PAVANKUMAR JAIN Vs. PRIYAVADAN AMBALAL PATEL

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) THE petitioners, Trustees of the Petrochemicals Township Devasthan Trust and opponents in Misc. Judicial Application No. 2 of 2013 from the office of the Joint Charity Commissioner, Vadodara have approached this court invoking Article 226/227 of the Constitution of India challenging the order passed on 30th March, 2013, whereunder the Joint Charity Commissioner in exercise of the powers conferred upon him under Section 41A of the Bombay Public Trust Act, 1950 (hereinafter referred to as the Trust Act for short), issued directions for undertaking procedure for revoking or rescinding the Resolution dated 6.1.2013 and till the same is revoked, suspended the same, which had effect of suspending the respondent no. 1, before this Court for the grounds mentioned therein.

(3.) FACTS in brief leading to filing this petition deserve to be set out as under: