(1.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order dated 4.12.2020 by which the respondent has granted extension of permission to the institution restricting the intake capacity to 75 seats instead of 100 seats for admission of students to the B.H.M.S. Course for academic year 2020- 21.
(2.) The facts need not detain us.
(3.) Since in the year 2017-18, the petitioner was refused intake to 100 seats and was restricted to 75 seats, the petitioner was constrained to approach this Court by filing Special Civil Application No.19230 of 2017. This Court by an order dated 20.11.2017 quashed the said order and by way of interim relief held as under: