- (1.) Heard learned counsel for the petitioner and also perused the record. with the consent of parties' counsel we proceed to decide the writ petition. The petitioner-trust (Indian Academy of Naturopathy and Yoga,) has preferred this petition with the prayer for issuance of a writ in the nature of mandamus for restraining opposite parties from interfering with the peaceful pursuit of the objectives. A further prayer has been made for issuing a direction in the nature of mandamus commanding the opposite parties to frame statutory rules regulations or guidelines for the registration of the petitioner-trust. It is submitted by learned counsel for the petitioner that the petitioner-trust intents to run professional training course in Naturopathy and Yoga, but in the absence of any statutory rule or procedure, the petitioner-trust is not able to take further steps in this regard.
(2.) Now, it is scientifically proved that Naturopathy and Yoga are effective means not only to lead a healthy life but also cure certain physical ailments of the human. Needless to say that all over the world, Naturopathy and Yoga is practiced by a substantial section of society and a number of organizations are teaching Yoga to its member. In India Yoga has been practiced since ages.
(3.) While approaching this Court under Article 226 of the Constitution of India Sri T.N.Gupta learned counsel appearing for the petitioner invited attention of the Court to Chapter IV of Uttar Pradesh Bhartiya Chikitsa Sanstha ("Arjan and Prakirna Upbandh) Adhiniyam 1982, (Act No.18 of 1982)(in short hereinafter referred as Act) promulgated by Legislature of the State.;