Bombay High Court
Dhairyasheel Shikshan Sanstha, Akola ... vs State Of Maharashtra Thr. Secretary, ... on 28 January, 2022
Author: Anil L. Pansare
Bench: S.B. Shukre, Anil Laxman Pansare
1 W.P.No.438.2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 438 OF 2022
Dhairyasheel Shikshan Sanstha, Akola and Ors.,
..VS..
State of Maharashtra & Anr.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri A. R. Deshpande, Advocate for petitioners.
Shri A. S. Fulzele, Addl.G.P. for respondent No.1.
CORAM : SUNIL B. SHUKRE AND
ANIL L. PANSARE, JJ.
DATED : 28.01.2022
1. Hearing was conducted through Video Conferencing and all the learned Advocates agreed that the audio and visual quality was proper.
2. Heard.
3. The submission is that the petitioner No.1 is a trust with the object of imparting education and therefore, it is a Public Charitable Trust exempted from the levy of the property tax. Reliance is placed upon a view taken by the Principal Bench at Nagpur in Writ Petition No.927 of 2018, decided on 16.08.2019.
4. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.
2 W.P.No.438.20225. Shri A. S. Fulzele, learned Addl.G.P. waives service of notice for respondent No.1.
6. Meanwhile, there shall be interim relief in terms of prayer clause (B), until further orders.
7. To be tagged along with Writ Petition No.4401 of 2021.
JUDGE JUDGE
Kirtak
Digitally Signed By:KIRTAK
BHIMRAO JANARDHAN
Signing Date:28.01.2022
15:58