VIRAL BAKULCHANDRA PATEL Vs. CHARITY COMMISSIONER

JUDGEMENT

(1.) Heard Mr.Kirtan Mistry, learned counsel for the petitioners, Mr.Jay Trivedi, learned Assistant Government Pleader for the respondents Nos.1 and 2 and Mr.Vishal Patel, learned counsel for respondents Nos. 3 and 3.1 to 3.6.

(2.) The petitioners, who were the beneficiary of an order passed of getting the accounts audited of the Trust, has approached this Court by filing this petition post the stage of they being joined as party in Suo-Motu proceedings pursuant to the report which is still a subject matter of finalization and the order by which their application for calling for additional information is rejected.

(3.) Facts in brief would indicate that it is the case of the petitioners that they are interested in the better management of the respondent No.3-Trust, and therefore, they preferred an Application No.33(4)/1 of 2019 before the Charity Commissioner. The application was so filed requesting the Charity Commissioner to carry out a Special Audit of the accounts of the Trust.