Karnataka High Court
Farooqia Dental College And Hospital vs Union Government Of India on 6 December, 2012
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
-1-
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 6TH DECEMBER 2012
BEFORE
THE HON'BLE MR. JUSTICE HULUVADI G.RAMESH
WP NO 28562 OF 2010 (EDN-RES)
BETWEEN
FAROOQIA DENTAL COLLEGE & HOSPITAL
REPRESENTED BY ITS HON. SECRETARY
MR TAJ MOHAMMED KHAN
UMAR KHAYAM ROAD
EIDGHA TILAK NAGAR
MYSORE-570 021, KARNATAKA ... PETITIONER
(BY SRI REUBEN JACOB & D P MAHESH, ADVS.)
AND
1. UNION GOVERNMENT OF INDIA
REPRESENTED BY ITS SECRETARY
MINISTRY OF HEALTH & FAMILY WELFARE
DENTAL EDUCATION SECTION
NIRMAN BHAVAN, NEW DELHI
2. DENTAL COUNCIL OF INDIA
REPRESENTED BY ITS SECRETARY
AIWAN E GALIB MARG, KOTLA ROAD
NEW DELHI-110 002
3. RAJIV GANDHI UNIVERSITY OF HEALTH
SCIENCES
REPRESENTED BY ITS REGISTRAR
-2-
4TH T BLOCK, JAYANAGAR
BANGALORE ... RESPONDENTS
(BY SRI KALYAN BASAVARAJ, ASG FOR R1
SRI G S BHAT & ASSOCIATES FOR R2,
BY SRI S.G. PANDIT FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO CALL FOR RECORDS WHICH
ULITMATELY RESULTED IN DISAPPROVING THE
SCHEME SUBMITTED BY THE PETITONER FOR
INCREASING THE ANNUAL INTAKE CAPACITY FROM
40 TO 50.
THIS WRIT PETITION COMING ON FOR
PRELIMINARY HEARING IN 'B' GROUP THIS DAY, THE
COURT PASSED THE FOLLOWING: -
ORDER
A Memo has been filed by the learned counsel for the petitioner praying to dismiss the petition as having become infructuous. Memo is placed on record.
In view of the submission, the writ petition is dismissed as having become infructuous.
Sd/-
JUDGE PL