KIRANKUMAR PREMJIBHAI MAIVAIYA Vs. RAJESH KESHAVLAL VISAPARMAR

JUDGEMENT

(1.) IN this Appeal, the appellant seeks to challenge the judgment and order dated 14th February 2011 passed by the learned Single Judge in Special Civil Application No.1407 of 2011, whereby the learned Single Judge refused to grant any relief to the appellant and rejected the petition confirming the orders passed by the Joint Charity Commissioner, Rajkot and the Gujarat Revenue Tribunal.

(2.) FACTS relevant for the purpose of deciding this Appeal can be summarised as under :- It appears that the appellant original petitioner got an agreement to sell executed in his favour with respect to a property of the Trust respondent no.1 dated 21st January 2006. The said property which was agreed to be sold to the appellant by the Trust was in possession of Shri Kansara Popatbhai Jadavji as a tenant. The sale consideration fixed was to the tune of Rs.13,11,000=00.

(3.) RECORD reveals that the Joint Charity Commissioner, Rajkot, vide order dated 28th July 2010 granted permission in favour of the Trust to sell the property for a total sale consideration of Rs.33,21,000=00.