AMISH SURESHCHANDRA DESAI Vs. SADHU SHRI PREMSWAROOPDASJI

JUDGEMENT

(1.) Rule returnable forthwith. Respective learned advocates waive service of notice of Rule for and on behalf of the concerned respondents.

(2.) In this petition, under Articles 226 and 227 of the Constitution of the India, the petitioners have challenged the order dtd. 8/2/2023 below Exh.5 in Judicial Misc. Application No.60 of 2022. The order was passed by the Joint Charity Commissioner, Vadodara.

(3.) The facts in brief indicate that the petitioner nos.1 and 2 are Sahishnus and have renounced their world for the purpose of following the path of Swaminarayan under the able guidance of Sadhu Shri Hariprasad Dasji.