SHANTIBHAI KANJIBHAI RATANPARA Vs. RADHARAMAN DEV TEMPLE

JUDGEMENT

(1.) All the appeals arise out of a common judgement and order dated 21.1.2010 passed by the learned Single Judge in in group of petitions being Special Civil Application No.9819/2009 and connected matters. By the said judgement, Learned Single Judge partially allowed the petitions. Both the rival groups are aggrieved by part of the judgement which is adverse to them.

(2.) Brief facts need to be noted at the outset :

(3.) Before us the main areas of divergence between the rival groups are with respect to the role of the outgoing Kothari in the first meeting of the new Committee, eligibility of the nominated member of the Committee to contest the election for the post of President or Vice-President of the Committee and to vote for such elections, as also the nature of power and jurisdiction exercised by the Joint Charity Commissioner under Section 41A of the Act.