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IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.7755 - 7756 OF 2012

BOARD OF GOVERNERS IN SUPERSESSION OF MEDICAL      APPELLANTS COUNCIL OF INDIA

                VERSUS

VYDEHI INSTITUTE OF MEDICAL SCIENCES &             RESPONDENTS RESEARCH CENTRE & ANR.

O R D E R

1. Application for impleadment is rejected.

2. These appeals have been filed against the impugned  

judgment and order of the  High Court of Karnataka at Bangalore  

in Writ Appeal No.3957 of 2012 and Writ Petition No.27726 of  

2012,  dated  11.09.2012.  The  High  Court,  in  Writ  Petition  

No.27726   of   2012,    has   directed   the Medical Council  

of    India   to   grant   permission   to    respondent-Vydehi

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Institute of Medical Sciences and Research Centre to increase  

its intake of students for M.B.B.S.Course upto 250, even  for  

the current academic year 2012-2013.  

3. While  issuing  notice,  by  an  interim  order  dated  

21.09.2012, we have stayed the impugned judgment and order for  

one  week.   Vide  our  order  dated  29.10.2012,  while  granting  

leave, the aforesaid interim order was further continued, till  

disposal of the appeals.  

4. Heard learned counsel for the parties to the lis.

5. We have carefully gone through the impugned judgment  

and order of the High Court. In the facts and circumstances of  

the present case, we are of the opinion that the High Court  

ought not to have directed for increase of seats upto 250  for  

the academic year 2012-2013.

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6.     Accordingly, we set aside the impugned judgment and  

order  passed  by  the  High  Court.  The  appeals  are  allowed  

accordingly.  

No order as to costs.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; JANUARY 04, 2013