STATE OF GUJARAT Vs. ANAND NIKETAN EDUCATION TRUST

JUDGEMENT

(1.) WE have heard learned AGP Ms.Jirga Jhaveri for the appellant-State. Though rule has been served on the respondent, but no one appears to oppose this appeal.

(2.) THE respondent wanted to obtain No Objection Certificate ( for short 'NOC' ) for running the course of B.Ed course from the appellant-State Government. THE NOC was not issued by the appellant. THErefore, the respondent filed Writ Petition being Special Civil Application No.802 of 2004 which was disposed of by the learned Single Judge on 03.03.2004 directing the respondent to decide the representation of the petitioner, as early as possible, latest by 12.3.2004 in a just and proper manner.

(3.) IN the result, the appeal succeeds and is allowed. The impugned order dated 24.09.2004 passed by the learned Single Judge in Misc. Civil Application No.1543 of 2004 in Special Civil Application No.802 of 2004 is set aside. The parties shall bear their own costs.