Karnataka High Court
Sbg Ayurvedic Medical College And ... vs Union Of India on 30 November, 2021
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 30TH DAY OF NOVEMBER, 2021
BEFORE
THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION Nos.104206-104207/2018 (EDN-REG-P)
Between
1. SBG Ayurvedic Medical College and
Hospital, CTS No.4125/2B, Laxmi Tekdi
Opp. Federal Bank, Ganeshpur Road
Belgaum-590009, Represented by its
Principal, Dr.SV Gaddihallishetti
Aged about 59 years.
2. Dr.B R Ambedkar Education and Social
Welfare Trust Society, Kudchi Taluk
Raibag, Dist. Belgaum
Represented by its Chairman Amit S
Ghatage, Aged about 28 years. ...Petitioners
(By Sri G K Hiregoudar, Advocate)
And
1. Union of India
Ministry of Ayurveda, Yoga, Unani
Sidda and Homeopathy (AYUSH)
AYUSH Bhavan, B Block, GPO Complex
INA, New Delhi-110023, represented
by its Director.
2
2. State of Karnataka
Department of Health and
Family Welfare, Karnataka
Government Secretariat
M S Buildings, Bangalore-560001
Represented by its Principal Secretary.
3. Rajiv Gandhi University of Health
Sciences, 4th `T' Block, Jayanagar
Bangalore-560041, represented by its
Registrar.
4. Central Council of Indian Medicine
61-65, Institutional Area
Opp D Block, Janak Puri
New Delhi-110058
Represented b its Board of Governors. ... Respondents
(By Sri M B Kanavi, Advocate for R1,
Smt.Girija S Hiremath, HCGP for R2,
Sri Gangadhar J M, Advocate for R3)
These writ petitions are filed under Articles 226 and 227 of
the Constitution of India, praying to quash the impugned
communication policy dated 15.6.2018 No.F No.R
13040/8/2018-HD (Tech) (To suspend consideration of
application for grant of permission) as per Annexure-`D' issued
by the respondent No.1 as being arbitrary, illegal and ultra-vires
the HCC Act, 1973 .,.
These writ petitions coming on for preliminary hearing in
`B' group this day, the Court passed the following:
ORDER
In pursuance of the interim order dated 11.7.2018 passed by this Court, an application submitted by the petitioners - 3 Institution for establishing Ayurvedic Medical College for the academic year 2019-2020 was considered by the 1st respondent and thereafter permission was granted to the petitioners to establish Ayurvedic Medical College for the academic year 2019- 2020. In view of the same, the reliefs sought for in these writ petitions do not survive for consideration. Accordingly, writ petitions stand disposed of.
Sd/-
JUDGE bkm