAYAGOUDA.,
ADVOCATE)
AND:
Digitally signed
by SHWETHA 1. THE STATE OF KARNATAKA
RAGHAVENDRA REP BY ITS PRINCIPAL SECRETARY
Location: HIGH DEPARTMENT OF HEALTH AND FAMILY WELFARE,
COURT OF
KARNATAKA VIDHANA SOUDHA, AMBEDKAR VEEDHI,
BENGALURU-560 001
2. THE REGISTRAR
KARNATAKA AYURVEDIC
AND UNANI PRACTITIONER BOARD,
DHANVANTRI ROAD, ANANDA RAO CIRCLE,
BENGALURU-560 009
3. THE DEPUTY COMMISSIONER
CUM PRESIDENT K.P.M.E BOARD,
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NC: 2025:KHC:39343-DB
WA No. 1627 of 2025
HC-KAR
OFFICE OF DISTRICT HEALTH AND
FAMILY WELFARE, SIDHARTHANAGAR,
BANNUR ROAD,
MYSURU-570 011
4. THE DISTRICT HEALTH OFFICER,
N.P.C HOSPITAL COMPOUND,
NAZERABAD,
MYSURU-570 010
5. THE DISTRICT AYUSH OFFICER
DISTRICT AYUSH OFFICE,
K.R.S ROAD, BRUNDAVAN EXTENSION,
MYSURU-570 020
6. THE TALUK HEALTH OFFICER,
THE TALUK HEALTH OFFICE,
SMT MATERNITY HOSPITAL COMPOUND,
VANJUMALIGE, CKC CONVENT ROAD,
MYSURU-570 004
...RESPONDENTS
(BY SMT. NAVYASHEKAR, AGA)
THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ALLOW THE WRIT APPEAL BY
SETTING ASIDE THE IMPUGNED ORDER DATED 18.09.2025
PASSED ON THE REQUEST OF THE INTERIM PRAYER SOUGHT
BY THE APPELLANT BEFORE THE LEARNED SINGLE JUDGE IN
WP No. 27770/2025 (GM-RES) AND CONSEQUENTLY ALLOW
THE INTERIM PRAYER SOUGHT BY THE APPELLANT BEFORE
THE LEARNED SINGLE JUDGE IN WP No. 27770/2025 (GM-
RES), IN THE INTEREST OF JUSTICE AND EQUITY.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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NC: 2025:KHC:39343-DB
WA No. 1627 of 2025
HC-KAR
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
and
HON'BLE MR. JUSTICE RAJESH RAI K
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ)
1. Learned AGA accepts notice for respondent Nos.1 to 6.
2. The appellant is essentially before this Court challenging
the order of refusal grant of a positive direction by the
learned Single Judge.
3. A perusal of the impugned order dated 18.09.2025 would
only indicate that before a positive interim direction could
be issued, the pleadings must be completed and there
cannot be directions passed.
4. Learned AGA, today, submits that there are certain issues
as regards the certificate of the appellant being valid or
otherwise and as such, a submission had been made
before the learned Single Judge that all the details would
be placed before the learned Single Judge.
5. In that view of the matter, we do not find any infirmity in
the order dated 18.09.2025 passed by the learned Single
Judge.
NC: 2025:KHC:39343-DB
HC-KAR
6. Placing on record the submission of learned AGA that the
objection statements with all the documents would be
filed on or before 13.10.2025, the writ appeal stands
disposed of.
7. In view of disposal of the appeal, pending applications
stand disposed of.
Sd/-
(SURAJ GOVINDARAJ) JUDGE
Sd/-
(RAJESH RAI K) JUDGE
VM
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