BAPUJI AYURVEDIC MEDICAL Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Being aggrieved by the impugned order dated 14.10.2019 the petitioner is before this court. By the impugned order the first respondent has been pleased to withdraw the permission granted for the period 2016-17 to 2020-21 to admit 50 students to UG (BAMS) Course in exercise of powers under Section 13A/13C of IMCC Act, 1970 for the academic year 2019-2020. The instant round of litigation is preceded by an earlier round of litigation. The instant petitioner had preferred W.P. No.29872/2019 (EDN-REG-P) and the same came to be disposed off with the following order:-

(3.) The learned counsel for the petitioner would invite the attention of the court to Annexure-E, being the submission reporting compliance in writing submitted by the petitioner institution pursuant to the orders of this court in the writ petition noted supra. On perusal of the same, the petitioner has set-out the point wise statement reporting compliance of the lacunas pointed out in the earlier report and the petitioner has also attached photographs in support of the compliance report and has also referred to invoices, bills and bank statements to buttress his case of compliance.