Andhra Pradesh High Court - Amravati
Sri Kanchi Kamakoti Peetam Svims ... vs Union Of India, on 11 September, 2025
APHC010083192014
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3459]
(Special Original Jurisdiction)
THURSDAY,THE ELEVENTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
WRIT PETITION NO: 9424/2014
Between:
1. SRI KANCHI KAMAKOTI PEETAM & SVIMS HEALTH,, MEDICAL
EDUCATION AND RESEARCH FOUNDATION, SAI BHAVAN,
31, MADLEY ROAD, T. NAGAR, CHENNAI 600 017,
REPRESENTED BY ITS MANAGING TRUSTEE,
...PETITIONER
AND
1. UNION OF INDIA, REPRESENTED BY THE SECRETARY TO
GOVT. OF INDIA, MINISTRY OF HEALTH & FAMILY WELFARD,
DEPARTMENT OF HEALTH & FAMILY WELFARE, NIRMAN
BHAVAN, NEW DELHI 110 011.
2. THE MEDICAL COUNCIL OF INDIA, REPRESENTED BY THE
SECRETARY, POCKET-14, SECTOR 8, NEW DELHI 110 077.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed therewith, the High Court
may be pleased toto issue a Writ, in the nature of a Writ of Mandamus
or any other appropriate Writ, direction or order declaring Letter No.
MCI-34(41)(E-104)/2013- Med./52809, dated 22/01/2014 of the Medical
Council of India, the 2nd respondent herein and the consequential letter
No. U.12012/16/2014-ME (P-II), dated 28/02/2014 of the Government of
India, the 1st respondent herein, as illegal and void an direct the
respondents to consider the scheme dated 26/09/2013 submitted by the
petitioner on its merits under Sec.10A of the Indian Medical Council Act,
1956 for establishment of a new medical college at Renigunta, Chittoor
District, Andhra Pradesh, for the academic year 2014-15 forthwith; and
pass.
2
IA NO: 1 OF 2014(WPMP 11840 OF 2014
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased to direct the respondents to consider the scheme submitted
by the petitioner along with its application dated 26/09/2013 on its
merits under Sec.10A of the Indian Medical Council Act, 1956 for
establishment of a new medical college at Renigunta, Chittoor District,
Andhra Pradesh, for the academic year 2014-15 forthwith, pending
disposal of the writ petition; and to pass.
IA NO: 2 OF 2014(WPMP 11841 OF 2014
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased to suspend the operation of the Letter No. MCI-34(41)(E-
104)/2013-14-Med./52809, dated 22/01/2014 of the Medical Council of
India, the 2nd respondent herein and the consequential letter No.
U.12012/16/2014-ME (P-I1), dated 28/02/2014 of the Government of
India, the 1st respondent herein, pending disposal of the writ petition;
and to pass.
IA NO: 6 OF 2014(WPMP 61603 OF 2014
Petition under Section 151 CPC praying that in the circumstances
stated in the affidavit filed in support of the petition, the High Court may
be pleased
Counsel for the Petitioner:
1. A CHANDRAIH NAIDU
Counsel for the Respondent(S):
1. D SRINIVAS
2. DEPUTY SOLICITOR GENERAL OF INDIA
3. SRINIVAS DAMMALAPATI
The Court made the following:
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ORDER:
Learned counsel for the petitioner submits that the cause in the writ petition does not survive for adjudication and the writ petition has become infructuous.
Recording the said submission, the Writ Petition is dismissed as infructuous. No order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
__________________________ JUSTICE SUMATHI JAGADAM 11th September, 2025 cbn 4 221 THE HON'BLE SMT. JUSTICE SUMATHI JAGADAM WP No.9424 of 2014 11th September, 2025 cbn