MAHANT JANARDANDASJI GURU Vs. ADMINISTRATOR, AMBAJI MATA TEMPLE

JUDGEMENT

(1.) Parties have come up before this Court via three cases, viz;

(2.) The heir of the appellant or precisely, successor of the original Guru is contesting the present appeal. The appeal has arisen, thus; The original Guru, i.e. Mahant Janardandasji has filed an application for registration of Trust viz. "Shree Valmiki Ashram and Valmikeshwar Mahadev Trust" In the inquiry proceedings being Inquiry Case No. 8/1977 under Sections 18 & 19 of the Bombay Public Trusts Act, 1950, Deputy Charity Commissioner, at the end of inquiry, was pleased to allow the applicant's application and passed an order dated 4.6.1979 to the effect that the said Trust be registered under the Bombay Public Trusts Act accordingly. The applicant's application was contested by the Administrator, Ambaji Mata Temple. The order of the Deputy Charity Commissioner was challenged before the Charity Commissioner by the Administrator, Ambaji Mata Temple by filing an appeal (Revision Application No.15/1980). Therein, the other side had raised an objection of limitation. The Joint Charity Commissioner by his order dated 21.10.1980 was pleased to upheld the objection.

(3.) Being aggrieved by the aforesaid order, the original applicant had preferred an application being Civil Misc. Application No.12/1981 under Section 72 of the said Act before the District Court, Banaskantha at Palanpur. The District Judge, Palanpur by his order dated 6.10.1982 was pleased to dismiss the applicant's application.