BHARAT SWABHIMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of law and facts arise in both these petitions, they are disposed of by this common judgment and order.

(2.) SPECIAL Civil Application No. 6029/2014 has been preferred by the petitioner Bharat Swabhiman (Nyas) Gujarat for the following reliefs.

(3.) SHRI Vijay Patel, learned advocate appearing on behalf of the respective petitioners has submitted that as such the apprehension on the basis of which the impugned orders cancelling the permissions have been passed is not well -founded. It is submitted that as such there is no likelihood of any breach of Code of Conduct if the petitioners are permitted to organize and hold the Free Yog Shibirs at Vadodara and Ahmedabad. It is further submitted that as such all the arrangements are made for holding the Yog Shibirs. It is submitted that having granted the permissions for all the Yog Shibirs, at the last moment the concerned respondents are not justified in withdrawing/cancelling the permissions.