AMARDEEP CHARITABLE TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has preferred the petition for challenging the decision of the Board and its confirmation thereof by the State Government whereby the permission to transfer the school from village Degmada-Dolaria to village Bedwali-Bhanpur has been denied.

(2.) IT appears that when the matter was considered by this Court at the admission stage, no interim relief was granted. Further, one of the basis of the present petition is the pendency of the SCA No. 1525 of 1996, preferred by the trust whereby the registration of the school was cancelled.

(3.) MS. Trusha Patel learned AGP has placed on record the copy of the order dated 15. 12. 2004 passed by this Court (Coram: K. S. Jhaveri, J.) in SCA No. 1525 of 1996 whereby following order has been passed: