YASHWANT AMRATLAL THAKKAR Vs. CHARITY COMMISSIONER GUJARAT STATE

JUDGEMENT

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

(2.) The brief facts as stated by the writ-applicant in the present writ-applicant are stated thus :-

(3.) Mr. B. T. Rao, the learned advocate appearing for the writ-applicant submitted that when property which is put in auction by the Trust, whether Charity Commissioner is right in entertaining second application when the Trust has not declared true and correct facts in the first application which was granted by Charity Commissioner on 24/10/2019.