A.K. Mathur, J. - (1.) HEARD learned Counsel for the parties. I have perused the writ petition.
(2.) THE petitioner by this writ petition has prayed that the order passed by the Government dated 26.7.1991 (Anx.4) may be quashed. The petitioner is residing in the Ame town and he is interested in the advancement of woman education and this writ petition has been filed by him as a public interest litigation because an order has been passed by the Dy. Secretary to the Chief Minister dated 26.7.1991 directing the Collector to get, the School Knaya Prathmik Vidhyalaya which is running in the building of Shiv Prakash Chhatravas belonging to the respondent No. 3 be vacated within a period of 15 days as desired by the Chief Minister.
(3.) NO reply has been filed by the State.;