ARSAL A. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Public Interest Litigation is filed seeking a writ of mandamus directing Respondent Nos. 1 to 4 to stop the functioning of the school run by Respondent No. 6.

(2.) The Petitioner alleges that adjacent to his house, Respondent No. 6 is running a Lower Primary English Medium School illegally without permissions, in violation of the statutory provisions. He also alleges that there is no sanction or permission from the educational authorities for running the school and that huge amount of fees are being collected by Respondent No. 6 from the students.

(3.) We have heard Mr. Ramesan V.N., the learned counsel for the Petitioner, Mr. V. Tekchand, the learned Senior Government Pleader, Mr. M. Sasindran, the learned counsel for Respondent No. 5, and Mr. Mudassar Ahamed, the learned counsel for Respondent No. 6.