RIDDHI EDUCATION TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. B.P. Gupta, learned advocate for the petitioner, Mr. Pranav Trivedi, learned Assistant Government Pleader for respondent No.1 and Mr. P.S. Champaneri, learned advocate for respondent Nos.2 and 3.

(2.) BY way of this petition under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) THE facts which can be culled out from the record of the petition are as under: