M/s. Shankar Medical Store vs State Of Odisha And Others

Arindam Sinha, J

Ms. Mohapatra, learned advocate appears on behalf of petitioner and submits, challenge in the writ petition is confined to relief prayed for by prayer (II), reproduced below.

“To direct the Opp. Parties to renew the license of the petitioner’s un-campus Medicine Store keeping in view the Resolution of the Govt. of Odisha, Health & Family Welfare Department and the Opp. Parties have already renewed the license/lease of similar un-campus medicine stores till the 2020.”

She submits, her client has on campus medicine shop. On purported policy of providing free medicines, used as reason to try to evict petitioner, her client’s drug licence was not renewed. Interim order dated 11th August, 2017 was made by coordinate Bench requiring the authorities to accept licence fees and allow her client to continue. In violation thereof, the authority put lock and key in her client’s medicine shop. This Bench made further interim order on 15th July, 2022 directing status quo be maintained in respect of the shop room on her client’s apprehension that it would be demolished.

She submits, her client’s entitlement to relief is covered by order dated 8th September, 2022 made by this Bench in WP(C) no.7846 of 2017 (M/s. Jai Bharat Medicals v. State of Odisha and others).

Mr. Patnaik, learned advocate, Additional Standing Counsel appears on behalf of State and submits, in some places the policy of providing free medicines in on campus of hospitals, have been implemented.

The writ petition stands covered by M/s. Jai Bharat Medicals (supra). Same directions as made therein are made herein, to be forthwith complied with.

The writ petition is disposed of.

..................................................