MIRA EDUCATION TRUST Vs. COLLECTOR AND DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.D.C.Dave with learned advocate Mr.Ashish Shah for the petitioners and learned advocate Mr.Anip Gandhi for the respondent No.3.

(2.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for the following reliefs :

(3.) This Court (Coram:Hon'ble Mr.Justice V.M.Pancholi) passed the following order on 3/2/2021 :