VAGHRI DHIRUBHAI KANTIBHAI Vs. CHARITY COMMISSIONER

JUDGEMENT

(1.) At the outset, learned advocates for the parties jointly pointed out that the notice for final disposal was issued by coordinate Bench of this Court vide order dtd. 10/2/2022 and as all these petitions involve common question of facts and law, they requested that they may be heard together. Therefore, they are being heard together and disposed of by this common judgment.

(2.) Rule. Learned AGP Ms.Tanushree Shrimal for respondent nos.1 in Special Civil Application No.1418 of 2022 and learned AGP Ms.Suman Motla in Special Civil Application Nos.2214 of 2022 to 2365 of 2022, learned advocate Mr.Sachin Vasavada for respondent nos.2 to 6 and learned advocate Mr.Udayan Vyas for respondent no.7 waive service of notice of rule.

(3.) The present petitions are filed under Article 227 of the Constitution of India challenging the action of the learned Principal District Judge, Lunavada of entertaining and registering Regular Civil Appeals under Sec. 96 of the Civil Procedure Code, 1908 ('CPC' for short) which are filed after delay of about five years without any application for condonation of delay as mentioned in the statement below in respective suits as well as the order passed below Exh.5 dtd. 28/12/2021 in respective appeals.