RAMA MANDIRA TRUST Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned AGA is directed to accept notice for respondent Nos.1 to 3.

(2.) In view of urgency involved in the case on hand, with the consent of learned counsels on record, this matter is taken up for final hearing.

(3.) The petitioner - Sri.Rama Mandira Trust with a view to establish a school from 1st standard to 10th standard in the name of Silver Valley Primary and High School applied for permission to 3rd respondent by remitting necessary fees. The petitioner having submitted an application through on-line, however, found that there are conflicting status web-hosted and therefore, the petitioner was compelled to submit a representation. While the petitioner approached the respondent and brought to the notice, respondent No.3 rejected the application on the ground that enclosures annexed to the application are found to be not legible. The second ground for rejection is that the petitioner - institution have not furnished the conversion order and approval of building sanction plan.