Onkareshwar Bhati, J. - (1.) By means of this writ petition under Article 226 of the Constitution of India, petitioner has prayed for issuance of a writ of certiorari for quashing the impugned order dated 19.7.1999. Annexure-26 to the writ petition, passed by respondent No. 1. The petitioner has also prayed for issuance of a writ, order or direction in the nature of mandamus directing the respondent No. 1 to issue an order granting permission to the petitioner to commence medical college as per the scheme submitted without any further inspection or enquiry within the period so fixed by the Court.
(2.) Sri Sudhir Chandra Agrawal, learned Senior Advocate, appearing for the petitioner. Mr. Kirit Rawal, learned Additional Solicitor General of India, and Sri S.N. Srivastava, learned Senior Standing Counsel, appearing for respondent No. 1 and Sri Maninder Singh, learned counsel appearing for the respondent No. 2 were heard at length and in detail.
(3.) The petitioner is a registered charitable trust. The petitioner submitted a scheme on 6.8.1996 for setting up of a medical college in Meerut to the respondent No. 1, which was referred to the respondent No. 2.;