JAGRUTI FOUNDATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . Both these Writ Petitions arise from the action of the Respondent / authority in granting a Letter of Intent to Respondent Nos. 5, 6 and 7 to start a new college for the roaster point at Haveli, district Pune. Pursuant to a perspective plan prepared by Respondent/University under Sec. 107 of Maharashtra Public Universities Act 2016. According to the Petitioners, the action by the Respondent taken under Sec. 109 of the Act of 2016 is arbitrary and without any reason has rejected the applications of the Petitioners.

(2.) On 17/4/2018, following order was passed:-

(3.) Thereafter, when the Petition came up on board. Thereafter, on 6/6/2019 following order came to be passed:-