ADICHUNCHANAGIRI COLLEGE OF NURSING Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These intra Court appeals have been filed against common order dtd. 24/7/2017 passed in W.P.Nos.27478-507/2017 by which the writ petitions preferred by the appellants seeking a direction to the Indian Nursing Council to grant recognition to Nursing Institution, has been dismissed.

(2.) The learned Single Judge passed a common order in several writ petitions. Against the aforesaid common order, a writ appeal was preferred in which this Court had passed an interim order. Against the interim order passed by the Division Bench of this Court, Civil Appeal Nos.12759-12761/2017 were preferred which were allowed by the Supreme Court in the following terms:

(3.) In view of the aforesaid order passed by the Supreme Court, nothing survives for adjudication in these appeals. Accordingly, the appeals are disposed of. Consequently, the pending applications do not survive for consideration and are disposed of.