NAVJIBAN EDUCATIONAL CHARITABLE TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Patel, learned AGP waives notice for respondent No. 1 and Mr. Darji for Mr. Shelat for respondent No. 2. Respondent No. 3 is served.

(2.) WITH the consent of learned advocate appearing for both the sides, the matter is finally heard.

(3.) IT appears that the issues which arise for consideration in the present cases are covered by the decision of this Court (Coram:d. A. Mehta, J.) dated 01. 11. 2007 in Special Civil Application No. 19088 of 2007 and allied matters. In the said Judgement, this Court inter alia observed at para 16 to 35 as under: