MAHENDRABHAI JECHANDBHAI PATADIYA Vs. CHARITY COMMISSIONER, GUJARAT STATE

JUDGEMENT

(1.) RULE. Learned AGP Ms.Nidhi Vyas waives service of Rule on behalf of respondent No.1 and learned Advocate Mr.Mrugen Purohit waives service of Rule on behalf of respondent No.2.

(2.) With consent of learned Advocates for the parties, the matter is taken up for final hearing and disposal.

(3.) This petition under Article 226 of the Constitution of India is filed for setting aside judgment and order dated 11.12.2019 passed by the Charity Commissioner. It is also prayed to stay election process to the Board, which is scheduled on 08.04.2020, as a consequences of setting aside of the impugned judgment and order of the Charity Commissioner.