PANCHMAHAL GRAM VIKAS MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader is directed to waive service. By the consent of the learned Advocates appearing on behalf of the respective parties, the matter is taken up for final hearing today

(2.) This petition has been filed praying for the following reliefs :

(3.) The facts are not in dispute. The petitioner was granted recognition vide order dated 25.5.2007 to commence Utter Buniyadi Ashram Shala. On 28.6.2007 the respondent authority cancelled the recognition without granting any opportunity of hearing to the petitioner.