- (1.) Rule.
(2.) Looking at the urgency in the matter, at the request of the learned counsel appearing for the parties, the petition has been finally heard.
(3.) The short question involved in this petition is with regard to grant of approval to educational institutions run by the petitioner society. The petitioner is a Trust registered under the provisions of the Bombay Public Trust Act, 1950 and is having four educational institutions, mainly imparting studies in the field of engineering to the students.;