GURUKUL BAHUUDDESHIYA SEVABHAVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of parties, petitions are taken up for final hearing.

(2.) The petitioners in all these writ petitions are running Arts, Commerce and Science colleges. The petitioner in Writ Petition No. 9155 of 2020 is running it's Senior College at Aland. The petitioner is challening the Letter of Intent issued to the respondents for location at Andhari and Aland. In Writ Petition No. 6936 of 2021 the petitioner is running it's senior college at Sillod. It is within the limits of Municipal Council, Sillod. The petitioner is challenging the Letter of Intent issued to the respondents for the locations at Aland, Sillod, Sarola and Andhari. In Writ Petition No. 6942 of 2021 the petitioner is running it's senior college at Ajintha and challenging the Letter of Intent issued to the respondent to run the senior college at Ajintha.

(3.) We have heard the respective learned Advocates for the petitioners, learned In-charge Government Pleader for the State and the respective learned Advocates and the Senior Advocate for the respondents-institutions granted Letter of Intent.