ANAND PEOPLES MEDICARE SOCI Vs. STATE OF GUAJRAT

JUDGEMENT

(1.) By way of these petitions, the petitioners have prayed for the following reliefs :-

(2.) When the matter is taken up for hearing, the learned counsel for the petitioners states that the petitioners and other members of the Colleges who are before this Court, are desirous to approach the competent authority in view of the subsequent development and that appropriate directions may be issued to the authority concerned to dispose of the said application within a reasonable period.

(3.) In view of the said statement made by the learned counsel for the petitioners, these petitions are not entertained at this stage. It is, however, observed that if the petitioners prefer any such application, as aforesaid within a period of four weeks from today, the concerned authority shall decide the same, within a period of eight weeks from the date of receipt of such application from the petitioners, in view of the recent decision of the Hon'ble Apex Court and the amended provisions of the Act.