- (1.) HEARD Sri S.K.Kalia, learned Senior Advocate assisted by Sri Sharad Pathak, Advocate for the petitioners and Sri G.K. Srivastava, learned counsel appearing for Medical Council of India and perused the record.
(2.) WITH the consent of learned counsel appearing for the parties, the writ petition is being decided finally.
(3.) PETITIONER No.1 is a Society, whereas petitioner No.2 is its Managing Committee and petitioner No.3 is the Chairman of the Society. With the aim of establishing a Medical College, the petitioner -society created infrastructure in the form of land and established a 300 bedded hospital and incurred some expenditure for construction of building and procuring other paraphernalia needed for running a Medical College.;