- (1.) Leave granted.
(2.) These appeals arise out of an order dated 7 th October, 2011 passed by the High Court of Gujarat at Ahmedabad, whereby Special Civil Application No.9485 of 2011 has been dismissed and order dated 20 th July, 2011 as modified by order dated 24 th August, 2011 issued by the Western Regional Committee under Section 17 of the National Council of Teachers' Education (for short 'NCTE') Act, 1993 withdrawing the recognition of the B.Ed. College established by the appellant upheld.
(3.) The appellant-Trust has established a college under the name and style Shri Morvi Sarvajanik Kelavni Mandal Sanchalit MSKM B.Ed. College, Rajkot. The college had the benefit of recognition granted in its favour in terms of an order dated 29 th May, 2007 under Section 14 (3)(a) of the NCTE Act for offering a B.Ed. with an annual intake of 100 students. Shortly after the grant of the said recognition, the NCTE issued a notice dated 27 th July, 2008 to the appellant to show cause why the recognition should not be withdrawn in terms of Section 17 of the Act in view of the deficiencies pointed out in the notice like inadequacy of built-up area available to the institution, the land underlying the structure not being in the name of the appellant-Trust and the college being run in a building that is used by two other institutions.;