VITTHALDAS CHANDULAL DWARKADASSHAH Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) THE petitioners have taken out present petition seeking below mentioned relief:-

(2.) MR. Majmudar, learned advocate, has appeared for the petitioners and Mr. Vyas, learned advocate, has appeared for the respondent Nos.2, 3 and 5 to 7. Mr. Upadhayay, learned advocate, has entered appearance for the respondent No.1, but has not attended the hearing when the matter is called out and taken up for hearing.

(3.) IT is submitted during the hearing today that after the order dated 10.5.2012 came to be passed, election of the Managing Committee of the trust has been held. On this count also, differences have arisen inasmuch as both groups appear to have held elections separately. Ordinarily, election would decide as to which of the two groups enjoy majority, however, in present case, as mentioned above, according to the petitioners' claim as well as claim of the respondent Nos.2, 3 and 5 to 7, two different set of election process have been undertaken.