VISHWA VIJAYA VIDYA SAMSTHE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned Writ Petition is filed by the Petitioner- Society seeking for the following reliefs:

(2.) The Petitioner-Society is a registered Society under the provisions of the Societies Registration Act , 1960. The Society at present is running a School for Standards one to five in Kannada medium and the same was upgraded to Standard 6th and 7th during the year 2016. Recognition of the Institution is renewed till 2026- 2027. The Petitioner-Society passed a Resolution on 6/11/2021 and thereafter, resolved to upgrade the Institution and in order to provide Class IX and X to the Institution, an application was moved online to the Respondent-Authorities. The Petitioner-Society has knocked the doors of this Court alleging that though the Institution has met all the requirements, the 4th Respondent has rejected the proposal submitted by the petitioner on the premise that the land conversion for educational purpose is not furnished, teaching aids are found to be in-sufficient and High School Sec. is not having permanent drinking water facility. The proposal is also rejected on the ground that the Petitioner-Institution does not possess adequate land.

(3.) Heard the learned counsel for the petitioner and the learned AGA appearing for the respondents.