SHASHIL PATRIC DANIEL Vs. CHARITY COMMISSIONER

JUDGEMENT

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

(2.) Heard Mr. Deep D. Vyas, learned advocate appearing for the petitioner and Ms. Dharitri Pancholi, learned Assistant Government Pleader appearing for the respondent- State.

(3.) The petitioner herein has challenged the order passed by the In-charge Joint Charity Commissioner, Vadodara in Misc. Application No. 26 of 2006 dtd. 21/8/2007 under the provision of Sec. 41-A of the Bombay Public Trusts Act, 1950, wherein, the petitioner herein in the said application being Misc. Civil Application No. 26 of 2006 duly produced at Page.105-A. That one another Civil Misc. Application No. 8 of 2006 also came to be filed by the tenant of the said property in question.