DHULAPPA SANGANBASAPPA BAKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel the parties.

(2.) THIS Petition seeks to challenge the running of the school by respondent No.4 at Akkalkot. The petitioner is a citizen whose contention is that this school at Akkalkot is a defunct school and should not be allowed to run any more. Inasmuch as Mr. Kudle is the Counsel appearing for the petitioner in this matter as well as the connected matter i.e. Writ Petition No.4267 of 2005, we have noted the commonality of the interest in the two Petitions. Writ Petition No.4267 of 2005 is filed by one Dnyansagar Shikshan Prasarak Mandal to challenge the shifting of this respondent No.4-school from Akkalkot to Korsegaon. This is on the footing that this Dnyansagar Shikshan Prasarak Mandal is running its school at Korsegaon and its running should not be disturbed. By a separate order passed by us in Writ Petition No.4267 of 2005, we have quashed and set aside the order passed by the Government permitting shifting of this respondent No.4-school from Akkalkot to Korsegaon by Government’s order dated 5th May 2005. This being the position, we asked Mr. Kudle appearing for the petitioner, as to whether the petitioner is still keen in proceeding with the present Petition i.e. Writ Petition No.10884 of 2004. Mr. Kudle submitted that instead of any order being passed by this Court, the interest of the petitioner will be satisfied if appropriate decision is taken by the Authorities of the Government.

(3.) PETITION stands disposed of. No order as to costs.