Sinha, J. - (1.) This is a rule calling upon the respondents, to show cause why a writ in the nature of Mandarnus should not be issued directing them to rescind, cancel or recall the Notification No. PH2209/2A-9/52 and the notice dated October 22, 1952, served upon the petitioner as mentioned in the petition or from forbearing to act thereon or from giving effect thereto.
(2.) The petitioner is the proprietor of an institution called the 'Nature-Cure Clinic', situate at 43/1 Boy/bazar Street, Calcutta. It is stated in the petition that the object of the establishment is "to treat patients suffering principally from rheumatism and deformity of limbs in Scientific methods by recourse to Bath and massaging and other methods available for Physic-therapeutics including treatment by light, heat, electricity and hydrotherapy and other allied methods."
(3.) He has another such institution at 5 Dhurrumtollah Street, but that is not the subject matter of this application.;