LAXMI MEGHAN EDUCATIONAL TRUST Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, an Educational Trust, which is conducting a Nursing College affiliated to the Kerala University of Health Sciences and which proposes to establish a Pharmacy College, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondent State to issue a 'no-objection certificate' to the petitioner to establish the Pharmacy College, as proposed. The petitioner has also sought for a declaration that the delay in considering the application for no- objection certificate for establishment of the Pharmacy College proposed by the petitioner is illegal, arbitrary and offending the provisions under Articles 14 and 19 of the Constitution of India. The further relief sought for is a writ of mandamus commanding the respondent to consider Ext.P3 representation made by the petitioner.

(2.) On 14.10.2020, when this writ petition came up for admission, the learned Special Government Pleader sought time to get instructions and file statement.

(3.) A statement has been filed by the learned Special Government Pleader. Paragraphs 3 to 7 of that statement read thus;