STATE OF TAMIL NADU Vs. C GEORGE

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned order of the learned single Judge dated 23. 02. 2004.

(2.) WE have heard the learned counsel for the parties and perused the record.

(3.) THE writ petitioner (respondent in this appeal) alleged in his affidavit filed in support of the writ petition that his forefathers were hereditary Siddha Medical Practitioners. Following his predecessors, he also started practising Siddha Medicine along with his father. After his fathers demise in October 1966, the writ petitioner started independent practice. He alleged that he has got more than 30 years of practice to his credit, and his medical practice is essential and indispensable to the people of his village and the surrounding areas.