VIBHAGIYA YUVAK MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner is a Trust registered under the provisions of Bombay Public trusts Act, 1950 under Registration No. 598/panchmahal on 19. 3. 1990. In present petition the petitioner Trust challenges the order dated 31. 7. 1996 passed by respondent no. 1 Deputy Secretary whereby the respondent No. 1 rejected for the reasons mentioned in the order, present petitioner's application dated 4. 1. 1994 seeking permission to restart the school. Against the said order the petitioner has preferred the present petition praying inter alia that the order dated 31st July, 1996 at Annexure 'n' to the petition may be quashed and set aside.

(2.) IN support of the relief prayed for in the petition, following facts have been mentioned;

(3.) HEARD Mr. RR Vakil, Advocate for petitioner Trust, Mr. Oza, Advocate for respondent No. 2 Board, and Ms. Phalguni patel, AGP for respondents No. 1 and 3.