GNANDEEP KELAVANI MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition is for the relief, inter alia, to quash and set aside the order dated 13th October, 1999 and 7th February, 2000 - Annexures G and N, cancelling the application for registration of the School for 10th Standard and its confirmation thereof.

(2.) IT appears that this Court (Coram: M. S. Shah, J.) on 13. 8. 2001 had passed the following order:-

(3.) TODAY, when the matter is further taken up for hearing, Mr. Raval for Mr. A. D. Oza, learned Counsel places on record a copy of the order dated 7. 6. 2005 passed by the Board, where the permission has been granted for registration of the School for 10th Standard and the grant is also made admissible.