(1.) Heard Mr. Rustam Marshall, learned senior counsel assisted by Mr. Shaili A. Kapadia, learned advocate appearing for the writ applicants and Mr. Sujay J. Adeshra, learned advocate appearing for the respondent No.2.
(2.) Though served, respondent No.1 has chosen not to appear.
(3.) The writ applicant approached this Court under the Constitution of India being aggrieved and dissatisfied by order dtd. 26/5/2015 rendered by the In-charge Joint Charity Commissioner, Surat Division, Surat Camp at Vadodara passed below Exh.1 in Judicial Misc. Application No.08 of 2015, whereby the respondent No.2 issued certain directions along with the appointment of an Administrator and further issued certain directions to the Trustees / Incoming Trustees.