RENU KUMARI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India by which the prayer for quashing of the letter No.204 (PMU) dated 14.03.2019 (Annexure-7) issued by the Civil Surgeon-cum-Chief Medical Officer, Palamau has been assailed whereby and whereunder the order has been passed to close the medical shop namely, Vananchal Aushadhi Kendra and vacate the medical shop without providing the alternative space as per the agreement made in between the petitioner and the respondents and without providing opportunity for filing the show cause.

(2.) The matter is under the heading for 'Fresh Filing'. Counter affidavit has been filed. It has been stated at bar that the copy of the counter affidavit has been served upon the learned counsel for the petitioner to which the learned counsel for the petitioner has not sought for time for filing response thereof.

(3.) This Court after taking into consideration of the fact that the pleading is complete, has proceeded for final disposal of the writ petition at this stage.