Prerna Bahuhuddeshiv Sanstha Thr ... vs The State Of Maharashtra Thr The ...
2021 Latest Caselaw 17492 Bom

                                 (1)                             1046-wp-7664-2021




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO.7664 OF 2021

 PRERNA BAHUHUDDESHIV SANSTA THR ITS SECRETARY GANESH
 ABARAO KALE                           ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                             ...
 Mr. Prashant M. Nagargoje, Advocate for the Petitioner.
 Mr. A. R. Kale, AGP for Respondents-State.
 Mr. S. S. Tope, Advocate for Respondent No.4.
 Mr. C. V. Bodkhe h/f Mr. R. V. Gore, Advocate for Respondent No.5.
                                       ...

                                           CORAM : S. V. GANGAPURWALA &
                                                   S. G. DIGE, JJ.

DATED : 15th DECEMBER, 2021.

PER COURT:-

1. It is submitted by respondents that, the petitioner- Institution has been debarred by this Court from applying for permission to start and run the colleges for a period of ten years from the year 2021.

2. In the present matter also the permission pertains to the year 2021-2022.

3. The learned counsel for the petitioner submits that, the said judgment has been assailed before the Apex Court.

4. Be that as it may, the judgment of the coordinate Bench of this Court holds the field, wherein the petitioner is precluded from

(2) 1046-wp-7664-2021

submitting the proposal for starting new college or even school for period of ten years from 2021.

5. In light of that, the petitioner may not at present possess locus to assail the permission or letter of intent to other colleges.

6. The learned counsel for petitioner seeks time.

7. Stand over to 22.12.2021.

         (S. G. DIGE)                           (S. V. GANGAPURWALA)
            JUDGE                                        JUDGE


 Devendra/December-2021