Rajesh K.P vs The Chief Secretary To The Government
2024 Latest Caselaw 33116 Ker

Kerala High Court

Rajesh K.P vs The Chief Secretary To The Government on 14 November, 2024

                                           2024:KER:85737
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WP(C)No.27811 of 2020

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR. JUSTICE P.M.MANOJ

THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA,

                          1946

                 WP(C) NO. 27811 OF 2020

PETITIONERS:

    1    RAJESH K.P., AGED 47 YEARS, DEEPAM,
         ONAPPARAMBU ROAD, CHIRAKKAL P.O., KANNUR DT.,
         PIN - 670 011.

    2    K.GOPAKUMAR, OTTUVAZIKKAL HOUSE, CHUZHALI P.O.,
         KANNUR DT., PIN - 670 631.

    3    GOPALAN T.V. (THONDUVALAN)
         S/O.KUNJIRAMAN, VENGOTTIL HOUSE, ADUVAPPURAM
         P.O., MALAPATIAM, PIN - 670 631.

    4    VINOD KUMAR K. S/O.GOVINDAN, SREELAKAM HOUSE,
         P.O.PADIYOOR, IRITTY (VIA), KANNUR DT., PIN -
         670 703.

    5    T.GOVINDAN, ANURAGHAM, NIRRIPOTTUKARI,
         P.O.EDAYANNUR P.O. - 670 595.

    6    SHAJU AUGUSTINE, KARIMARUTHUMCHALIL HOUSE,
         P.O.VELLADE, KANNUR DT., PIN - 670 571.

    7    VIJITHA K.B.,KARAKKATTU HOUSE, P.O.ALAKODE,
         KANNUR DT., PI- 670 571.

    8    SISTER ROSBET, NASSRATHEU CONVENT, VETTIYADI,
         P.O.MANADUKKAM, KANNUR DT., PIN - 670 541.

    9    USHA KUMARI K.P., KEZHAKKAPURAM HOUSE, PURAJAM,
         P.O.PULIKURUMBA, KANNUR DT., PIN - 670 852.
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WP(C)No.27811 of 2020

   10    SIBU C.N., CHENGAMALAYIL HOUSE, PADIYOOR P.O.,
         IRITTY (VIA), KANNUR DT., PIN - 670703.

   11    P.SASEENDRAN, EDOTHUMKANDY HOUSE, P.O.VENGAD,
         KANALKKRA, KANNUR DT. - 670612.

   12    RATHEESAN P., PATTERI HOUSE, NARAYANKULAM P.O.,
         PAPPINISSERY (VIA), VELAPURAM PALAM KANNUR DT.,
         PIN- 670 561.

   13    JAYADEV A., KUNGHIPARAMBATHU HOUSE,
         VAYANTHOPA, KALLERIKARA P.O.MATTANNORE,
         KANNUR DT., PIN - 670 702.

   14    JYOTHISH KUMAR K., KANDOTH HOUSE, KOLAPPA,
         P.O.IRIKKUR, KANNUR, PIN - 670 593.

   15    K.GANGADHARAN, ARIYERI HOUSE, P.O.KUTTIATTOOR,
         MAYYIL (VIA), KANNUR DT., PIN - 670 602.

   16    K.V.BALAKRISHNAN
         KUNDORA VEETTIL, P.O.PERINGOME, PONNAMPARA,
         PAYYANNUR (VIA), KANNUR DT., PIN- 670 307.

   17    P.V.BHASKARAN, S/O.LATE P.V.NARAYANAN MASTER,
         PUTHIYA VEEDU, PUTHIYA THERU, P.O.CHIRAKKAL,
         KANNUR DT., PIN - 670 011.

   18    M.BABU RAJAN, MADAKKAL HOUSE,
         P.O.INDIRA NAGAR, KALLACHI (VIA), VILUNGAD,
         KOZHIKODE DT., PIN - 673 506.

   19    MANOHARAN B., BALUSSERY HOUSE, P.O.PADIYOOR,
         IRITTY, KANNUR DT., PIN -670703.

   20    AJESH A.GHOSH, MATTAKKAL HOUSE,
         P.O.EDAVANAKKAD, ERNAKULAM DT., PIN - 682 502.

         BY ADV A.G.VISWAMBHARAN


RESPONDENTS:

    1    THE CHIEF SECRETARY TO THE GOVERNMENT
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WP(C)No.27811 of 2020

               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695 001.

    2          THE SECRETARY TO THE GOVERNMENT,
               LAW DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695 001.

    3          THE DIRECTOR GENERAL OF POLICE,
               THIRUVANANTHAPURAM, PIN - 695 001.


               BY ADV SRI.SUMAN CHAKRAVARTHY, SENIOR
               GOVT.PLEADER


OTHER PRESENT:

               SRI.RAJEEV JYOTHISH GEORGE,GOVERNMENT PLEADER


        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   14.11.2024,   THE   COURT   ON   THE     SAME   DAY
DELIVERED THE FOLLOWING:
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WP(C)No.27811 of 2020

                          JUDGMENT

Dated this the 14th day of November, 2024

The writ petition is preferred by the practitioners of

'Ottamooli Sampradayam', which means they are practicing

traditional medicines from the knowledge occurred from

tradition.

2. It is the case of the petitioners that since they

have no authorised system of study in the 'Ottamooli

Sampradayam', they obtained the knowledge only by

conveying knowledge through traditional means. They are

trying to get it recongized and for that purpose they have

preferred application. However, their practices have been

interfered with by the police authority. In that regard, they

have already approached the Government and their petition

for recognizing their area is under consideration.

3. However, this writ petition filed seeking direction

against police harassment. It was pending before this Court

for the last four years without securing any interim orders.

The petitioners also not raised any complaint of harassment

by the police during the interregnum and made attempts to 2024:KER:85737

bring up this case for further consideration. Under such

circumstances, I think this writ petition need not be retained

before this Court unnecessarily.

Therefore, this writ petition is closed. Petitioners can

seek their remedy before the appropriate forum, if so advised.

sd/-

P.M.MANOJ JUDGE das 2024:KER:85737

APPENDIX OF WP(C) 27811/2020

PETITIONER EXHIBITS

EXHIBIT P1 A COPY OF THE RELEVANT PAGES OF NATIONAL INTELLECTUAL PROPERTY RIGHTS POLICY.

EXHIBIT P2 A COPY OF THE INTELLECTUAL PROPERTY RIGHTS POLICY OF STATE OF KERALA.

EXHIBIT P3 A COPY OF THE RELEVANT PAGES OF W.H.O.TRADITIONAL MEDICINE STRATEGY.

EXHIBIT P4 A COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DT. 25/11/2020 BEFORE THE RESPONDENT 1.

EXHIBIT P5 A PHOTOCOPY OF THE JUDGMENT IN W.P.(C) 19484/2008 DT. 17/12/2008.