- (1.) RULE returnable forthwith. Perused petition, affidavits and counter affidavits. Heard finally by consent of the parties.
(2.) THE validity of the permission granted by respondent No. 1, the State of maharashtra in favour of respondent No. 3, Shinde Education Society, sawargaon, to shift and start new Arts College at Panchwati-Katol, from the academic year 2002-03 is a subject matter of challenge in this petition filed under article 226 of the Constitution of India. Factual Scenario the factual scenario giving rise to the present petition is as under :
(3.) THE petitioner No. 1 is an educational society having four Senior colleges, Schools and Junior Colleges in the District of Nagpur. The Petitioner no. 2 is a Senior College which was opened in the year 1999 with due sanction of the State Government to impart education in Arts Faculty for women only; since then it is being run at Katol, Tq. Katol, Distt. Nagpur.;