Delhi High Court - Orders
Pranjal Choudhary & Anr vs Union Of India & Ors on 20 November, 2024
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16059/2024, CM APPLs. 67469/2024, 67470/2024 &
67471/2024
PRANJAL CHOUDHARY & ANR. .....Petitioners
Through: Counsel (appearance not given).
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Anshuman, Adv. SPC for R-1
Mr. S. Rajappa, Mr. R. Gowrishankar,
Ms. G. Dhivyasri, Advs. for R-2 to 7
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 20.11.2024 CM APPL. 67472/2024 2024 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 16059/2024, CM APPLs. 67469/2024, 67470/2024 & 67471/2024
1. Admittedly, neither the petitioners nor respondent no. 6 and 7 are situated within the territorial jurisdiction of this Court. The petition filed before this Court is premised only on the assertion that some of the respondent's Head Offices are situated within the territorial jurisdiction of this Court, therefore, this Court has jurisdiction.
2. This Court in plethora of cases has taken a consistent view that merely on the basis of the fact that the Head offices of some of the respondents are situated within the territorial jurisdiction of this Court, this Court would not This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/12/2024 at 21:25:54 have territorial jurisdiction to entertain the writ petitions. The reference can be made to following orders in this regard:-
Date of Cause Title Place where Respondent-
Order material Cause Authority
of Action arose
02.09.2024 W.P.(C) 12041/2024 Uttrakhand Uttrakhand
Smt. Manjira Devi Ayurveda Medical University of
College And Hospital Ayurveda
v. Uttrakhand University of Ayurveda & Ors.
05.09.2024 LPA 894/2024 Uttrakhand Uttrakhand Division Smt. Manjira Devi Ayurveda Medical University of Bench College And Hospital Ayurveda v. Uttrakhand University of Ayurveda & Ors.
18.09.2024 W.P.(C) 12049/2024 Tamil Nadu The Indian Michael Builders and Developers Pvt. Nursing Council Ltd. v. National Medical Commission and Ors 07.10.2024 W.P.(C) 14153/2024 Punjab National Aryans College of Education v. Council For National Council For Teacher Teacher Education and Anr Education 08.10.2024 W.P.(C) 14233/2024 Uttar Pradesh National Shri Siddhi Vinayak Medical College Medical and Hospital Sambhal, U.P. v. Union Commission Of India and Anr 14.10.2024 W.P.(C) 13570/2024 Maharashtra Pharmacy Shinde Institute of Pharmacy and council of India Research v. Pharmacy Council of India 14.10.2024 W.P.(C) 11627/2024 Madhya Pradesh Directorate Sun Private Iti v. Directorate General General Of Of Training Training 14.10.2024 W.P.(C) 12424/2024 Uttar Pradesh & Pharmacy Sri Guru Nanak Dev Haryana Council Of Institute Of Pharmacy v. Pharmacy India Council Of India 14.10.2024 W.P.(C) 13601/2024 Bihar National Dr. Yash Jain v. Union Of India & Medical Ors Commission This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/12/2024 at 21:25:54 14.10.2024 W.P.(C) 13874/2024 Madhya Pradesh Directorate Laxmi Private Iti v. General Of Directorate General Of Training Training 15.10.2024 W.P.(C) 9525/2024 Uttar Pradesh Pharmacy St. John College Of Nursing And Council Of Paramedical V. Pharmacy Council Of India India 15.10.2024 W.P.(C) 13776/2024 West Bengal National Medical Pkg Medical College & Hospital v. Commission Union Of India 21.10.2024 W.P.(C) 9232/2024 Rajasthan All India Council Aishwarya College Of It And for Technical Masnagement Education v. All India Council For Technical Education 21.10.2024 W.P.(C) 12008/2024 Uttar Pradesh National Council Smt. Gomti Smarak Vigyan for Teacher Mahavidaylaya Education v. National Council For Teacher Education And Anr 22.10.2024 W.P.(C) 14608/2024 Uttar Pradesh Pharmacy Shri Tej Singh Gajadhar College Council of India Department Of Pharmacy v.
Pharmacy Council Of India Connected with, W.P.(C) 14620/2024 Maa Shakuntala Devi Mahavidhyalaya And Hospital v.
Pharmacy Council Of India And, W.P.(C) 14764/2024 Mamta College V. Pharmacy Council Of India And, W.P.(C) 14771/2024 Sovaran Singh Education Institute v. Pharmacy Council Of India And, W.P.(C) 14823/2024 Raj Rani Mahavidhyalaya Faculty Of Pharmacy v. Pharmacy Council Of This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/12/2024 at 21:25:54 India 25.10.2024 W.P.(C) 8713/2024 Himachal Pradesh National Council Sai Saraswati Institute For Teacher for Teacher Education v. National Council For Education Teacher Education & Anr.
28.10.2024 W.P.(C) 15206/2024 Uttar Pradesh Medical
Jatin v. Medical Counselling Counselling
Committee And Ors Committee
04.11.2024 W.P.(C) 4468/2023 Madhya Pradesh All India Council
Rajdeep Global Institute Of for Technical
Management v. Union Of India & Education
Anr.
04.11.2024 W.P.(C) 10153/2023 Bihar Central Board Of
The Presidium School Of Patna v. Secondary
Central Board Of Secondary Education
Education
04.11.2024 W.P.(C) 10578/2023 Madhya Pradesh National
Mansarovar Ayurvedic Medical Commission For
College, Hospital And Research Indian System Of
Center v. National Commission For Medicine
Indian System Of Medicine And Anr Connected with, W.P.(C) 10638/2023 Sri Sai Institute Of Ayurvedic Research And Medicine v.
National Commission For Indian System Of Medicine & Anr.
And, W.P.(C) 4935/2024 Shree Satya Ayurvedic Medical College And Hospital v. Union Of India And Others This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/12/2024 at 21:25:54
4. In view of the above, the Court is not inclined to entertain the instant writ petition and the same is hereby dismissed with liberty to the petitioner to approach the jurisdictional High Court.
5. All rights and contentions are left open.
PURUSHAINDRA KUMAR KAURAV, J NOVEMBER 20, 2024/MJ This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/12/2024 at 21:25:54