Priya Rajan P vs The Union Of India
2023 Latest Caselaw 1090 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

    TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944

                      WP(C) NO. 42042 OF 2022

PETITIONER/S:

    1       PRIYA RAJAN P.
            AGED 35 YEARS
            W/O. PRAJITH.T.P, 'PRAYAG',
            KOKKANISSERI, PAYYANUR (P.O),KANNUR (DIST). 670 307.
    2       PRAJITH.T.P
            AGED 40 YEARS
            S/O.PADMANABHAN,'PRAYAG',KOKKANISSERI, PAYYANUR (P.O).
            KANNUR (DIST). 670 307.
            BY ADV K.DEEPA (PAYYANUR)

RESPONDENT/S:

    1       THE UNION OF INDIA
            REPRESENTED BY ITS SECRETARY, MINISTRY OF HEALTH &
            FAMILY WELFARE, SASTHRI BHAVAN, NEW DELHI. -110 001.
    2       THE NATIONAL MEDICAL COMMISSION,
            REPRESENTED BY THE CHAIRMAN, POCKET-14, SECTOR-
            8,DWARAKA PHASE-1, NEW DELHI - 110 077.
    3       THE STATE OF KERALA,
            REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HEALTH &
            FAMILY WELFARE, SECRETARIAT, THIRUVANANTHAPURAM - 695
            001.
    4       KERALA STATE MEDICAL COUNCIL FOR MODERN MEDICINE,
            REPRESENTED BY THE REGISTRAR, COMBINED COUCIL
            BUILDING, RED CROSS ROAD, NEAR GENERAL HOSPITAL,
            THIRUVANANTHAPURAM - 695 035.
    5       NAHAS CENTRE FOR ASSISTED REPRODUCTION & ENDOSCOPY,
            1ST FLOOR, N.E. BALRAM MEMORIAL BUILDING, OPP. TO SREE
            SANKARACHARYA COMPUTER CENTRE, RAJEEV GANDHI ROAD,
            KANNUR - 670 001.
            BY ADVS.
            S.KRISHNA
            TITUS MANI VETTOM
            N.RAGHURAJ
            LIJIN THAMBAN

OTHER PRESENT:

            SRI S MANU DSGI


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.42042 of 2022

                                  -2-



                           JUDGMENT

Dated this the 17th day of January, 2023

Learned Counsel for the petitioners seeks

permission to withdraw the writ petition with

liberty to move afresh. The writ petition is

accordingly dismissed as withdrawn, with the

liberty sought.

Sd/-

V.G.ARUN JUDGE Scl/