VILAS BABUBHAI DESAI Vs. GUJARAT REVENUE TRIBUNAL

JUDGEMENT

(1.) By way of present petition, the petitioners herein have challenged the impugned order dtd. 23/5/2022 passed by the Gujarat Revenue Tribunal whereby, the injunction application of the petitioners came to be rejected and have further prayed that the operation and implementation of the order dtd. 20/7/2020 passed by the Joint Charity Commissioner, Surat Region, be stayed till the appeal being Trust Appeal No.AS/04/2020 is decided.

(2.) Heard Mr. Zubin F. Bharda, learned advocate appearing for the petitioners and Mr. Ayaan Patel, learned AGP appearing for the respondent Nos.1 and 2. Though served, respondent Nos.3, 4 and 5 have not appeared.

(3.) The brief facts germane for adjudication of the dispute-in- question read thus: