CHANDUBHAI RANCHHODBHAI PATEL Vs. COLLECTOR OFFICE - NARMADA DISTRICT

JUDGEMENT

(1.) Heard Mr. Rathin Raval, learned advocate appearing for the petitioner and Mr. Trupesh Kathiriya, learned AGP for the respondent authorities.

(2.) By way of present petition, the petitioner herein has prayed for the following reliefs:

(3.) The petitioners herein are the trustees of Trust namely Paramhans Sukhanadji Seva Trust at Sisodra Village of Rajpipla Taluka. The Trust has quarry lease upto the year 2026. It is the case of the petitioners that the Chairman of the Trust namely Mahant Nischaldas Maharaj has transferred the lease allotted to Trust to other person without informing the Trustees of the Trust and the same is not being duly signed by the Trustees of the Trust. It is also the case of the petitioners that various applications are made to the Charity Commissioner and various other authorities with respect to the aforesaid dispute. It is also the case of the petitioners that as per the Trust Deed, the Chairman has no right to sell/ transfer anything which belongs to trust without consent of the other Trustees.