NAGESH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard. Rule, made returnable forthwith. Heard finally by consent of the parties. Writ petitioner questions legality of notification dated 10th Feb., 2011, issued by respondent No. 3 for inclusion of ketamine as psychotropic substance listed in Schedule of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "N.D.P.S. Act"), at Sr. No. 110-A as unconstitutional, arbitrary and illegal, and so also, as it was not placed before each of the Houses of Parliament within 30 days in view of Section 77 of the N.D.P.S. Act.

(2.) Mr. Sapkal, learned Counsel, with Mr. Mohekar, does not press afore referred relief, however, he has confined to the prayer clauses B-1 to B-4, which read as under:

(3.) FACTS: