SHRI BHAIRAVNATH NISARGA MANDALS COLLEGE OF PHARMACY (D. PHARM.) AT POST HATTA, TQ. VASMAT, DIST. HINGOLI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel appearing for parties.

(2.) As common issues are raised in all these petitions and respondents are also common, so also the basic provisions of law, therefore, this common judgment.

(3.) Some of petitioners are educational institutions who have been imparting technical education based upon requisite permission/approval obtained from All India Council of Technical Education (for short "AICTE").