MAABHARATI SHIKSHA SAMITI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner-Society challenging the order dtd. 13/12/2000 issued by the Secretary, Urban Improvement Trust, Kota and the minutes of the 149th meeting dtd. 18/11/2000 of the Urban Improvement Trust, Kota (hereinafter shall be referred to as "the Trust").

(2.) The brief relevant facts of the case are that the petitioner-Society started Primary School in the year 1982, which was upgraded to Senior Secondary level in the year 1992-93, known as "Maabharati Vidhya Bhawan". The petitioner-Society in the year 1998 established a separate girls school, known as Maabharati Girls Secondary School and also established a college of graduation level in the year 1998, known as "Maabharati Girls College".

(3.) The petitioner-Society in the year 1991 had applied for allotment of land on concessional rate from the Trust and about 4,300 Sq.Mtrs. of land was allotted to the petitioner-Society in Mahaveer Nagar-II, Kota for Maabharati Vidhya Bhawan. Since the petitioner-Society had established a separate Girls Secondary School in the year 1998 as well as a Girls College of graduation level, the petitioner-Society was not having adequate land, applied for allotment of approximate 40,000 Sq.Mtrs. of land.