NISARGADEEP SHIKSHAN PRASARAK MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of parties taken up for final hearing at the admission stage.

(2.) The petitioner is an educational institution registered under the provisions of the Maharashtra Public Trust Act, 1950 (for the sake of brevity and convenience hereinafter referred as to the 'Act of 1950"). It is challenging the communication dtd. 6/9/2022 addressed by the respondent No. 2/University withdrawing affiliation of the college run by it from the academic year 2022-2023. Additionally, the petitioner is seeking directions to restore the affiliation and to permit to run the college.

(3.) The respondent No. 2 has filed affidavit in reply opposing the prayers and the claim of the petitioner. An application for intervention bearing Civil Application No. 14436 of 2022 is filed contesting the petition.