Ganguly, J. - (1.) Leave granted.
(2.) The appellant is the Secretary of Cannanore District Muslim Educational Association, Karimbam (hereinafter referred to as the 'Appellant'), which is a Society registered under the Societies Registration Act (Central Act 21/1860). The Appellant had established Sir Syed College in 1967 and it was imparting degree courses along with some pre-degree courses in various streams constitutiong 11 batches of a total of 80 students in each batch.
(3.) The Respondents, took a policy decision to abolish the Pre-degree Courses conducted in the colleges and enacted the Pre-degree Courses (Abolition) Act, 1997.;