SHREE MONARK EDUCATION TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Upon joint oral request being made, the matter, was directed to be listed today.

(2.) Mr Udayan P. Vyas, learned advocate for the petitioners states that in the captioned writ petition, the petitioners, were aggrieved by the rejection of the application for permission to open new college in the name and style of "Monark Homeopathic Medical College & Hospital". During the pendency of the captioned writ petition, the petitioners, once again applied in the month of February, 2023 for the academic year 2023-24; however, the National Commission for Homeopathy, has rejected the application only on the ground that the writ petition being Special Civil Application no.3076 of 2023, is sub judice and hence, no action can be taken at this stage.

(3.) Mr Udayan P. Vyas, learned advocate, seeks permission to withdraw the present writ petition; however, he urged that let the National Commission for Homeopathy, decide the application for the academic year 2023-24, strictly in accordance with law; to which, Mr Harsheel D. Shukla, learned advocate for the respondent nos.2 and 3 states that the application of the petitioners, shall be decided in accordance with law.