STATE OF MAHARASHTRA Vs. MANUBHAI PRAGAJI VASHI

JUDGEMENT

(1.) The respondents have furnished budget estimates for the years 1990-91 and 1991-92 showing that the State government had allocated some amount for Law Colleges. Learned counsel for the petitioner/state wants time to seek further instructions from the State in this regard. He prays for one month's adjournment. The prayer for adjournment is contested from the side of the respondents. We consider it proper in the interest of justice to grant a last opportunity of one month to the petitioner to file an affidavit staling all the details with regard to the allocation of budget for the Law Colleges in the State of Maharashtra. We also award a cost of Rs. 1,000. 00 for adjournment. Put up on 22/11/1991 at the top of the hearing cases subject to overnight part heard. The amount of Rs. 1,000. 00 will be paid within two weeks to the respondents.