VENKATESH SHIKSHAN SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In our order dated 24.11.2021, we had recorded the statements of the petitioner and the intervener. Pursuant thereto, we had directed both, the petitioner through it's Secretary Shri Mahendra Madhusudan Khanapurkar and the intervener Shri Vijay Deoman Kale, to submit their individual affidavits to declare that they are supporting the stand taken by them in their respective affidavits filed before the Court.

(2.) The petitioner has filed an additional affidavit dated 25.11.2021 from page No.237 declaring that his statements in the petition are true and correct and the recognition certificates dated 31.03.2013 and 13.12.2017 are legally issued by the Education Department of the Zilla Parishad, Aurangabad and are truthful and genuine documents.

(3.) The intervener Shri Vijay Kale has filed a specific affidavit dated 26.11.2021 in his Civil Application No.4414/2020 in which, he has stated that his allegations against the petitioner of having unauthorizedly operated the school and of having produced forged recognition certificates dated 31.03.2013 and 13.12.2017, are true and correct statements made. The said affidavit is from page 37.