DARBARSAHEBSHRI Vs. RAJKUMAR COLLEGE TRUST

JUDGEMENT

(1.) Issue notice for final disposal to the respondents, returnable on 5/10/2021.

(2.) The petitioner, has preferred the captioned writ petition, inter alia, praying for direction that the elections to the Trust Board of respondent no.1-Trust be held strictly in compliance with the Trust Deed/Rules as also in strict compliance of the directions contained in the order dtd. 28/11/2019 passed in Application 41/15/18 by the learned Joint Charity Commissioner, Rajkot. The petitioner has also prayed for direction to the respondent nos.7 and 9 to stay the further process of elections to the Trust Board of the respondent no.1-Trust on such terms and conditions as may be deemed appropriate by this Court, in alternative, it has been prayed that the respondent no.9 be directed to keep in his custody all the votes cast during the elections either through poll or physically, in a sealed cover until such time Application 41A/7/21 along with all pending applications are finally heard and decided.

(3.) Mr. Navin Pahwa, learned Senior Advocate appearing with Ms. Siddhi Vadodariya and Mr. Ravi Pahwa, learned advocates for the petitioner has made various submissions, gist whereof is as under.