Telangana High Court
Nizam Institute Of Pharmacy vs Union Of India, on 26 September, 2025
Author: K. Lakshman
Bench: K. Lakshman
THE HONOURABLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.30049 of 2025
ORAL ORDER:
The petitioner has filed the present writ petition seeking for the following relief:
"to issue a writ or an order or a direction more particularly a writ in the nature of Mandamus to declare the action of the Respondents in not granting approval to the Petitioner College for conducting B Pharmacy Pharm D M Pharmacy Analysis and Pharm D PB courses even after conducting an inspection and recording that there are no deficiencies on the part of the Petitioner as being illegal arbitrary unconstitutional and contrary to the provisions of the Pharmacy Act 1948 and consequently direct the Respondents to forthwith grant approval under Section 12 of the Pharmacy Act 1948 to conduct courses for B Pharmacy Pharm D M Pharmacy Analysis and Pharm D PB courses and pass any other order or orders in the interest of justice and equity"
2. Heard learned counsel for the petitioner and learned Government Pleader for Higher Education.
3. Learned Government Pleader for Higher Education on instructions would submit that respondent Nos.2 & 3 have received the approval from 4th respondent, the Pharmacy Council of India, in respect of the petitioner college. Learned counsel for the petitioner confirmed the said fact.
4. In the light of the same, nothing remains to be adjudicated in this writ petition and the writ petition is dismissed as infructuous. No order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
_____________________ K. LAKSHMAN, J 26th September, 2025.
AQS