STATE OF MAHARASHTRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this application, the applicant-State of Maharashtra is seeking permission of this Court to process the applications received by them from recognized authorized existing institutions/ schools for upgradation that is adding classes 11th and 12th standards and sanction of additional divisions and to start new schools.

(3.) During the course of argument, learned Advocate General appearing on behalf of the applicant/State made submission that at present the applicants are not pressing the present application to consider the applications from the institutions to start new schools. Statement is accepted. He further submits that presently the applicants are pray for reliefs as prayed for in prayer clause (a) of the Interim Application.