S SUBRAMANIAN Vs. DIRECTOR OF DRUG CONTROL

JUDGEMENT

(1.) The Petitioner has invoked the writ jurisdiction of this Court, with a prayer for issuance of a writ, in the nature of Mandamus, directing the Respondents to consider and decide the application moved by the Petitioner, for renewal of license for manufacture and sale of Siddha Drugs "Gomathy Moola Lekiaum".

(2.) It is not in dispute that the prayer made by the Petitioner for renewal of license is no longer available to him, as he has shifted from original license place to 4/94, North Street, Mela Thiruvenkatan thapuram, Tirunelveli-6.

(3.) According to the provisions of the Drugs and Cosmetics Act 1940, on shifting of the premises, the manufacturer is required to get a new license. The Petitioner, accordingly, applied for grant of new license with permission to shift the premises to the new place of manufacturing.