BHARAT VIDYANIKETAN SCHOOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The appellant-petitioner is before this Court under Sec. 4 of Karnataka High Court Act questioning the correctness of the order dtd. 16/6/2023 in WP No.10317/2023 passed by the learned Single Judge whereby, the petitioner-appellant had questioned the order of the appellate authority as well as order dtd. 28/9/2021 and order dtd. 3/10/2021 (Annexures-K1 and K2) where under, concerned authority is directed to take action to cancel the recognition to the petitioner-appellant Institution.

(2.) Heard the learned counsel Mr.M.Shivaprakash for appellant and learned AGA Smt.Sukanya Baliga for respondent and perused the writ appeal papers.

(3.) The petitioner is an Educational Institution duly registered and recognized by the State of Karnataka. The petitioner-Institution was running Primary and High School in a leased premises and the owner of the premises initiated eviction proceedings in OS No.3829/2018 for eviction. The said suit was decreed on 8/10/2020 and in execution of the said decree, the owner of the premises took possession and thereafter owner of the building demolished the entire building. Thereafter, educational-Institution shifted to another nearby building and it also resolved to handover the management to one Sri Sharada Educational Trust (SSET).