BHARTIYA VIDYA BHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Respondents waive service. By consent of parties, matter is taken up for final hearing.

(2.) By this Petition which is filed under Article 226 of the Constitution of India, Petitioners are seeking appropriate writ, order and direction for quashing three letters which have been issued by Respondents viz (i) first impugned letter bearing No.Misc. 2008/Case No.86/Reconst.-41/R&R-1 dated 6 th May, 2014, (ii) second impugned letter bearing No. CMS/TPB-4313/507/Case No.65/2014/UD-11 dated 6th May, 2014 and (iii) third impugned letter bearing No. ERR/DCR 33(9)/371/MBRRB-10 dated 27th January, 2010 and also for quashing condition No.13 in Board's notice dated 27th June, 2014.

(3.) Brief facts which are germane for the purpose of deciding this Petition are as under:-