Nagar Yuwak Shikshan Sanstha, ... vs The State Of Maharashtra Through ...
2016 Latest Caselaw 4734 Bom

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                             
                           NAGPUR BENCH, NAGPUR


                             WRIT PETITION NO.3860 OF 2016.




                                                            
       PETITIONERS:   1. Nagar Yuwak Shikshan Sanstha,
                         A Society as also a Public Trust having 




                                             
                         its office at Atre Layout, Nagpur, through 
                         its Secretary Shri Sagar Meghe.
                             
                                 2. Datta Meghe College of Architecture,
                                    Wanadongri, Hingna Road, Nagpur
                            
                                    440 010, through its Principal.         
         
                                                : VERSUS :
      


       RESPONDENTS:1.  The State of Maharashtra,
                       through the Department of Higher and 
   



                       Technical Education, Mantralaya, Madam
                       Cama Road, Mumbai 400 032.





                                 2. The Directorate of Technical Education,
                                    Maharashtra State, 3 Mahapalika Marg,
                                    Post Box No.1967, Mumbai - 400 001.

                                  3. Rashtra Sant Tukdoji Maharaj,





                                     Nagpur University, through its Registrar,
                                     Civil Lines, Nagpur.
                          
       -=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
       Mr.Adwait S.Manohar, Advocate for the petitioners.
       Mr.Ambarish Joshi, AGP for respondent nos.1 and 2.
       Mr.P.B.Patil Advocate for respondent no.3.
       =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-




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                                      CORAM:      B.R.GAVAI AND 




                                                        
                                                             V.M.DESHPANDE, JJ.

DATED: 19th AUGUST, 2016.

ORAL JUDGMENT (Per B.R.Gavai, J.)

1. Rule. Rule is made returnable forthwith. Heard by

consent of learned counsel for both the parties.

2. The petitioners have approached this Court for a

direction to respondent no.2 to forthwith issue a Government

Resolution and thereby grant permission to petitioner no.2 -

College to increase intake capacity in the Architectural Course

from 40 to 80 seats.

3. The State Government has issued a Resolution dated

11th of August, 2016 whereby, permission is granted to the

petitioner no.2 - College to increase intake capacity in the

Architectural Course from 40 to 80 seats.

4. It is to be noted that the Council of Architecture has

already granted permission to petitioner no.2 for increasing intake

capacity.

5. In that view of the matter, the only issue remains is,

action to be taken by the respondent no.3 - University in

pursuance to the Government Resolution dated 11 th of August,

2016 and in view of the permission granted by the Council of

Architecture.

Necessary steps be taken by the respondent no.3 -

University in that regard within a period of two weeks from today.

With the above direction, petition stands disposed of.

                      JUDGE                                                 JUDGE



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