As per case facts, an educational trust sought to establish a self-financing Engineering College and received conditional approval from AICTE. Despite initial inclusion in an affiliated colleges list by the ... University, the State Government later refused permission without detailed reasons. A Single Judge quashed this refusal and directed the University to consider affiliation, but the Division Bench reversed this. The central legal question arose whether State Government approval was necessary for establishing a technical institution, and if State statutes requiring such approval would be void due to repugnancy with the Central AICTE Act. Finally, the Supreme Court held that the AICTE Act, a Central law, occupied the field of 'approval' for technical institutions. Any State law or University statute requiring State Government 'approval' for this purpose was deemed repugnant and void. The Court affirmed that AICTE's approval was sufficient, directing the University to grant affiliation based on AICTE's permission and consistent University statutes.