COUNCIL OF ARCHITECTURE Vs. MANOHAR KRISHNAJI RANADE

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) While we find no reason to interfere with the impugned judgment and order dtd. 29/11/2004 passed by the Bombay High Court in Writ Petition No.1830 of 1988 and connected matters, we are of the view that the High Court was in error in rejecting the contention of the appellant that practice under the Architects Act, 1972 is not restricted only to the architects. It is not correct to say that any one can practice as an architect even if he is not registered under the Architects Act, 1972.

(3.) That being the position and with this clarification, we dispose of these appeals. ORDER