S ANANDARAJ Vs. SUPERINTENDENT OF POLICE KANYAKUMARI DISTRICT

JUDGEMENT

(1.) The learned Special Government Pleader takes notice.

(2.) The petitioners claims to be Ayurvedic Vaidyar running Ayurvedic Vaidyasala and certain medicines which are prescribed for the patients.

(3.) According to the learned counsel, the authorities are illegally interfering with the business and it appears that the petitioners have also applied for L-3 licence. The petitioners admit that the Ayurvedic preparations shall contain self-generated alcohol. This means that they are manufacturing spirituous preparations for which the Tamil Nadu Spirituous Preparation Control Rules shall apply and therefore the petitioners are bound to apply for the requisite permit and licence that are necessary for such preparation. It is the case of the petitioners' that the authorities are indiscriminately destroying all the bottles that are in the pharmacy and that the petitioners are not selling the medicines to the public but only to the patients. Therefore, there should not be any interference with the petitioners' right to carry on their livelihood as a practitioner of Ayurvedic medicines.