KOMALKANT F SHARMA Vs. MANSUKHBHAI K SHAH TRUSTEE

JUDGEMENT

(1.) Rule. Learned advocates waives service of notice of rule on behalf of the respective respondents. With the consent of learned advocates for the respective parties, the matter is taken up for final hearing.

(2.) The brief facts of the case are as under.

(3.) Referring page Nos.39 to 120, it is alleged by the petitioners herein regarding controversial conduct of respondent No.1 related to merger of trust, permission granted to the medical college was cancelled and the trust property was mortgaged to the State Bank of India, Vadodara branch without seeking prior permission of the Charity Commissioner under section 36 of the Act.