STATE OF TAMIL NADU Vs. KANNAMMAL EDN TRUST

JUDGEMENT

(1.) In these matters. Respondent No. 1 applied for affiliation in respect of law college to the University of Madras and on being asked to produce 'no Objection Certificate' from a state Government, a writ petition was filed. The High Court look the view that it was not appropriate for the University to insist upon obtaining 'no Objection Certificate' from the state Government and allowed the Writ Petition, which order, was upheld on Writ Appeal.

(2.) It is against this order that the present appeals have been filed. During pendency of these proceedings, an interim order was passed against the order made by the High Court, and now Tamil Nadu Dr. Ambedkar Law University act 1996 (Act 43 of 1997) has been enacted and under that enactment the college or institution in question has to obtain affiliation. In that view of the matter, we do not think any useful purpose will be served by keeping these matters pending except to notice that the directions issued in the judgment made by the high Court will be of no effect as they are directed against University of Madras. The appeals shall stand disposed of accordingly. W. P. (C) No. 554/1997 in view of the order passed in C. A. No. 14763/1996 and connected appeals, this Writ petition does not survive for consideration. It shall stand disposed or accordingly. Appeal disposed of.