Tarun Kumar Singh & Anr vs The State Of Mah.& Ors
2017 Latest Caselaw 8014 Bom

Sudhir Rane                            1                              218-WP-1153-1997


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             ORDINARY ORIGINAL CIVIL JURISDICTION
                       WRIT PETITION NO.1153 OF 1997
Tarun Kumar Singh S/o Shiv Narain
and others                                                ... Petitioner.
     Versus
State of Maharashtra 
and others.                                               ... Respondents.
                                        ....
None for the Petitioner.
Mr. K.R. Trivedi, AGP for State.
                                        ....
                           
                           CORAM : Smt. Vasanti  A  Naik &
                                      Riyaz  I.  Chagla, JJ.

DATE : 10th October, 2017.

ORAL JUDGMENT (Per : Smt. Vasanti A Naik, J) By this writ petition, the petitioners have sough a direction against the respondent nos. 1 and 2 to grant admissions to the medical/dental course for the academic year 1997-1998 on the basis of the university regions and not on the basis of the development board regions.

It is apparent that the cause of filing the writ petition is rendered infructuous due to passage of time as the petition pertains to the grant of admission to the medical/dental course for the academic year 1997- 1998. Since more than twenty years have lapsed from the relevant year in which the admissions were sought and since the rules for admissions are changed during the past several years, the writ petition is liable to be dismissed.

Hence, we dismiss the writ petition with no order as to costs.

       (Riyaz  I. Chagla J)                       (Smt.Vasanti  A Naik, J)