ST ANNES SCHOOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner seeks permission to amend the petition by deleting certain portion of the petition at the beginning of the petition and consequential amendment. Permission granted. The petition is taken up for hearing after the learned advocate has carried out the amendment in the Court.

(2.) RULE. Learned advocates appearing for the respective parties are directed to waive service of rule. Considering the view that the Court is inclined to adopt, the petition is taken up for final hearing and disposal today.

(3.) The petitioner-Trust runs Primary, Secondary and Higher Secondary schools in Gujarati as well as Primary School in English medium at Deesa Town.