SHREYAS KELAVANI TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The first matter was called out for hearing in the first round, then in the second round and lastly in the third round, hut neither any representative of the petitioners or somebody else is present on their behalf.

(2.) In both these Special Civil Applications, challenge has been made by the petitioners to the Government Resolution No. GAC. 1077-339197-G dated November 10, 1978, and as such, they are being disposed of by this common order.

(3.) The learned counsel for the petitioners appearing in Special Civil Application No. 509 of 1985 very fairly conceded that this Resolution has come up for consideration before this Court in another petition and this Court has held the same to be valid. Further, that in view of the said decision, nothing now can be said more in this petition and the same may be decided in the line of the previous decision of this court. The learned counsel for the respondents also does not dispute the aforesaid statement made by the learned counsel for the petitioners in Special Civil Application No. 509 of 1985.