ADIVASI SAMAJ VIKAS MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR. RANA for Mr. Mishra, learned Counsel for the petitioner, states that as the matter was filed in 2003 by pointing out the latest development in the matter for opening of the new school, the petitioner is desirous to make representation.

(2.) MR. RAVAL for Mr. Oza, learned Counsel for the Board, declared before the Court that if such a representation is made the matter shall be considered in light of the same and the appropriate decision shall be taken.

(3.) IN above view of the matter, the petition is disposed of with the direction that if the petitioner makes a representation within a two weeks from today, the same shall be considered by the Board in accordance with law, keeping in view the latest development also and the decision shall be taken preferably within a period of six weeks from the date of receipt of the representation.