MEENA HEALTH CARE P LTD Vs. STATE

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order dated 21.10.2010 passed by the second respondent cancelling the licence of the petitioner.

(2.) BRIEF facts necessary for disposal of this writ petition are as follows:

(3.) THE learned Advocate General appearing for the respondents submitted that the allegations against the petitioner being so serious, namely selling of spurious drugs etc., the criminal complaint was given against the petitioner and others by the third respondent and time given to the petitioner was not utilised by giving proper explanation and charge sheet having been filed in the criminal case in PRC No.54 of 2011 before XI Metropolitan Magistrate Court, Saidapet, Chennai-15 on 7.4.2011, the petitioner is not entitled to maintain this writ petition seeking to quash the order of cancellation of licence and if the petitioner is permitted to conduct business, it will be detrimental to public health and therefore, this Court need not interfere with the order passed. THE learned Advocate General also submitted that the petitioner, without availing the appeal remedy, has rushed to this Court and the same is not maintainable in view of availability of effective statutory remedy.