JITENDRA RAMKRUSHNA SULKE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The case of the petitioner is that he is practicing, promoting and developing a new field of medicine namely Electropathy / Electro Homeopathy. The case of the petitioner is that such a branch of medicine is promoted in light of the order dtd. 5/5/2010 of the Union of India.

(2.) Mr. H.S. Munshaw, learned advocate appearing for respondent no. 1 has in the affidavit-in-reply stated that the respondent no. 1 has not taken any action against the petitioner on any ground and that therefore the petition is required to be dismissed. The affidavit-in-reply that no action has been initiated against the petitioner.

(3.) In light of this stand of the respondents therefore for the present no cause survives in the petition. Even otherwise, the order dtd. 31/8/2010 passed in Letters Patent Appeal No. 1314 of 2009 which has been relied upon by a co-ordinate bench of this court in Special Civil Application No. 938 of 2014 on 29/6/2015 shall govern the case of the present petitioner. The relevant portion of the order dtd. 29/6/2015 reads as under: