BHARAT VIDYANIKETAN SCHOOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned writ petition is filed questioning the order of the Appellate Authority who has declined to grant permission for shifting of the petitioner-Educational Institution.

(2.) The facts leading to the case are as under: The petitioner is a private Educational Institution duly registered before the authorities in the year 2002. Initially permission was granted to start Kannada Medium School from 1st to 5th standard and the same was renewed from time to time. In 2006-07, the Institution secured permission to impart education in English medium.

(3.) Learned Senior Counsel reiterating the grounds urged in the writ petition would vehemently argue and contend that that the order passed by the Appellate Authority is not supported by any reasons and the material placed on record by the petitioner-Institution are not at all examined by the Appellate Authority. Referring to the order passed by the Appellate Authority, he would point out that except reiterating the contentions raised by the rival parties, the authority has not independently examined the material on record and no reasons are assigned while dismissing the appeal. He would further contend that none of the contentions raised by the petitioner are dealt and considered by the Appellate Authority.