ADARSH KHADI GRAMODYOG TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Court vide order dated 18. 09. 2001, had ordered to post his matter along with Special Civil Application No. 1479 of 1999 and other cognate petitions. However, on 05. 07. 2006, this Court in Special Civil Application No. 6381 of 1998 had passed the following order :-

(2.) IN view of the aforesaid order, the issue involved in this petition is covered by the said decision and that the school has also started functioning. The parties shall be governed by the order dated 05. 07. 2006, passed by this Court as referred to herein-above.

(3.) THE petition is disposed of accordingly, Rule is made absolute. No order as to costs.