LAWS(GJH)-2006-12-68

SHREE VIDHYA VIKAS MANDAL Vs. STATE OF GUJARAT

Decided On December 04, 2006
VIDHYA VIKAS MANDAL Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This petition prays for following reliefs :

(2.) The petition has been heard along with the group of matters involving similar issue, and hence, Mr. H. J. Nanavati and Mr. B. S. Patel, learned Advocates, were permitted to address the Court as intervenes in light of the pendency of similar matters wherein they represent the petitioners.

(3.) The petitioner No. 1 is a Public Trust running a secondary school in the name of 'Sitaba J. V. Patel Kanya Vidhyalaya' at Sundhiya, Taluka Kheralu, Dist. Mehsana and the petition has been filed by the General Secretary of petitioner No. 1-Trust.