Karnataka High Court
Regional College Of Management vs All India Council For on 20 June, 2016
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF JUNE, 2016
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
W.P.NO. 27296/2016 (EDN-RES)
BETWEEN:
REGIONAL COLLEGE OF
MANAGEMENT BANGALORE
MUDUGURKI, DEVANAHALLI
BENGALURU-562 110
REPRESENTED BY ITS
MANAGING TRUSTEE
SATYA RANJAN MANDAL.
... PETITIONER
(BY SRI.NAGA PRASANNA M, ADVOCATE)
AND:
1. ALL INDIA COUNCIL FOR TECHNICAL
EDUCATION, A STATUTORY BODY
UNDER THE MINISTRY OF HUMAN
RESOURCES DEVELOPMENT
GOVERNMENT OF INDIA
7TH FLOOR, CHANDRALOKA
BUILDING, JANPATH
NEW DELHI-110 001
REPRESENTED BY ITS DIRECTOR.
2. ALL INDIA COUNCIL FOR TECHNICAL
EDUCATION, SOUTH WESTERN
REGIONAL OFFICE, P.K. BLOCK,
PALACE ROAD, BENGALURU-01
REPRESENTED BY ITS
DEPUTY DIRECTOR. ... RESPONDENTS
(BY SMT. SONA M BADIGER, ADVOCATE FOR
R-1 & R-2)
2
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT
THE RESPONDENTS TO RE-INSPECT THE INSTITUTION OF
THE PETITIONER IN TERMS OF THE APPLICATION AT
ANNEXURE-B AND DOCUMENTS PRODUCED BEFORE
THE STANDING APPELLATE COMMITTEE AND
CONSEQUENTLY DIRECT CONSIDERATION OF THE
APPLICATION OF THE PETITIONER FOR APPROVAL OF THE
INSTITUTION AND GRANT ALL CONSEQUENTIAL BENEFITS
THAT WOULD FLOW FROM SUCH APPROVAL.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned Advocate appearing for petitioner has filed a memo stating thereunder that this petition does not survive for consideration in the light of approval granted by All India Institute for Technical Education by order dated 30.04.2016. Said memo is placed on record.
Accordingly, writ petition is dismissed as having become infructuous and not pressed.
SD/-
JUDGE *sp