Council Of Architecture (Coa) vs Siksha 'O' Anusandhan And Another
2022 Latest Caselaw 4231 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.A No. 101 of 2013


                  Council of Architecture (COA)             ....            Appellant
                                                           Mr. B. Mohanty, Advocate
                                           -versus-
                  Siksha 'O' Anusandhan and Another          ...            Respondents
                                                           Mr. Bikash Jena, Advocate
                  CORAM:
                  THE CHIEF JUSTICE
                  JUSTICE CHITTARANJAN DASH
                                             ORDER

Order No. 25.08.2022

05. 1. Learned counsel appearing for both the Appellant as well as the Respondent No.2 (AICTE) agree that the impugned judgment of the learned Single Judge requires to be set aside in view of the judgment of the Supreme Court in All India Council for Technical Education v. Shri Prince Shivaji Maratha Boarding House's College of Architecture MANU/SC/1534/2019. There the Supreme Court has made it mandatory for a college seeking to offer a course in Architecture to seek prior approval of the Council of Architecture.

2. Consequently, the impugned judgment of the learned Single Judge is hereby set aside. The writ appeal is allowed as prayed for. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(Chittaranjan Dash) Judge S.K. Jena/Secy.