YENEPOYA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioners have prayed for the following reliefs:

(2.) This Court had passed the following interim order on 21/3/2022:

(3.) Admittedly, in pursuance of the aforesaid interim order, the students have been admitted to homeopathy under graduate courses for the academic year 2021-22, who are pursuing their courses.