At, Supreme Court of India
By, THE HONORABLE JUSTICE: ARUN MISHRA AND THE HONORABLE JUSTICE: S. ABDUL NAZEER
For Petitioner: Mr. E. C. Agrawala, AOR, State of M.P. Mr. Saurabh Mishra, AAG, Mr. Sunny Choudhary,State of Gujarat Ms. Hemantika Wahi And For Respondents: Mr. Maninder Singh, ASG
Judgment Text
State of Gujarat and State of M.P. have filed petitions bearing W.P.(C) No. 799 of 2018 and W.P.(C) D. No. 24800 of 2018 respectively, which are taken on board.
It is stated by the learned counsel appearing for the respondents that the ground on which the application was rejected was not proper. They will now reconsider the applications for establishment of medical colleges afresh in State of Gujarat and in State of M.P. and appropriate decision shall be taken in accordance with law at the earliest including with respect to admission.
It is also stated that these colleges are on PPP basis not private medical colleges and admission if any would be purely on merit basis. Seats are to be allotted by the concerned Govt. Authorities/Committees.
In view of aforesaid joint statemen
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t, without commenting on it, with consent the writ petitions stand disposed of.
