PONNEKANTI MALLIKARJUNA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Today, when the matter came up for hearing, Sri Sumon Chinthala, learned Special Government Pleader, representing the office of the Advocate General, submitted that Mr. Anandaiah, Ayurvedic Practitioner, is administering five types of ayurvedic preparations, which are known as 'P, F, L, K and eye drops' and the samples of 'P, F and L' were sent for analysis and they were found to be satisfactory and hence, the State Government do not have any objection for administering the said ayurvedic preparations to the needy people. So far as the ayurvedic preparation 'K' is concerned, the sample could not be drawn and analyzed, as the said ayurvedic preparation was not readily available with Mr. Ananaiah. He further submitted that the said sample with regard to Rs.1.00(' would be drawn as and when it is available with Mr. Anandaiah and would be sent for analysis and report would be submitted with regard the said sample by 3/6/2021. So far as the eye drops are concerned, learned Special Government Pleader submitted that the eye drops needs further analysis which will take about two weeks time. So far as the eye drops are concerned, as the analysis test is taking considerable time, this court asked the learned Special Government Pleader to suggest any measures that have to be followed while preparing and administering the said eye drops to make it safe for administration, for which the learned Special Government Pleader readily accepted to come back with suggestions by 03/6/2021 with regard to eye drops.

(2.) Sri N Aswin Kumar, learned counsel submitted that the sample so far as X' is concerned will be made available for examination as soon as possible preferably by today night. Learned Special Government Pleader further stated that the Superintendent of Police and the District Collector of SPSR Nellore District were asked to ensure that the Covid guidelines are followed by the people who gather to take ayurvedic preparations made by Mr. Anandaiah. He also suggests that instead of patients directly coming to Mr Anandaiah, anybody on their behalf may come to collect the medicine to avoid spreading of Covid. Anandaiah and District Administration are directed to discuss with regard to maintenance of Covid protocols and smooth administration of the medicine.

(3.) In view of the facts and circumstances and in view of the categorical statement made by the learned Special Government Pleader, Mr. Anandaiah, Ayurvedic Practitioner, is permitted to administer his ayurvedic preparations so far as 'P, F and L' are concerned to the needy people forthwith and the respondents are directed not to interfere with the said activity and to ensure that covid guidelines are followed.