PATEL KODARBHAI KALABHAI Vs. JOINT CHARITY COMMISSIONER

JUDGEMENT

(1.) FACTS-SPECIAL CIVIL APPLICATION No.10145 of 2021

(2.) As per the facts of the case, the petitioners are members of Shri C.D.Patel Mahavidya Mandal. All the petitioners are elected as members of executive Committee. One Tushar Kanubhai Patel, one of the respondent herein was elected as President of Shri C.D.Patel Mahavidya Mandal.

(3.) In Special Civil Application No.9851 of 2021, the petitioners have prayed to quash and set aside order dtd. 9/6/2021 passed by Joint Charity Commissioner, Mehsana, in Judicial Misc. Application No.11 of 2019 qua not appointing Administrator of Shri C.D.Patel Mahavidya Mandal and it is also prayed to hold election of Shri C.D.Patel Mahavidya Mandal within a period of two months under the supervision of an Administrator.