DR. SNS RAJALAKSHMI COLLEGE OF ARTS AND SCIENCE Vs. REGIONAL OFFICER, ALL INDIA COUNCIL FOR TECHNICAL EDUCATION (AICTE) AND OTHERS

JUDGEMENT

(1.) The petitioner-College has filed this Writ Petition for issuance of a Writ of Certiorarified Mandamus to call for the records relating to the impugned order passed by the second respondent in F.No.AICTE/AB/SR/PID 1-4966091-2018-19, dated 23.11.2017 and confirmed in F.No.AICTE/AB/SR/PID 1-4966091/2018-19 dated 10.04.2018, quash the same and further direct the respondents to grant extension of approval to the petitioner institution, namely, Dr.SNS Rajalakshmi College of Arts and Science, Coimbatore, for the Academic Year 2018-19 for MBA and MCA Courses by accepting the planning permission granted by the Executive Officer, Chinnavedampatti Town Panchayat, Saravanampatti, Coimbatore, dated 11.03.2001, 17.05.2001, 20.01.2006 and 09.10.2006.

(2.) When the Writ Petition is taken up for hearing, learned Standing Counsel appearing for the respondents/AICTE fairly stated that the issue involved in this Writ Petition is covered by a decision of this Court (Madurai Bench) reported in 2015 (2) LW 601 (Kaviyan School v. The Director of Matriculation Schools) , in and by which, the Writ Petition was allowed, and the said order of this Court reported in 2015 (2) LW 601 (cited supra), was modified by a Division Bench of this Court reported in 2015 (5) LW 101 (The Director of Matriculation Schools v. Kaviyan School) , wherein the Division Bench observed as follows:

(3.) It is further stated by the learned Standing Counsel appearing for the respondents that the approval/permission for the construction in question, has already been obtained from the Town and Country Planning authority authority/Executive Officer/President of the Village Panchayat/competent authority.