KAUNTAYA EDUCATION TRUST Vs. CHANDUBHAI GORDHANDAS PATEL

JUDGEMENT

(1.) PARTIES have settled the issue by compromise purshish on 9/12/2002. Therefore, the main grievance of the original applicant-present respondent no. 1 will not survive. Compromise purshish and order dated 30/5/2008 is taken on record.

(2.) LEARNED counsel for the petitioner submits that the Government has now approved the petitioner institution by order dated 30/5/2008 as minority institution. Therefore, in view of decision of the State Government, learned counsel for the petitioner submitted that institution is now governed by the decision of the State Government dated 30/5/2008. In that view of the matter, now observations made by Tribunal is not required to be gone into by this Court since it is covered by the decision of the State Government.

(3.) LEARNED advocate Mr. A. D. Oza opposed this disposal of petition but the parties have settled the matter. In that view of the matter, the Court has not heard the matter on merits.