D.N. Patel, J. - (1.) Counsel for the petitioner vehemently submitted that nearby Government School is being upgraded by the Government and therefore, prayer has been made that respondents must be stopped from upgrading Rajkiya Buniyadi School to High School merely because the petitioner is already running a school in the near vicinity.
(2.) Counsel for the respondents submitted that there is no legal right vested in the petitioner to get such type of an order that school nearby vicinity where the petitioner is running a school, should not be upgraded.
(3.) Counsel for the petitioner is unable to point out any provision of law whereby the respondents may be restrained from upgrading Rajkiya Buniyadi School to High School. Only a general and a lumpsum argument can be canvassed that because of upgradation of the nearby school, petitioner may not get the proper strength of the students.;