GAURI SHANKER SANSKRIT MAYA VIDYALAYA Vs. STATE OF U.P.
LAWS(ALL)-2019-11-513
HIGH COURT OF ALLAHABAD
Decided on November 21,2019

Gauri Shanker Sanskrit Maya Vidyalaya Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri Anshul Bhatnagar, learned counsel for the appellant, learned Standing Counsel for respondent nos. 1, 2 and 3, Sri V.B. Mishra, learned counsel for respondent no. 4 and Sri R.A. Akhtar, learned counsel for respondent nos. 5 and 6.
(2.) This special appeal has been preferred by the appellants against judgment and order dated 20.05.2011 passed by learned Single Judge of this Court dismissing Writ-C No. 64960 of 2009 (C/M Shri Gauri Shanker Sanskrit Maha Vidyalaya and others vs. State of U.P. and others) with cost of Rs.50,000/-.
(3.) Facts of the case may be stated briefly hereinbelow:-;


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