WE CARE CHARITABLER TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) The petitioner wants to upgrade its existing school by opening classes for Standards 9th and 10th. The grievance of the petitioner is that its applications have not been properly considered by the respondents and they were rejected.

(3.) After making his submission for sometime, learned counsel Sri M.P.Srikanth stated that the petitioner has already filed a fresh application seeking permission from the respondents to upgrade the school by starting classes for 9th and 10th standard for the academic year 2022-2023 and suitable direction may be issued by this court to consider the same and dispose it of within a reasonable time.