HALPATI SEVA SANGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Trusha Patel learned AGP waives service of notice of rule for respondent nos. 1 and 2.

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

(3.) THE petitioner has preferred the petition for challenging the order Annexure-A dated 1. 8. 2006 passed by the State Government whereby the decision is taken to not to accept the proposal of the petitioner to grant reregistration of the Ashramshala as prayed by the petitioner.