RAMBO INTERNATION EXHIBITION ORGANIZER Vs. PRESIDENT

JUDGEMENT

(1.) Rule. Mr.Gori, learned AGP waives service of rule on behalf of respondent No.2. With the consent of the parties the matter is taken up for final hearing today.

(2.) The petitioner has preferred this petition challenging the order dated 12.8.2004 Annexure "B" passed by respondent No.2 i.e. Jt. Charity Commissioner and the petitioner has also challenged the communication dated 18.8.2004 Annexure "C" issued by respondent No.1 on the basis of the order passed by the Charity Commissioner.

(3.) Heard Mr.Panchal, learned Counsel for the petitioner, Ms.Patel, learned Counsel for respondent No.1 and Mr.Gori, learned AGP for respondent No.2.