Ayurvedic Medicine Manufacures ... vs Union Of India
2023 Latest Caselaw 831 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

  THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944

                   WP(C) NO. 29300 OF 2013

PETITIONER:

         AYURVEDIC MEDICINE MANUFACTURES ORGANIZATION
         OF INDIA, (AMMOI), REG. NO. 158/1984, ROOM NO. 33,
         ARAFA TOWERS, VELIYANNUR ROAD, THRISSUR - 680 021,
         REPRESENTED BY ITS GENERAL SECRETARY,
         DR.D. RAMANATHAN.

         BY ADVS.SRI.P.RADHAKRISHNAN
         SRI.MADHU RADHAKRISHNAN
         SRI.NELSON JOSEPH


RESPONDENTS:

    1    UNION OF INDIA, REPRESENTED BY THE SECRETARY,
         DEPARTMENT OF AYUSH MINISTRY OF HEALTH AND
         FAMILY WELFARE, AYUSH BHAVAN, B BLOCK, GPO
         COMPLEX INA, NEW DELHI - 110 023.

    2    THE DRUGS CONTROLLER GENERAL OF INDIA
         F D A BHAVAN, KOTLA ROAD, ITO, DELHI - 110 002.

         BY ADV.SRI.MANU.S, DSGI



    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 29300 OF 2013
                             :: 2 ::




                          JUDGMENT

Dated this the 12th day of January 2023

This writ petition is filed by an organisation of

manufacturers of Ayurvedic Medical Preparations. Reliefs

sought for in the writ petition are as follows:

i) issue a writ of certiorari calling for records leading to passing of Ext.P3 and quash the same.

ii) declare that the Ext.P3 amendment is violative of Article 14 of the Constitution of India and beyond the legislative powers and has no nexus to objective sought to be achieved by the Act.

2. On this day, when this matter is taken up for

consideration, learned counsel for the petitioner submitted

that the petitioner is not pressing the writ petition.

Writ petition is dismissed as not pressed.

SD/-

SHAJI P. CHALY JUDGE jes