Sri Manakula Vinayagar Medical College vs The Government Of Puducherry on 2 February, 2022

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Madras High Court

Sri Manakula Vinayagar Medical College vs The Government Of Puducherry on 2 February, 2022

Bench: S.M.Subramaniam

                                                                               W.P.No.35441 of 2016

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 02.02.2022

                                                      CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                              W.P.No.35441 of 2016
                                            & W.M.P.Nos.30505 of 2016
                                                 & 422 of 2017


                     Sri Manakula Vinayagar Medical College
                           and Hospital
                     [Sri Manakala Vinayaga Educational Trust],
                     Rep. by its Trustee
                     Mr.M.Dhanasekaran
                     No.23, Mariamman Koil Street,
                     Madagadipet, Puducherry – 605 107.                       ...Petitioner

                                                         Vs

                     The Government of Puducherry,
                     rep. by its Secretary,
                     Department of Health, Health Secretariat,
                     Puducherry – 605 001.                                   ... Respondent



                     PRAYER : Writ Petition filed Under Article 226 of the Constitution of
                     India, to issue a Writ of Certiorarified Mandamus, calling for the records
                     pertaining to the notice bearing No.983/115/Health/2015-16 dated
                     15.09.2016 issued by the respondent and quash the same and further direct

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https://www.mhc.tn.gov.in/judis
                                                                                       W.P.No.35441 of 2016

                     the respondent to take appropriate steps to fix the fees for the petitioner
                     College by according sufficient opportunity, taking into account the various
                     submissions made by the petitioner and in accordance with law.

                                        For Petitioner     : Mr.S.Praveen Kumar

                                        For Respondent     : Mr.J.Kumaran
                                                         Additional Government Pleader [Puducherry]

                                                            ORDER

The learned counsel appearing on behalf of the petitioner, made a submission that the cause aroused for filing of the present writ petition became vanished. Thus, no further adjudication is required.

2.Accordingly, the writ petition stands disposed of as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.

02.02.2022 Internet:Yes Index : Yes Speaking order /Non-speaking order cse 2/4 https://www.mhc.tn.gov.in/judis W.P.No.35441 of 2016 To The Government of Puducherry, rep. by its Secretary, Department of Health, Health Secretariat, Puducherry – 605 001.

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https://www.mhc.tn.gov.in/judis W.P.No.35441 of 2016 S.M.SUBRAMANIAM, J.

cse W.P.No.35441 of 2016 02.02.2022 4/4 https://www.mhc.tn.gov.in/judis

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