PANCHMAHALS JILLA UTKARSH MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This petition challenges order dated 28.6.2007 made by respondent No.2 Authority whereunder the recognition granted to the petitioner vide order dated 25.5.2007 stands suspended till further orders of recognition are made.

(3.) On 9.7.2007 notice was issued in the following terms :