ADIVASI PRAGATI MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this appeal, the appellant-original petitioner seeks to challenge judgment and order dated 31.08.2010 passed by the learned Single Judge in Special Civil Application No.7103 of 2010 whereby, the learned Single Judge rejected the petition of the appellant-petitioner.

(2.) FACTS relevant for the purpose of deciding this appeal are as under:-

(3.) PER contra, learned A.G.P. Ms.Calla submitted that both the authorities have recorded concurrent findings as regards the deficiencies noticed in the infrastructure of the trust and having noticed all these deficiencies, the learned Single Judge also rightly rejected the petition. The learned A.G.P. submitted that the appellant is not entitled to any relief. The learned A.G.P. has relied upon the affidavit filed by the Deputy Secretary, Education Department, Sachivalaya, Gandhinagar wherein, the following averments have been made:-