- (1.) We have heard the learned counsel for the parties.
(2.) The principal prayer for establishment of National Law School in the State has been answered. The other prayers can be taken care of in a different mode. The petitioner may take steps at different levels and in that view of the matter, the present petition is held to be infructuous. Liberty with the petitioner is to pursue their desire regarding the remaining prayers in different forum.
(3.) The present petition is, accordingly, disposed of.;