OM PRAKASH MITTAL Vs. COUNCIL OF ARCHITECTURE

JUDGEMENT

(1.) In this petition, under Section 226 of the Constitution the petitioner has challenged the order of the Council of Architecture passed on October 9, 1979, refusing the registration to the petitioner as an Architect, under Section 25(b) of the Architect Act, 1972. The relevant portion of the order reads :

(2.) For appreciating the petitioner's grievance, the object and scheme of the Act will how to be noted. The statement of objects and reasons fully explain the reasons for the passing of the Act. The statement reads :

(3.) Section 25 makes provision for registration where the applications are made after 27th April, 1974, the appainted date under Section 24(2) of the Act. A person can be registered under Section 25, if he