RAJIV GANDHI B ED COLLEGE Vs. BANGALORE UNIVERSITY JNANABHARATHI

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner.

(2.) AT the outset, one of the primary grounds on which the recognition granted to the petitioner institution has been withdrawn, is that the premises in which the college was being run is in the name of the Society which manages the institution and not in the name of the college. It is candidly admitted by the learned Counsel for the petitioner that there is no Deed of Transfer except a resolution passed by the Panchayath agreeing to transfer the extent of land in favour of the Educational Institution. Therefore from the material available on record, it is evident that there is no Title Deed as such.

(3.) THE learned Counsel for the petitioner would seek to contend that it would be sufficient if the Panchayath which has the authority to transfer its land in favour of an entity by making a resolution and seeks to draw attention to Section 50 of the Mysore Village Panchayaths and Local Boards Act, 1959. Section 50 of the said Act reads as follows: