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JAIPUR RURAL HEALTH AND DEVELOPMENT TRUST v. UNION OF INDIA THROUGH SECRETARY

Rajasthan High Court
Nov 21, 2024

HIGH COURT OF JUDICATURE FOR RAJASTHAN

BENCH AT JAIPUR

S.B. Civil Writ Petition No. 18970/2018 Jaipur Rural Health And Development Trust, R-4, Sector-3, Vidhyadhar Nagar, Jaipur, Rajasthan Through Its Secretary Dr. Sanjay Biyani, Aged About 45 Years, Son Of Late Shri Jugal Kishore Biyani, Resident Of C-1, L.s. Nagar, Opposite Biyani Girls College, Vidhyadhar Nagar, Jaipur, Rajasthan.

----Petitioner

Versus

1. Union Of India Through Secretary, Ministry Of Ayurveda, Yoga And Naturopathy, Unani, Siddha And Homoeopathy (Ayush), Ayush Bhawan, B Block, Gpo Complex, I N A, New Delhi.

2. Central Council For Indian Medicine, Through Its Secretary, 61-65 Institutional Area, Opposite D Block, Janakpuri, New Delhi.

3. Dr. Sarvepalli Radhakrishnan Rajasthan Ayurved University, Nagaur Road, Nh 65, Jodhpur, Through Its Registrar.

----Respondents

For Petitioner(s) : None present

For Respondent(s) : Mr. Sumit Tetarwal, Central Govt. Sr. Penal Counsel with

Mr. Samksh Dasot for

Mr. R.D. Rastogi, ASG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment / Order

21/11/2024

On 18.11.2024, following order was passed:-

"Learned counsel for the respondents submits that in view of the order dated 09.05.2019 passed by them rejecting the application of the petitioner seeking permission

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[CW-18970/2018] to establish a new Ayurveda College, this writ petition is rendered infructuous. Learned counsel for the petitioner prays for and is granted time to complete his instructions. List the matter on 21.11.2024 at 02:00 PM as prayed."

Today, none appears for the petitioner. In view thereof, this civil writ petition is dismissed for non- prosecution. Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/71

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