KIRANKUMAR PREMJIBHAI MAIVAIYA Vs. RAJESH KESHAVLAL VISA PARMAR

JUDGEMENT

(1.) The petitioner is before this Court being aggrieved by judgment and order dated 6-1-2011 passed below Appeal Application No. TEN/AK/1/2010 passed by learned Judge, Gujarat Revenue Tribunal at Annexure-A to this petition. Besides, it is also prayed to quash and set aside the impugned order and judgment dated 27-7-2010 passed below Application No. 36/15/2009 by learned Joint Charity Commissioner, Rajkot at Annexure-B to this petition.

(2.) Heard learned Advocate Mr. H. D. Vasavada for the petitioner.

(3.) Learned Advocate for the petitioner invited attention of the Court to the facts of the case from Paragraph 3 of the said judgment and order. The facts of the case are that the petitioner got an agreement to sell executed in his favour from the trust on 21-1-2006. It was agreed to sell the property of the trust which was in possession of one Shri Kansara Popatbhai Jadavji as a tenant. It was agreed that the property will be sold for amount of Rs. 13,11,000/-. It is also mentioned that out of that, Rs. 3 lakhs were paid by the petitioner on 21-1-2006 in cash and remaining amount was agreed to be paid after permission obtained from the concerned Government office and for that, the date was fixed to be 21-5-2006. It is also recorded that the amount paid by the petitioner of Rs. 3 lakhs was paid by the trust on 27-3-2006 to the tenant of the premises-Kansara Popatbhai Jadavji for giving up his right as a tenant.