SHREE SADGURU CHARITABLE TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRIMA facie upon hearing Mr. Chauhan for the petitioner, it appears that for cancellation of the approval of the Ashramshala with prospective effect does not call for interfere. However, since the decision is also with retrospective effect of 2005, the matter may be required to be considered for cancellation of the grant for the period from 2005-2006. Since the impugned order and the initiation of the proceeding is from the period from January 2007, at the most, the period of 2006-2007 can be considered in the impugned order and not the period of 2005-2006.

(2.) NOTICE returnable on the limited point returnable on 20. 01. 2009. It is clarified that the decision shall continue to operate qua prospective effect.