STATE OF GUJARAT Vs. VADHWAN KELAVANI MANDAL

JUDGEMENT

(1.) Heard learned AGP Mr.Akash Chhaya on behalf of the appellant State and learned Advocate Ms.Devangi Solanki for respondent No.2.

(2.) By way of this First Appeal, the appellant State has challenged the judgement and order passed by the learned Additional District Judge, Surendranagar dtd. 26/2/2019 in Trust Civil Suit No.1 of 2005 below Exh.199.

(3.) It appears that a learned Coordinate Bench of this Court, while admitting the First Appeal, had inter alia directed the Charity Commissioner not to consider request for permitting any further registered sale deed and the office of the Sub-Registrar had also been directed not to effect any registered sale deed with regard to the property in question.