Unaided Schools Forum vs State Of Maharashtra Thru. Principal ...
2026 Latest Caselaw 5170 Bom

Bombay High Court

Unaided Schools Forum vs State Of Maharashtra Thru. Principal ... on 15 May, 2026

                                                                 24-WP(L)-15009-2026 (OS).doc




                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     ORDINARY ORIGINAL CIVIL JURISDICTION

                           WRIT PETITION (ST) NO. 15009 OF 2026

        Unaided Schools Forum                                           ...Petitioner
              Versus
        State Of Maharashtra Thru. Principal Secretary                  ...Respondent
                                      __________
        Mr. Ashish Kamat, Senior Counsel, a/w Pranav Narsaria, Priyansh R. Jain,
        Shamant Satiya & Sahil Panjwani (through V.C), for the Petitioner.
        Ms. Jyoti Chavan, Addl. G.P. with Mr. Suraj Gupte, AGP for State, for the
        Respondent No. 1.
        Mr. Keshav Thakur, i/b Ms. Sumanala Yadav, for Respondent No. 2.
        Adv. Tejesh Dande, a/w Trushna Shah, Sarvesh Deshpande, for
        Respondent No. 4 - NMMC.
        Mr. Rohit Sakhdeo, for Respondent No. 7.
        Mr. Sukhdev Yedve, Assistant Commissioner, present in Court.
        Ms. Anusha Shete, Assistant Law Officer, present in Court.
                                      __________

                                       CORAM : ADVAIT M. SETHNA &
                                               SANDESH D. PATIL, JJ.

DATE : 15 MAY 2026 (VACATION COURT)

P.C.:

1. Heard learned counsel for the parties at great length.

2. Issue Notice to the Respondents returnable on 15 May 2026.

3. During the course of the hearing, extensive arguments were

advanced and a catena of decisions was cited by both sides.

4. Towards the end of the hearing, we came across a recent decision of

the Nagpur Bench in Writ Petition No. 4040 of 2026 dated 8 May 2026,

24-WP(L)-15009-2026 (OS).doc

which, in our view, would have considerable bearing on the

issue/controversy raised in the present proceedings.

5. Having observed the above, learned counsel for the parties have

requested to go through the said judgment and place on record a

compilation of the relevant judgments, including the judgment referred to

above, for further consideration of this Court.

6. To enable the parties to do so, stand over to 18 May 2026.

7. All concerned to act on an authenticated copy of this order.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]