RAJENDRABHAI VASANTBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ-application is filed under Article 226 of the Constitution of India by the writ-applicants seeking the following reliefs :-

(2.) The facts as stated by the writ-applicants are produced thus :-

(3.) Mr. Navin Pahwa, the learned Senior Advocate appearing for the writ-applicant submitted that the impugned order passed by the learned Joint Charity Commissioner dtd. 22/2/2022 is passed ignoring the provisions of Sec. 50A of the Act and submitted that it is settled position of law that at the time of considering the application for Scheme modification it is necessary to consider as to whether it is necessary to modify the Scheme in the interest of the Trust, but the said principle has been completely ignored by the respondent No.1 while passing the impugned order.