SHRIRAM GRAMVIKAS PRATISHTAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is taken up for final disposal at the admission stage.

(2.) The petitioner- Shriram Gramvikas Pratishtan is a trust, duly registered under the Maharashtra Public Trust Act, 1950 and Societies Registration Act , 1860. The petitioner trust is running schools at at Bitkewadi Tq. Karjat District Ahmednagar and at Kada, Tq. Ashti, so also Junior College at Karjat. Respondent No.5/Amba Pratishtan is also a public trust and running English medium school and I.T.I. at Ambikanagar, Tq. Karjat.

(3.) The lis between the parties is taking over of management of the school namely Late Vasantdada Patil Secondary and Higher Secondary School at Ambikanagar, run by respondent No.4/ Shri Ambika trust, Ambikanagar, Tq. Karjat.