Dr. Jayaprasad Karunakaran vs State Of Kerala
2021 Latest Caselaw 20372 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                      WP(C) NO. 16313 OF 2021
PETITIONER:

            DR. JAYAPRASAD KARUNAKARAN
            AGED 47 YEARS
            MAHANAIM HOMEOPATHIC MEDICAL CENTRE, T.C.25/1288,
            2ND FLOOR, DIVYA BUILDING, ARISTO JUNCTION, NEW
            THEATRE ROAD, THAMPANOOR,
            THIRUVANANTHAPURAM-695001.
            BY ADVS.
            V.T.MADHAVANUNNI
            M.S.VINEETH

RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT OF
            KERALA, GOVERNMENT SECRETARIAT, TRIVANDRUM-695001.
    2       UNION OF INDIA
            REPRESENTED BY THE SECRETARY,
            MINISTRY OF AYUSH, AYUSH BHAWAN,
            B-BLOCK, GOP COMPLEX, INA, NEW DELHI-110023.
            BY ADV P.VIJAYAKUMAR

OTHER PRESENT:

            SRI.V.MANU, SR.GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   30.09.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.16313/2021

                                 2




                 P.V.KUNHIKRISHNAN, J.
                  --------------------------------
                 W.P.(C).No.16313 of 2021
           ----------------------------------------------
       Dated this the 30th day of September, 2021


                          JUDGMENT

When this writ petition came up for consideration,

the counsel on both sides submitted that the matter is

infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

                                           P.V.KUNHIKRISHNAN
JV                                                JUDGE