MOHAMMADIYA EDUCATION SOCIETYS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the parties.

(2.) By the present Petition under Article 226 of the Constitution of India, the Petitioners have put forth prayer clauses (B) and (C) as under:

(3.) Both the parties have filed their written notes of arguments, so also, argued the matter orally for a considerable period.