Union Of India vs Rukkiya
2024 Latest Caselaw 13995 Ker

Kerala High Court

Union Of India vs Rukkiya on 28 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.701/2024                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                         &
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
              Tuesday, the 28th day of May 2024 / 7th Jyaishta, 1946
                     CM.APPL.NO.1/2024 IN WA NO. 701 OF 2024
       AGAINST JUDGMENT DATED 19.12.2023 IN WP(C) 34687/2023 OF THIS COURT
   APPLICANT/APPELLANT:

          UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF HEALTH
          AND FAMILY WELFARE, SASTHRI BHAVAN, NEW DELHI, PIN - 110001

   RESPONDENTS/RESPONDENTS:

      1. RUKKIYA, AGED 46 YEARS, POKKAKKILLATH HOUSE, THOYAKKAVU PO,
         THRISSUR, PIN - 680513
      2. ISMAYIL, AGED 55 YEARS, S/O N.P ZAINABA, POKKAKKILLATH HOUSE,
         THOYAKKAVU PO, THRISSUR, PIN - 680513
      3. THE CHAIRMAN, NATIONAL MEDICAL COMMISSION, POCKET-14, SECTOR 8,
         DWARAKA PHASE-I, NEW DELHI, PIN - 110077
      4. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, MINISTRY OF HEALTH
         AND FAMILY WELFARE,SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      5. THE DISTRICT REPRODUCTIVE & CHILD HEALTH ("RCH") OFFICER, DISTRICT
         MEDICAL OFFICE, ERNAKULAM,PARK EVE, MARINE DRIVE,ERNAKULAM, KERALA,,
         PIN - 682011
      6. THE MANAGING DIRECTOR, SABINE HOSPITAL AND RESEARCH CENTRE PVT. LTD,
         PEZHAKKAPPALLY PO, MUVATTUPUZHA,, PIN - 686673

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 82 days in filing the above Writ Appeal.
        This Application coming on for orders on 28.05.2024, upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of CENTRAL GOVERNMENT STANDING COUNSEL SRI.K.ARJUN
   VENUGOPAL, for the Applicants,and of STANDING COUNSEL for Respondent 3,
   GOVERNMENT PLEADER for Respondents 4 and 5, the court on the same day
   passed the following:
                                      ORDER

Standing Counsel takes notice for the 3rd respondent. Learned Senior Government Pleader takes notice for respondents 4 and 5.

Issue notice to respondents 1,2 and 6 returnable on 03.07.2024.

Sd/- A.J.DESAI, CHIEF JUSTICE

Sd/- V.G.ARUN, JUDGE

28-05-2024 /True Copy/ Assistant Registrar