Madras High Court
The Academic Society Of ... vs The Union Of India on 22 November, 2021
W.A.No.2764 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 22.11.2021
CORAM:
THE HON'BLE MR. JUSTICE M.DURAISWAMY
AND
THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.A.No.2764 of 2021
and C.M.P.No.18167 of 2021
The Academic Society of Architects,
rep by its Joint Secretary,
M.Uma Chakkaravarthy,
No.162/2, 2nd Floor, Alwarpet Street,
T.T.K. Road, Alwarpet,
Chennai – 600 018. ... Appellant
Vs.
1.The Union of India,
rep by Joint Secretary,
Ministry of Education,
Department of Higher Education,
Govt. of India, Technical Education Bureau,
Shastri Bhawan, New Delhi – 110 001.
2.The Council of Architecture,
rep by its Registrar,
India Habitat Centre, Core – 6A, 1st Floor.
Lodhi Road, New Delhi – 110 003.
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W.A.No.2764 of 2021
3.Anna University,
rep by its Registrar,
Anna University Campus,
Sardar Patel Road, Guindy,
Chennai – 600 032.
4.The Commissioner,
Tamil Nadu Engineering Admissions,
Anna University Campus,
Sardar Patel Road, Guindy,
Chennai – 600 032. ... Respondents
Appeal filed under Clause 15 of the Letters Patent against the
order made in W.M.P.No.24450 of 2021 in W.P.No.23164 of 2021 dated
27.10.2021.
For Appellant : Mr.Om Prakash, Senior Counsel
for M/s.R.Harikrishnan
For Respondents : Mr.R.Rabu Manohar, CGSC (R1)
Mr.Naveen R.Nath, Senior Counsel
for M/s.A.Sheikh Peer (R2)
Mr.Govardhanan
for M/s.Row and Reddy (R3)
Mr.S.Arumugam,
Government Advocate (R4)
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W.A.No.2764 of 2021
JUDGMENT
(Judgment was delivered by M.DURAISWAMY, J.)
Mr.Om Prakash, learned senior counsel appearing for the
appellant, after making elaborate submissions, seeks the permission to
withdrawn the Writ Appeal. However, the learned senior counsel
submitted that liberty may be given to the appellant to make their
submission with regard to all the issues raised in the Writ Petitions and
the learned Single Judge may be requested to consider the submissions to
be made by the learned counsel on either side independently. Further, the
learned senior counsel submitted that this Court may clarify that the
order passed by the learned Single Judge, which is impugned in the Writ
Appeal, shall not stand in the way of deciding the Writ Petitions
independently.
2.Mr.Rabu Manohar, learned Central Government Standing
Counsel appearing for the 1st respondent, Mr.Naveen R.Nath, learned
senior counsel appearing for the 2nd respondent, Mr.Govardhanan,
learned counsel appearing for the 3rd respondent and Mr.S.Arumugam,
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W.A.No.2764 of 2021
learned Government Advocate appearing for the 4th respondent have no
objection for giving such clarification.
3.In view of the submissions made by the learned counsel on either
side, the Writ Appeal is dismissed as withdrawn. It is open to the parties
to raise all the contentions available to them in the Writ Petitions before
the learned Single Judge. We also clarify that the order passed in
W.M.P.Nos.24449 & 24450 of 2021 in W.P.Nos.23163 & 23164 of 2021
dated 27.10.2021 shall not stand in the way of the learned Single Judge
in the deciding the Writ Petitions independently. No costs. Consequently,
the connected miscellaneous petition is closed.
Index : Yes/No [M.D., J.] [J.S.N.P., J.]
va 22.11.2021
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W.A.No.2764 of 2021
To
1.The Joint Secretary,
Union of India,
Ministry of Education,
Department of Higher Education,
Govt. of India, Technical Education Bureau,
Shastri Bhawan, New Delhi – 110 001.
2.The Registrar,
Council of Architecture,
India Habitat Centre, Core – 6A, 1st Floor.
Lodhi Road, New Delhi – 110 003.
3.The Registrar,
Anna University,
Anna University Campus,
Sardar Patel Road, Guindy,
Chennai – 600 032.
4.The Commissioner,
Tamil Nadu Engineering Admissions,
Anna University Campus,
Sardar Patel Road, Guindy,
Chennai – 600 032.
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W.A.No.2764 of 2021
M.DURAISWAMY,J .
and
J.SATHYA NARAYANA PRASAD, J.
va
W.A.No.2764 of 2021
and C.M.P.No.18167 of 2021
22.11.2021
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