MEDICARE EDUCATIONAL TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by the order dtd. 29/8/2025 passed in W.P.No.23630 of 2025 by the learned Single Judge, the present Writ Appeal is filed.

(2.) Heard Sri Prakash Reddy, learned Senior Counsel, learned counsel appearing for the appellants; Sri Rohan Reddy, learned counsel appearing for respondent No.1; Government Pleader for Medical, Health and F.W. appearing for respondent No.2; Ms. Gorantla Sri Ranga Pujitha, learned Standing Counsel appearing for respondent Nos.3, 4 and 5 and Sri T. Sharath, learned counsel appearing for respondent No.6-University.

(3.) Learned Senior Counsel appearing for the appellant had contended that the letter of permission was granted to the appellant to run a Medical college for the academic year 2022-2023 and it has successfully operated since then.