SHEJAL BAHUUDDESHIYA SHIKSHAN SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of parties heard both sides finally at the admission stage.

(2.) Petitioner is a minority educational institution aspiring to open a new college, has approached this Court seeking direction for grant of permission to open a new college at village Babargaon, Tq. Gangapur, Dist. Aurangabad from the academic year 2019-2020 and seeking quashment of action refusing to grant permission to open the college.

(3.) The petition is filed on 12/2/2019. By order dtd. 6/3/2019 notices were issued for final disposal, returnable on 3/4/2019. The respondent No. 2 - university did not file reply despite opportunities were given to it. The respondent No. 1 also sought many adjournments for filing reply. Ultimately, on 9/2/2021 reply was filed. At the outset, it is necessary to disclose that we are considering the prayer of the petitioner to open a new college which was made for academic year 2019-2020, when academic year 2024-2025 is in progress.