Dr. Anna Alex vs Union Of India Represented By Its ...
2023 Latest Caselaw 6003 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                        WP(C) NO. 4966 OF 2023
PETITIONER:

          DR. ANNA ALEX
          AGED 28 YEARS, W/O. THOMASKUTTY THOMAS,
          THEKKINTHOTTAM HOUSE, PONKUNNAM,
          KOTTAYAM, PIN - 686 506.

          BY ADVS.
                 LIJI.J.VADAKEDOM
                 TOM E. JACOB
                 REXY ELIZABETH THOMAS
                 ATHUL V. VADAKKEDOM



RESPONDENTS:

    1     UNION OF INDIA REPRESENTED BY ITS SECRETARY
          MINISTRY OF AYURVEDA, YOGA & NATUROPATHY, UNANI,
          SIDDHA & HOMOEOPATHY (AYUSH), AYUSH BHAVAN, B BLOCK,
          NEW DELHI, PIN - 110 023.

    2     AYUSH ADMISSIONS CENTRAL COUNSELLING COMMITTEE,
          REPRESENTED BY ITS SECRETARY
          MINISTRY OF AYUSH, GOVERNMENT OF INDIA, AYUSH BHAVAN,
          B BLOCK, NEW DELHI, PIN - 110 023.

    3     NATIONAL COMMISSION FOR HOMEOPATHY,
          REPRESENTED BY ITS CHAIRMAN
          JANAK PURI, NEW DELHI, PIN - 110 058.

    4     THE PRINCIPAL
          NATIONAL HOMOEOPATHY RESEARCH INSTITUTE IN MENTAL
          HEALTH, SACHIVOTHAMAPURAM, CHANGANACHERRY,
          KOTTAYAM DISTRICT, PIN - 686 532.

    5     KERALA UNIVERSITY OF HEALTH SCIENCE (KUHAS),
          REPRESENTED BY ITS REGISTRAR
          MEDICAL COLLEGE P.O., THRISSUR, PIN - 680 516.
 W.P(C).No.4966/2023                        2

     6      ADDL.R6:THE CENTRAL COUNCIL FOR RESEARCH IN
            HOMOEOPATHY,
            REPRESENTED BY ITS DIRECTOR GENERAL ,61-65,
            INSTITUTIONAL AREA, OPP. D-BLOCK, JANAKPURI, NEW
            DELHI

            [ADDL.R6 IS IMPLEADED AS PER ORDER DATED
            07.03.2023 IN IA NO.3/2023 IN WP(C) 4966/2023.]

            BY ADVS.
                            S.MANU
                            K.S.PRENJITH KUMAR
                            P.SREEKUMAR




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.05.2023,      THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P(C).No.4966/2023              3




                      JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

matter has become infructuous.

Accordingly, the Writ Petition will stand dismissed as

infructuous.

Sd/-

GOPINATH P.

JUDGE

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