SHIKSHAN SAMITI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WE have heard the learned Counsel for the parties. Rule returnable forthwith. Respondents waive service. By consent petition is taken up for hearing.

(2.) THE petition is directed against the order passed by respondent No. 1 permitting respondent No. 4 College to shift from Kanadewadi to Nesri, Taluka Gadhinglaj, District-Kolhapur.

(3.) THE brief facts giving rise to the present petition are as under :