REGENT COMPUTRONICS PVT. LTD.

Shree Gyanjyot Education Trust Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

KARPAGAM FACULTY OF MEDICAL SCIENCES AND RESEARCH VS. UNION OF INDIA AND OTHERS [REFERRED TO]
DEORAJ VS. STATE OF MAHARASHTRA [REFERRED TO]
HINDUSTAN PETROLEUM CORPORATION LTD VS. DARIUS SHAPUR CHENNAI [REFERRED TO]
J AND K HOUSING BOARD VS. KUNWAR SANJAY KRISHAN KAUL [REFERRED TO]
KALINGA MINING CORPORATION VS. UNION OF INDIA [REFERRED TO]
MANOHAR LAL SHARMA VS. M.C.I. [REFERRED TO]
ROYAL MEDICAL TRUST (REGD) VS. UNION OF INDIA [REFERRED TO]
KANACHUR ISLAMIC EDUCATION TRUST (R) VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
DR. JAGAT NARAIN SUBHARTI CHARITABLE TRUST AND ANR. VS. UNION OF INDIA AND ORS. [REFERRED TO]
ROYAL MEDICAL TRUST AND ANOTHER VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
BUDDHI VIDHATAJAN KALYAN SAMITI VS. UNION OF INDIA & ANR. [REFERRED TO]

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order dated 12.1.2021 which has the effect of reducing the sanctioned intake of the institute of the petitioner namely; B.G. Garaiya Homeopathy College from 100 seats to 50 seats.

(2.) The facts in brief are as under:

(3.) Mr. Dhaval Dave, learned seniour counsel appearing with Mr. Udit Vyas states that the impugned order passed by Respondent No.1 is wholly unsustainable. He submits as under:

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SHREE GYANJYOT EDUCATION TRUST Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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