Kottakkal Educational & Charitable Trust Vs. State of Kerala [2008] INSC 538 (31 March 2008)

B.N. AGRAWAL & G.S. SINGHVI O R D E R CIVIL APPEAL NO.18837 OF 2008 (Arising out of S.L.P. (C) No.18837 of 2005) Heard learned counsel for the petitioner.

Nobody has entered appearance to contest the prayer made in this petition on behalf of the respondent.

Leave granted.

The civil appeal be treated as disposed of in terms of the direction made in Para 19 of the decision of this Court in St. Johns. Teachers Training Institute vs. Regional Director, National Council for Teacher Education & Anr. (2003 (3) S.C.C. 321). The judgement of the High Court shall stand modified to that extent.

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