NEXGEN EDUCATION TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner a registered Educational Trust which at the very first para of the Writ Petition assures "to provide educational facilities to all sections of societies on no profit and no loss basis" is knocking at the doors of Writ Court essentially grieving against the denial of permission for establishing a School for imparting education at the level of 1st to 8th Std in English medium, vide Endorsement dated 31.05.2019 issued by the 2nd respondent-DDPI at Annexure- G, it's Revision Petition No.174/2019 challenging the same having been negatived by the Government vide order dated 3.2.2020 at Annexure-H.

(2.) After service of notice, the respondents have entered appearance through the learned Additional Government Advocate who having filed the Statement of Objections on 29.9.2020, resists the Writ Petitions making submission in justification of the impugned orders and the reasons on which they have been structured.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court is inclined to grant indulgence in the matter for the following reasons: