PRATIMABEN MAYASHANKAR RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates for the respective respondents waives service of rule on behalf of the respective respondents.

(2.) For the purposes of this order, shortly stated the facts as evident from the pleadings is that the petitioners were objectors to an application filed under Sec.36 of the Gujarat Public Trusts Act. The application was filed by respondent No.3 Trust which intended to sell the property. The respondent No.4 being the highest bidder aspired to purchase such property. In the objections so filed by the petitioners, the Joint Charity Commissioner, by an order dtd. 21/12/2017, granted such permission. That order of granting such permission was challenged by the petitioners before the Gujarat Revenue Tribunal by an appeal filed in the year 2018. As a result of the pendency of the litigation between the parties, the seller and the highest bidder respondents Nos. 3 and 4, respectively applied for extension of compliance of the order, which permission was granted to the formalities being completed within six months from the date of the order the extension application could not be heard.

(3.) In light of the fact that the time frame to execute the sale formalities expires on 17/1/2023, on the condition that all the parties to the injunction application pending before the Gujarat Revenue Tribunal in Appeal Applications Nos. 1 of 2018 and 2 of 2018 are heard and disposed of by the Tribunal latest by 31/12/2022. With the aforesaid observations, the petitions are disposed of without entering into merits of the matter. Direct service is permitted.