YASH N NANAVATI Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) Leave to amend the affidavit in-reply dated 24th July, 2006.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner seeks the following substantial relief :

(3.) By an order dated 14.8.2002, this Court had issued Rule and by way of interim relief, permitted the petitioner student to prosecute further studies in S.Y.B.A., either with the respondent No.2 College or with any other College affiliated to the respondent No.1 University, and to appear in the examination of the College as well as the University.