Gramaudyogik Shikshan Mandals ... vs The State Of Maharashtra And ...
2017 Latest Caselaw 3655 Bom

                                                                                   50_WP577317.odt


         
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                              WRIT PETITION NO. 5773 OF 2017

Gramaudyogik Shikshan Mandal's
Maharashtra Institute of Technology, Aurangabad
A Trust/Society registered upon the
Societies Regulation Act, 1960,
Having its address for communication at
Beed Bye Pass Road, Satara Parisar, Aurangabad.
Through its Managing Principal
Dr. Santosh Panditrao Bhosale
Age: 47 years, Occu.: Service,
having his address for communication at
Maharashtra Institute of Technology,
Beed Bye Pass Road, Satara Parisar, Aurangabad.                 ..PETITIONER

               VERSUS

1.  State of Maharashtra
     Through the Chief Secretary
     Government of Maharashtra, 
     Mantralaya, Mumbai.

2.  Fees Regulating Authority,
     Through its Chairperson
     Having its address for communication at
     Govt. Polytechnique Building,
     Kherwadi, Bandra (East),
     Mumbai - 400 051.                                          ..RESPONDENTS

                                      ....

Mr. M.M. Dabholkar, Advocate for petitioner. Mrs. M.A. Deshpande, A.G.P. for Respondent No.1 - State. Mr. U.S. Malte, Advocate for Respondent No.2.

....

CORAM : ANOOP V. MOHTA & SUNIL K. KOTWAL, JJ DATED : 27th JUNE, 2017

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50_WP577317.odt

ORAL JUDGMETN (Per : ANOOP V. MOHTA, J.) :

1. Rule. Rule made returnable forthwith and heard finally by consent of

the parties.

2. Petitioner's review application was rejected by Respondent No.2 - Fee

Regulating Authority merely on the ground of no provision for condoning the

delay in filing review application against the impugned order of fee structure.

This Court in similarly placed matters (Writ Petition No. 7591 of 2017, dated

23rd June, 2017) by condoning the delay requested Respondent No.2 - Fee

Regulating Authority to decide such application in accordance with law.

3. In view of the above, case is made out and in the interest of justice,

we are inclined to condone the delay, if any, in filing review application.

Respondent No.2 - Fee Regulating Authority to decide the application in

accordance with law, as early as possible, preferably within a period of two

weeks, as admission process is in motion. Parties to appear before the

committee on 29th June, 2017 and take steps accordingly.

4. Petition is allowed. Rule is made absolute accordingly. No costs.

( SUNIL K. KOTWAL, J. ) ( ANOOP V. MOHTA, J. ) SSD

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