KURMANCHAL INST OF DEGREE AND DIPLOMA Vs. CHANCELLOR M J P ROHILKHAND UNIV
LAWS(SC)-2007-5-97
SUPREME COURT OF INDIA
Decided on May 17,2007

KURMANCHAL INST. OF DEGREE AND DIPLOMA Appellant
VERSUS
CHANCELLOR, M.J.P. ROHILKHAND UNIV. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Kurmanchal Institute of Degree and Diploma is a study centre. It is recognized by Mahatma Jyotiba Phule Rohilkhand University (for short "the University"). It was constituted in the year 1975 by issuance of a notification under Section 4(1-A) of the Uttar Pradesh State Universities Act, 1973 (for short "the Act") The State, however, is yet to make the first ordinance for the University.
(3.) Section 5 of the Act deals with territorial exercise of powers providing that the powers conferred on each University shall be exercisable in respect of the area for the time being specified against it in the Schedule. The University is to exercise its jurisdiction within the limits of districts Badaun, Bareilly, Bijnor, Jyotiba Phule Nagar, Moradabad, Pilibhit, Rampur and Shahjahanpur in terms of Entry 7 of the Schedule appended to the Act;


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