S C NEKAR S/O CHANNABASAPPA NEKAR Vs. STATE OF KARNATAKA; AYURVEDIC & UNANI PRACTITIONERS BOARD; DISTRICT HEALTH AND FAMILY WELFARE

JUDGEMENT

(1.) In this writ petition, the petitioner is challenging the notice dated 19.9.2011 (Annexure-B) issued by respondent No.3 wherein the petitioner has been held to be not qualified to practice medicine, and hence, he is directed to close his medical clinic.

(2.) The petitioner has also challenged the constitutional validity of the proviso to Section 3 of the Karnataka Private Medical Establishments Act, 2007.

(3.) This writ petition is almost similar to W.P.Nos.67132- 67133/2011 which is dismissed today by this Court.