S.K.Keshote - (1.) The petitioner No. 1 is a trust registered under the provisions of the Bombay Public Trust Act and petitioner No. 2 is the school run by it. The petitioners challenge by this special civil application the order dated 6th February, 1992, annexure 'A' under which order annexure 'C' dated 13th January, 1992 under which the petitioner No. 2-institution was declared as minority institution has been cancelled.
(2.) One of the contentions raised by the counsel for the petitioners is that the order dated 6th February, 1992 has been passed in total violation of the principles of natural justice. The petitioners were not given any show cause notice or any opportunity of hearing before passing of this order. This order is also a non-speaking order.
(3.) I have given my thoughtful consideration to the submissions made by the learned counsel for the petitioners and perused the special civil application.;