VIDHYADEEP CHARITABLE TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Present Letters Patent Appeal is filed under Clause 15 of the Letters Patent for challenging the legality and validity of an order dated 7.8.2019 passed by the learned Single Judge, whereby Special Civil Application No.13547 of 2019 came to be disposed of and the said order was slightly modified by way of Speaking to Minutes on 8.8.2019.

(2.) The background on which the present Letters Patent Appeal has arisen is that the appellant - original petitioner filed a Writ Petition for seeking direction upon respondent No.1 to grant extension of permission in favour of existing college - Vidhyadeep Homeopathic Medical College & Research Centre, run and managed by appellant for imparting education in the discipline of Homeopathy at a level of graduation leading to the qualification of BHMS with the intake of 100 seats, on and from Academic Year 2019-20.

(3.) Shri D.C.Dave, learned Senior Counsel appearing with Mr.Jigar Patel, learned counsel for the appellant has, no doubt, raised multiple contentions but, then has circumscribed his submission to one aspect that so far the decision is not taken, though specifically directed which has caused immense prejudice to the interest of the students as well as to the appellant college, since the process of admission is on-going and is to be finalized soon and as such, learned Senior Counsel has submitted that the respondent - council shall take prompt decision in this regard.