CHARUTAR AROGA MANDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Both the aforementioned Special Civil Applications and interim application are taken up together having overlapping facts and ultimately, praying for the same reliefs.

(2.) Petitioner No.1 in both the petitions is a society under the Society Registration Act, 1860 and also a Public Trust under Bombay Public Trusts Act, 1950. Petitioner No.1, inter-alia, runs petitioner No.2 College, which was established by petitioner No.1 in the year 1987 and since then, petitioner No.2-College is engaged in imparting education in the discipline of medicines.

(3.) Petitioners in Special Civil Application No.13373 of 2017 has prayed for following reliefs: