Shree Vidhyadhiraja ... vs Central Council For Homeopathy
2022 Latest Caselaw 6002 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                          WP(C) NO. 12684 OF 2013
PETITIONER:

            SHREE VIDHYADHIRAJA HOMOEOPATHIC MEDICAL COLLEGE FIRST
            BHMS STUDENTS ACTION COUNCIL
            REP BY ITS SECRETARY PRADEEP KUMAR R.G,
            VILAYILVILAKAM VEEDU, PALLAM PULLUVILA P O,
            THIRUVANANTHAPURAM-PIN-695526

            BY ADVS.
                   SRI.R.KRISHNA RAJ
                   SMT.E.S.SONI


RESPONDENTS:

    1       CENTRAL COUNCIL OF HOMEOPATHY
            REP BY ITS CHAIRMAN, JAWAHARLAL NEHRU BHARTIYA CHIKITSA
            AVUM, HOMOEOPATHIC ANUSANDHAN BHAWAN, 61-65,
            INSTITUTIONAL AREA, OPP(D)BLOCK, JANAK PURI, NEW DELHI,
            PIN-110058
    2       KERALA UNIVERSITY OF HEALTH SCIENCES
            MEDICAL COLLEGE P O.,MULANKUNNATHUKAVU, THRISSUR,
            REP BY ITS REGISTRAR,PIN-689837
    3       STATE OF KERALA
            REP BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT OF
            HIGHER EDUCATION,KERALA GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM-695001
    4       UNION OF INDIA
            REP BY ITS SECRETARY TO GOVERNMENT,DEPARTMENT OF
            EDUCATION, NEW DELHI-110042


            BY ADV SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
            SR.G.P-SRI.K.M.FAISAL
            SRI.P.SREEKUMAR-SC


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.12684/2013                    2

                             JUDGMENT

The learned counsel for the petitioner submits that the writ

petition has become infructuous. Recording the submission, this writ

petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

spc/