PREMSINH DEVJIBHAI VASAVA Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Shrunjal Shah, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondent No.1 while Mr. Digant B. Kakkad, learned advocate waives service of notice of Rule for and on behalf of the respondent No.3. Respondent No.2 has refused to accept notice, hence, taken as served.

(2.) Heard learned advocates for the respective parties and perused the record.

(3.) The challenge in this petition is to the ex-parte interim order dtd. 29/10/2021 passed by the Joint Commissioner, Surat, by which, the bank accounts of the trust which the petitioners trustees operate has been frozen.