SEVA FOUNDATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. Taken up on board.

(2.) Heard the learned counsel for the parties.

(3.) The Petitioner has filed this petition challenging Rules 9 and 13 of the Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Law Courses) Rules, 2017 with following prayers: