Pharmacy Council Of India vs Dr. Ravi Patil College Of Pharmacy
2022 Latest Caselaw 821 Kant

           IN THE HIGH COURT OF KARNATAKA,
                    DHARWAD BENCH

          DATED THIS THE 18TH DAY OF JANUARY 2022

                         PRESENT

          THE HON'BLE MR. JUSTICE S.G. PANDIT

                           AND

     THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

              WA No.100008 OF 2021 (EDN-RES)

BETWEEN:

PHARMACY COUNCIL OF INDIA
NBCC CENTRE, 3RD FLOOR,
PLOT NO.2, COMMUNITY CENTRE,
MAA ANANDAMAI MARG,
OKHLA PHASE-1, LANDMAR-NEAR HOTEL CROWN PLAZA,
NEW DELHI-110020,
REP. BY ITS ASSISTANT SECRETARY,
MS. PRATIMA TIWARI,
AGED ABOUT 50 YEARS.
                                          ...APPELLANT
(BY SRI.MRUTYUNJAYA S HALLKERI, SANJANATHI SAJAN
POOVAYYA, MANU KULKARNI AND SMT. ASHWINI, ADVS.)

AND

1.     DR. RAVI PATIL COLLEGE OF PHARMACY
       VIJAYALAXMI BUILDING, ANDERSONPET,
       1ST MAIN, 1ST CROSS, SADASHIVANAGAR,
       BELGAUM0-590001,
       REP. BY ITS PRINCIPAL
       DR. CHANDRASHEKHARA S
       S/O SHIVANNA, AGED ABOUT 44 YEARS.

2.     SHRI. RAVI AROGYA HAGU SHRIKRISHNA
       SEVA SAMASTHE, VIJAYALAXMI BUILDING,
       ANDERSONPET, 1ST MAIN, 1ST CROSS,
                            2



     SADASHIVANAGAR, BELGAUM-590001,
     REP. BY ITS CHAIRMAN,
     DR.RAVI B PATIL,
     S/O BASAPPA, AGED ABOUT 51 YEARS.

3.   STATE OF KARNATAKA
     DEPARTMENT OF HEALTH AND FAMILY WELFARE,
     KARNATAKA GOVERNMENT SECRETARIAT,
     MS BUILDING, BANGALORE-560001,
     REP. BY ITS PRINCIPAL SECRETARY.

4.    RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
      4TH T BLOCK, JAYANAGAR,
      BENGALURU-560041,
      REP. BY ITS REGISTRAR.
                                           ...RESPONDENTS
(BY SRI. C.S. SHETTAR, ADV. FOR R1 AND R2)
(SRI. G.K. HIREGOUDAR, GOVT.ADV. FOR R3)
(SRI. GANGADHAR J.M., ADV. FOR R4)

      THIS APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT, 1961 PRAYING TO CALL FOR
RECORDS IN WP NO.116890/2019 AND SET-ASIDE THE FINAL
ORDER DATED 10.12.2020 PASSED BY THE LEARNED SINGLE
JUDGE    IN   WRIT    PETITION NO.116890/2019   AND
CONSEQUENTLY DISMISS THE WRIT PETITION IN WRIT
PETITION NO.116890/2019.

      THIS APPEAL COMING ON FOR PRELIMINARY HEARING,
THIS DAY, S.G. PANDIT J., PASSED THE FOLLOWING:

                        ORDER

The appellant is before this Court under Section 4 of

the Karnataka High Court Act, 1961 assailing the order

dated 10.12.2020 passed by the learned Single Judge in

WP No.116890/2019.

2. Smt. Ashwini, learned counsel appearing on

behalf of Sri. Manu Kulkarni, learned counsel for the

appellant as well as learned Government Advocate submit

that issue and question raised in the present appeal is

answered in a decision of Co-ordinate Bench of this Court

in WA No.746/2020 dated 9.11.2021.

3. Submission of both learned counsels is placed

on record. Accordingly, writ appeal is disposed of in terms

of the judgment dated 9.11.2021 passed in WA

No.746/2020.

4. Pending applications, if any, do not survive for

consideration and accordingly, they are disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

JTR