HALPATI SEVA SANGH Vs. DIRECTOR

JUDGEMENT

(1.) IN all the petitions the prayers of the petitioner, who is running different schools is that grant be released by the Government.

(2.) HEARD Mr. Shah learned Counsel for the petitioner and Mr. Shukla learned AGP for the State Authority.

(3.) UPON hearing learned Counsel appearing for both the sides, it appears from the affidavit in reply filed that pending the petition, the grant have been released in respect of such certain Ashramshala, which are subject matter of the present petitions. So far as the remaining amount is concerned, in SCA No. 2381 of 1999, the affidavit in reply has been filed by the officer of the Ashramshala wherein at para 5 it has been stated inter alia that if the petitioner institution produces the audited account of the year in which the grant is not paid, they may be paid the remaining amount of grant accordingly. It is also stated that the amount can be paid only after the audited accounts have been produced and unless and until the audited accounts are produced, the grant cannot be released.