H.L. Dattu, J. - (1.) Leave granted.
(2.) The Appellant - Orissa Private Medical and Dental Colleges Association in this appeal is impugning the judgment and Order passed by Orissa High Court in W.A. No. 429 of 2011 dated 07.09.2011.
(3.) For the purpose of disposal of this appeal, we need not notice in detail the facts and issues raised in this appeal, since the submission made by the Learned Counsel at the time of hearing lie in a narrow compass.;