Gujarat High Court
Ram Krushna Education Trust, Through ... vs District Education Officer, Ahmedabad ... on 1 August, 2025
NEUTRAL CITATION
C/SCA/20820/2017 ORDER DATED: 01/08/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 20820 of 2017
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RAM KRUSHNA EDUCATION TRUST, THROUGH MANAGING TRUSTEE,
Versus
DISTRICT EDUCATION OFFICER, AHMEDABAD RURAL, & ORS.
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Appearance:
MR RR VAKIL(964) for the Petitioner(s) No. 1
MR AKASH CHHAYA, AGP for the Respondent(s) No. 1,3
RULE SERVED for the Respondent(s) No. 2
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CORAM:HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA
Date : 01/08/2025
ORAL ORDER
Learned counsel for the petitioner, on instructions, submits that the grievances of the petitioner have been redressed by the respondents and hence, nothing survives in the writ petition.
Recording the said submission, the present petition stands DISPOSED OF as become unnecessary.
Notice is discharged.
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