NISARGDEEP SHIKSHAN PRASARAK MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final hearing with the consent of learned Advocates for the parties.

(2.) Heard learned Advocate for the petitioner and the learned AGP for the respondent nos.1 to 4.

(3.) The petitioner is a society and public trust. It runs a senior college in a rental accommodation at village Chittepimpalgaon Tq. & Dist.Aurangabad, where 600 students are taking education.