RATNADEEP MEDICAL FOUNDATION AND RESEARCH CENTRE Vs. COLLECTOR

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith. At the joint request of the parties, the matter is heard finally at the stage of admission.

(2.) The facts leading to filing of the writ petition can be summarized as under :

(3.) In the wake of above events, the petition was filed on 26/2/2024, initially challenging the action of sealing of the premises and the notice dtd. 12/3/2024 (Exh. F). A Writ of prohibition was also solicited preventing all the respondents in obstructing the petitioner-Trust in running the institute and for issuance of a direction to unseal the premises and to allow the petitioner-Trust to have an access.