RAO EDUCATIONAL TRUST Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Interim Application (L) No.1063 of 2021 is on Board today. The prayers therein read as follows:-

(2.) Appearing in support of the application, Mr.Naidu, learned advocate for the applicant (the respondent no.5 in the writ petition) has challenged the locus standi of the petitioner to invoke the writ jurisdiction. In addition, he has also submitted that the writ petition stood rejected for noncompliance with office directions for removal of objections; yet, the petitioner obtained orders in such disposed of writ petition by filing interim applications. It has also been submitted by him that the writ petition is a "cut, copy and paste" of Public Interest Litigation (L) No.69 of 2018, which stood dismissed by reason of an order dated 16th October 2019 owing to the PIL petitioner not removing the objections.

(3.) Having heard Mr.Naidu, we had called upon Mr.Sakhare, learned senior counsel for the petitioner to satisfy us that she had/has the necessary locus standi to present this writ petition.