VANNIYAR EDUCATIONAL TRUST Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Writ Petition has been filed, praying for issuance of a writ of certiorarified mandamus, to call for the records relating to the letter (MS) No.1524/S/P/LS/2008, dated 30.12.2010, of the first respondent, quash the same and consequently to direct the first respondent to grant permission/NOC as claimed by the petitioner for starting a private Law College in the name and style of Saraswathi Law College at Thindivanam, to enable the petitioner to approach the second and third respondents for granting affiliation and final approval to the said college.

(2.) FACTS :

(3.) FIRST respondent has filed a counter affidavit, stating as follows :